W MANLEM KONYAK Vs. STATE OF NAGALAND

JUDGEMENT

(1.) NONE appears for the petitioner. Heard Mrs. Y. Longkumer, learned Government Advocate appearing on behalf of the State respondents.

(2.) THE petitioner was appointed as a Primary Teacher at Govt. Primary School, Chingkao village under the establishment of Deputy Inspector of Schools, Aboi, Mon against an existing vacancy on ad hoc basis vide order No. ED/el/c-1/2002-03 (Pt-III) dated 4. 10. 2006 (Annexure-A to the writ petition) issued by the Addl. Director of School Education. The said appointment was made from the date of joining upto 31. 03. 2007 vice late H. Langpho who expired on 6. 5. 06. But before 31. 03. 2007, the Addl. Director of School Education appointed respondent No. 4, Mr. H. Samuel as Primary Teacher on ad hoc basis vide order No. ED/el/c-1/2002-03 (Pt-III) dated 14. 2. 2007 superseding the ad hoc appointment of the writ petitioner. The petitioner has challenged the impugned order dated 14. 2. 2007 appointing the respondent No. 4 by replacing him.

(3.) THIS Court while issuing notice of motion on 5. 3. 2007 stayed the aforesaid impugned order dated 14. 2. 2007 (Annexure-B to the writ petition) till 31. 3. 2007 or till the disposal of this writ petition, whichever is earlier. The petitioner by virtue of the aforesaid stay order has been continuing in service as Primary Teacher till this date.