P AHESHE SEMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Mr. K. Sema, learned counsel for the petitioner. Also heard Mr. L.S. Jamir, learned Addl. Advocate General, Nagaland as well as Mr. I. Longjem, learned counsel appearing for respondent No.5.

(2.) BY means of this writ petition, the petitioner has challenged the orders dated 13.12.2006 (Annexure-15), by which the respondent No.5 was appointed as Dak Runner on contingency basis at a fixed pay of Rs. 2,000/- per month. According to the petitioner, he being a land donor, he is entitled to get preference in the matter of appointment. It is the stand of the petitioner that the office of the EAC is located on the plot of land he had donated for the purpose. Although, the petitioner in that capacity made an application seeking appointment but instead of considering his case, the official respondents appointed the respondent No.5.

(3.) IN the counter affidavit filed by the official respondents it has been stated that the State of Nagaland has not adopted any clear cut policy to appoint the person who has donated land to the Govt. As regards the appointment of the respondent No.5, it has been stated that he has been appointed on contingency basis and that the post may be filled up on regular basis.