MUNGLEM PHOM AND ORS. Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) THIS judgment and order of ours will dispose of Writ Appeal Nos. 542/2001, 543/2001 and 544/2001 which arise out of one common judgment of the learned Single Judge dated 11.10.2001 passed in Writ Petition (Civil) Nos. 101(K)/2001, 102(K)/2001 and 149(K)/2001 disposing of the said three writ petitions.

(2.) WRIT Petitioners, now Appellants, had been serving as graduate teachers on ad - hoc/contract basis for a period ranging from less than 5 years to more than 10 years as on 14.5.2001. The Cabinet of Nagaland in its meeting held on 14.5.2001 took a decision to regularise the services of ad -hoc graduate teachers as one time exercise who had put in service for certain number of years on ad -hoc basis. On the basis of that Cabinet decision dated 14.5.2001, the Governor of Nagaland issued a notification on 5.6.2001 adopting the recruitment policy to enable the School Education Department to regularise the services Of ad -hoc graduate teachers and to make fresh recruitment. In nutshell, the policy decision carved out 3 categories of ad -hoc/contract graduate teachers, viz.,:

(3.) LEARNED Single Judge disposed of the writ petitions in the following terms: