L.LIRENTHUNG LOTHA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Moa Jamir, learned counsel for the petitioner and Mr. Moa Imchen, learned Govt. Advocate representing respondent Nos. 1 to 3. Also heard Mr. Pfosekho Pfotte, learned counsel for private respondent No.4.

(2.) By means of this writ petition filed under Article 226 of the constitution of India, the petitioner is seeking a writ in the nature of certiorari to set aside and quash the appoint-ment order dated 15.11.2018 vide No. DHFW-3/GRADE-IV/WOKHA-APTT/2017-18/8204-08 issued by the Principal Director, Directorate of Health and Family Welfare, Nagaland, Kohima, whereby the respondent No. 4 has been appointed as Chowkidar cum Mali at N/longidang S/C under the establishment of Chief Medical Officer, Wokha against the vacancy created due to the retirement of one Shri Thungpemo Lotha; and, also a writ of mandamus to be issued to the respondent authorities to appoint the petitioner against the vacancy caused due to the retirement of one Shri Thungpemo Lotha; on the basis of land ownership.

(3.) The case of the writ petitioner as projected in this writ petition may be stated as follows:-