OM PRAKASH SINGH Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Both these Civil Rules are taken up together since it involves common question and law.

(2.) The facts for controversy is being dealt with shall also cover the other case. The validity of selection of Sri Chuba Naxi in the Govt. Middle School under the Directorate of School Education, Nagaland, Kohima which is the order bearing No. ED/SE/F-44/94-95 dated 6,10.94 (Annexure-VII) is the subject matter in this petition.

(3.) Sri Om Prakash Singh in Civil Rule No. 1450/95 and Shri Rabindra Kumar Ram in Civil Rule No. 4270/94 are working as Hindi Teacher from July, 1991 and 10th May, 1990 respectively. Both the persons were working as such on Adhoc Basis. Sixteen such persons were sought to be terminated by order dated 25.1.94. The aggrieved parties moved the High Court by way of Writ Petition which were numbered and registered as Civil Rule Nos,27(K)/94, Civil Rule No. 11(K)/94, Civil Rule No.17(K)/94, Civil Rule No.24(K)/94, Civil Rule No.22(K)/94, During pendency of the Civil Rules the High Court by order dated 28.2.94 directed, the respondents not to oust the petitioners and finally disposed of the Writ Petitions by the following directions on 25.3.94.