T. HOSHELI SEMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. Z. Zhimomi, learned counsel for the petitioners in WP(C)152(K)2016, WP (C)254(K)2017, WP(C)281(K)2017 and WP (C)49(K)2018; Mr. Taka Masa, learned senior counsel for the petitioner in WP (C)249(K)2017; Mr. C. T Jamir, learned senior counsel for the petitioner in WP (C)251(K)2017; Mr. Tongpok Pongener, learned counsel for the petitioner in WP (C)244(K)2017 and WP(C)250(K)2017; Ms. Esther, learned counsel for the petitioner in WP(C)252(K)2017 and WP (C) 253 (K) 2017; Mr. Wati Jamir, learned counsel for the petitioner in WP(C)315(K)2017, WP (C) 100(K)2018, WP(C)263(K)2017 and WP(C)265(K)2017; Mr. Limawapang, learned counsel for the petitioner in WP(C) 255(K)2017, WP(C)260(K)2017, WP (C) 261(K)2017 and WP(C)262(K) 2017; Mr. N. Longkumer, learned counsel for the petitioner in WP(C) 269(K)2017, WP(C)270(K)2017 and WP(C)05(K)2018; and Mr. P. Surien, learned counsel for the petitioner in WP (C) 109(K)2018.

(2.) In WP(c)152(K)2016, the writ petitioner has put to challenge the impugned order, dated 06.08.2016, issued by the Sub-Divisional Education Officer-cum-District Education Officer, Zunheboto, vide EDN/DEOZ/EST-23/2016-17, whereby the writ petitioner who had been attached to the District Education Officer, Zunheboto, since September, 2008, have been redeployed and transferred to the GHSS Zunheboto as Graduate Teacher(Science).

(3.) The short question which requires determination of this Court, in this bunch of writ petitions, is whether the petitioners who had been substantively appointed in the post of Teachers in various grades, subsequently attached to the Directorate of School Education, District Education Offices and Sub-Divisional Education Offices, as Ministerial Staff, would have any indefeasible right to remain and continue to work as Ministerial Staff in the Directorate of School Education, District Education Offices and Sub-Divisional Education Offices, despite their substantive post(s) being Teachers.