ATSASE THONGTSAR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Mr. C.T. Jamir, learned counsel for the petitioner, Mr. I. Jamir, learned Addl. Advocate General for respondent No. 5 and Mr. R. Iralu, learned counsel for respondent No. 4.

(2.) BY Advertisement No.2/2000 -2001 dated 27th September, 2000 (Annexure -G to the writ petition), applications were invited by the Nagaland Public Service Commission (in short NPSC) for 6{six) posts of Extra Assistant Commissioner (Class -I) Senior grade, 4(four) posts of Deputy Superintendent, of Police (Class -I Gazetted) Junior grade, and 5 (three) posts of District Relation Officer/Information Officer, (Class -11 Gazetted) amongst other posts made in the advertisement. The qualifications required for item Nos. 1, 2 and 6 are as follows : -

(3.) BEING aggrieved by the said letter of the Secretary, NPSC, the petitioner has approached this Court by this writ petition and made the following prayers : -