KATILEMLA 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. Yanger Wati, learned counsel for the petitioner. Also heard Mr. V. Zhimomi, learned Government Advocate representing respondent Nos. 1 and 2 and Mr. C.T. Jamir, learned Senior Counsel assisted by Ms. Nukshinaro, learned counsel for the respondent No. 3, the Secretary, Nagaland Public Service Commission.

(3.) The petitioner has filed this writ petition seeking a direction to the respondents to allow the petitioner to appear for interview/viva-voce to be conducted on 24.02.2020 for the post of Extension Officer in the Department of Sericulture as per the result declared vide Notification dated 01.02.2020.