SMTI ZANABANI TUNGOE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The Court proceedings have been conducted by means of creating a Virtual Court with the help of technology so as to maintain distance between the Advocates, the Staffs and the presiding Judge.

(2.) Heard Mr. Z. N. Ngullie, learned counsel for the appellant and Mr. Moa Imchen, learned Government Advocate representing respondent Nos. 1 to 6.

(3.) This intra-court appeal is directed against the order dated 13.03.2020, passed by the learned Single Judge in WP(C)/16/2018, whereby, the learned Single Judge had directed the respondent authorities to conduct recruitment examination for the post occupied by the private respondent as per the Rules of 2017 as early as possible but not later than a period of 5 (five) months from that day. The learned Single Judge had further directed that on the date the period of 5 (five) months comes to end, counting from the date of the order or on the date the recruitment process is completed, whichever is earlier, service of the private respondent shall automatically come to an end.