SASHINARO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Imti Longchar, the learned counsel for all the three writ petitioners and Mr. Pfosekho Pfotte, the learned counsel appearing on behalf of the respondent Nos. 7 to 17 and 41 to 43. Also heard Ms. V. Suokhrie, the learned Additional Senior Government Advocate, Nagaland.

(2.) As the three writ petitions in question arise out of common facts and common questions of law are involved, all the three writ petitions are disposed of by the common judgment and order.

(3.) The facts of the instant there cases are that the Government of Nagaland under the Scheme of Re-Organization of State Special Branch by Office Letter No.POL-1/ESTT/54/93(1) dtd. 15/9/1997 written by the Secretary to the Government of Nagaland, Kohima, Home Department created and sanctioned a total of 264 posts including 16 posts of Assistant Sub-Inspectors (ASI) (Women). For the purpose of recruitment to the post of ASI, the compulsory educational qualification was graduate.