THUNGSUMO HUMTSOE Vs. NAGALAND UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed for issuance of writ of mandamus or any appropriate writ for violation of Article 14 and 16 of the Constitution of India.

(2.) The petitioners are represented by learned counsel Mr. P. Pius Lotha and the University respondents are represented by Mr. C.T. Jamir, learned senior counsel assisted by Mr. N. Longkumer.

(3.) The prayer in the petition is for quashing and setting aside the advertisement issued by the Nagaland University which is reproduced below:-