KEVIYIEBEI AND 2 ORS. Vs. AILONG PHOM.

JUDGEMENT

(1.) Heard Mr. Tongpok Pongener, learned counsel appearing for the review petitioners. Also heard Mr. K. Angami, learned Government appearing for the State respondents.

(2.) This is an application under Order 47 Rule 1 read with section 114 of the Code of Civil Procedure, 1973 praying for review of the judgment and order dated 27.05.2019, passed by this Court in W.A No. 25/2017, whereby, the writ appeal preferred by the review petitioners as appellants, was dismissed.

(3.) The subject-matter in dispute was inter se seniority positions of the appellants vis-a-vis, the respondents No. 1, 2 and 3 in the cadre of Forest Ranger (Class-II gazetted) under the Forest, Environment, Ecology and Wildlife Department, Government of Nagaland. The appellants were promoted to the post of Forest Ranger from the post of Deputy Ranger on officiating basis by a notification dated 20.12.2011, whereas the respondents Nos. 1, 2 and 3 were appointed as Forest Rangers by a notification dated 25.10.2011. In the tentative seniority list of Forest Ranger published on 21.03.2014, the names of the respondents were shown below the appellants. When the representations submitted against the same by the present respondents were rejected by the State respondents, the present respondents as writ petitioners, preferred a writ petition, W.P.(C) No. 223(K)/2015, inter-alia, with the prayer to place them above the appellants in the cadre of Forest Ranger. The said writ petition, W.P.(C) No. 223(K)/2015, was allowed by the learned Single Judge by the judgment and order dated 26.05.2017 and the same was assailed in the writ appeal, W.A No. 25/2017.