N.R. DUTTA Vs. STATE OF NAGALAND & ORS.

JUDGEMENT

(1.) In this writ petition the petitioner has assailed the order dated 4.11.89 by which the petitioner was superseded by 2 of his junior respondent Nos. 3 and 4 in the cadre of Joint Director of Treasuries and Accounts, for short JDTA.

(2.) To decide the point involved in this writ petition, facts of the case leading to the filing of this writ petition may not be necessary to be recited, however, facts strictly necessary for disposal of this petition may be briefly recited.

(3.) On 26.8.1986 a final seniority list of Officers of the Nagaland Finance and Account Service, for short FAAS, was brought out by the authority (Annexure-8). In the said final seniority list the name of the petitioner figure in serial No. 2 in the seniority list of Dy. Director/Senior Accounts Officer. The name of 3rd and 4th respondents figured serial Nos. 2 and 3 in the final seniority list of Accounts Officer/Treasury Officers. It is, therefore, clearly shows that when the petitioner ranked second in the seniority list of Dy. Director/Senior Accounts Officer, the 3rd and 4th respondents ranked 2nd and 3rd in the cadre of Account Officer/Treasury Officers. It is, therefore, ample clear that the petitioner is much more senior to the 3rd and 4th respondents in service.