LexSTATE OF NAGALAND AND ANR. versus TOULVI KIBAMI AND ANR.
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A STATE OF NAGALAND AND ANR. V. TOUL VI KIBAMI AND ANR. OCTOBER 16, 2003 B [V.N. KHARE, CJ. AND S.B. SINHA_, J.] Review-Maintainability of-Subsequentevent-High Court-Letters Patent Appeal-Judgment by Letters Patent Bench directing to amend Nagaland Engineering Service Rules, so as to include in eligibtlity criteria cases of exceptionally meritorious persons who were diploma holders for C promotion to the post of Additional Chief Engineer-Government amended the Rules and promoted the officer-Review petition filed-Division Bench allowing the review and setting aside the earlier judgment under review- Held, in view of the subsequent event that had taken place consequent upon the judgment of the Division Bench, the review petition was not D maintainable-In fact the judgment of the Letters Patent Bench was acted upon and it stood exhausted-The review petition was futile, and ought not to have been entertained and decided on merits. Service Law : E Nagaland Engineering Service Rules, I 977 (Class I & II)-Additional Chief Engineer-Promotion to-On directions of High Court rules amended so as to include in eligibility criteria cases of exceptionally ·meritorious diploma holders for promotion as Additional Chief Engineer-Officer accordingly promoted-Later, review petition allowed andjudgment under F review set aside-Held, review petition was not maintainable-Impugned judgment of High Court set aside-However, on merits, all questions of law relating to eligibility left open. G CIVIL APPELLATE JURISDICTION : Civil Appeal No. 2533 of 1998. From the Judgment and Order dated 8.1.98 of the Gauhati High Court at Assam in Review Application No. 31/97 in W.A. No. 142 of 1993. WITH H C.A. No. 2536 of l 998. 862 . .' STA TE v. TOUL VI KIBAMI 863 S. Ravindra Bhat, Naveen R. Nath, Sanjay Sharawat, Ms. Hetu Arora, A Ms. Lalit Mohini Bhat, Vijay Kumar and Ms. V. Mohana, for the Appellants. Vijay Hansaria, Sunil Kumar Jain and Jayesh K.U. for the Respondents. The following Order of the Court was delivered : B In the State of N agaland, the promotion of Superintending Engineer to the post of Additional Chief Engineer in the Department of Public Health and Engineering is governed by the service rules known as Nagaland Engineering Services Rules, 1977 (Class I & II) (hereinafter referred to as C "the rules"). The Respondent No. 2 in C.A. No. 2533/1998 (and appellant in C.A. No. 2536/1998) is a diploma-holder and at the relevant time was working as officiating Superintending Engineer. On 26.3 .1991, the Government ofNagaland promoted respondent No. 2 as Additional.Chief Engineer. This promotion was challenged by respondent No. 1 who is a D degree-holder by means ofa petition under Article 226 of the Constitution on the ground that respondent no. 2 was not eligible for being promoted to the post of Additional Chief Engineer as the said post is to be filled up 100 per cent from amongst the degree-holders. This contention of respondent No. 1 was accepted by the learned Single Judge of the High Court. E Consequently, the promotion ofrespondent No. 2 was set aside. Aggrieved, the State of Nagaland preferred a letters patent appeal which was allowed and order and judgment of the learned Single Judge was set aside. The Division Bench while allowing the appeal directed the State Government to decide whether the diploma-holders could also be promoted to the post of Additional Chief Engineer under the relevant Rules on the basis of they F having rendered meritorious service. It is not disputed that consequent upon the direction of the High Court, the Government took a decision in the year 1997 whereby the Government appropriately amended the relevant Ruler on the basis of they having rendered meritorious service. It is not disputed that consequent upon the direction of the High Court, the G Government took a decision in the year 1997 whereby the Government appropriately amended the relevant rules and brought in the line with the original approved Rules so as to include the reference to eligibility of cases of exceptionally meritorious person who are diploma-holders for promotion to the post of Additional Chief Engineer with retrospective effect i.e. from fl 864 SUPREME COURT REPORTS [2003] SUPP. 4 S.C.R. A 12.9.1996. In the view of the matter, respondent No. 2 was promoted to the post of Additional Chief Engineer. In between time, respondent No. I filed an application before th
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