K. THEUNUO Vs. TEMSUTEMJEN (ER.) AND ORS.

JUDGEMENT

(1.) BEING aggrieved by the common judgment and order dated 09.05.2012 passed by the learned Single Judge disposing of Civil Rule No. 120(K)/1993 as well as WP(C) No. 60 (K)/2010, Writ Appeal Nos. 6(K)/2012 and 5(K)/2012 has been preferred by the appellant Sri K. Theunuo. The facts giving rise to the aforementioned two writ petitions may be briefly noticed as follows: - -

(2.) THE respondent Nos. 6 to 26 in Writ Appeal No. 6(K)/2012 were all appointed as Assistant Engineer/Sub -Divisional Officers under the Department of Works and Housing on the basis of a selection process conducted by the Nagaland Public Service Commission (NPSC) on different dates between 15.12.1984 and 08.03.1989.

(3.) IN terms of the aforementioned notification dated 16.12.1988, the Commissioner & Secretary to the Government of Nagaland in the Department of Works and Housing (Establishment Branch) had issued a separate notification dated 18.01.1989, inter alia, laying down the modalities to be adopted for encadrement of Engineering Wings of various departments with the newly created Engineering Department as well as for fixation of inter - se seniority of officers and staff of various wings on amalgamation with the Engineering Department. The guidelines laid down for fixation of inter - se seniority of officers recruited by the Departments having Engineering Wings on absorption in the P WD common cadre had been mentioned in paragraphs 3(iv) & 3(v) of the Notification dated 18.01.1989 is quoted herein below: - -