NAGALAND ASSEMBLY SECRETARIAT STAFF ASSOCIATION Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The petitioner is an Association known as the Nagaland Assembly Secretariat Staff Association represented by its President Shri K.Tep and General Secretary Shri A.E. Lotha.

(2.) The bone of contention is as regards the appointment in one post of assistant Protocol officer in the Assembly Secretariat.

(3.) A few posts including one post of Assistant Protocol Officer were created vide Govt. letter dated 3rd July, 1997 addressed to the Secretary, Nagaland Legislative Assembly. The main relief sought in this Writ Petition is thai: while filling up the lone post of Assistant Protocol Officer the competent authority should consider all the eligible persons holding feeder post in the Assembly Secretariat such as Assistant Superintendent, Assistant Committee Officer, Assistant Transport Officer and Assistant Research Officer. Three posts including one post of Assistant Protocol Officer(Class-I Gazetted) were advertised on 23.7.1997. The scale of pay mentioned in the said advertisement for the post of Assistant Protocol Officer is Rs 2350-Rs. 4450/- p.m. Para 4 (b) of the said advertisement states :-