KIZUKALA JAMIR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. H.K. Das, learned counsel for the writ appellant. Also heard Mr. N. Mozhui, learned standing counsel, Health & Family Welfare Department, Government of Nagaland, appearing for the respondent Nos.2 to 4 and Mr. F. Khan, learned counsel, appearing for the respondent Nos.5 to 8.

(2.) This writ appeal is being filed by the petitioners/ writ appellants, who are aggrieved by the judgment and order dtd. 21/5/2021 passed by the learned Single Judge in WP(C) No.6/2021 in the Kohima Bench.

(3.) The Principal Director, Directorate of Health and Family Welfare, Government of Nagaland had issued an advertisement dtd. 4/8/2020 calling for eligible applications from amongst the "bonafide Indigenous Inhabitants of the State of Nagaland" for temporary appointment for filling up the posts of Junior Specialist; Medical Officer; Research Scientist for BSL Lab, and Lab Technician for BSL Lab. We are presently concerned only with the post of Research Scientist for the BSL Lab. The posts of Research Scientist for BSL Lab, which were to be filled were total six in numbers. Necessary qualifications for the post of Research Scientist for BSL Lab were of two categories, i.e. essential and desirable. These were as follows:-