VILLAGE EDUCATION COMMITTEE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The instant writ petition is filed by the Village Education Committee, New Jalukie Village, ('VEC') a committee formed under the Nagaland Communitisation of Elementary Education Institutions and Services Rules, 2002 ('Rules') for quashing the order of ad hoc appointment of the Respondent No. 3 as the said order of appointment was issued without the recommendation of the VEC and also to consider the appointment of one Mr. Irangbui as Primary Teacher in terms of the Rule 6(1)(xii).

(2.) Heard Mr. N. Mozhui, learned Counsel for the Petitioner -VEC as well as M/s. Lucy, learned GA for the Respondent Nos. 1 and 2. None appears for the Respondent No. 3, even after receipt of notice.

(3.) The case of the Petitioner in a nut-shell is as follows: