RUOKUOZHALHOU LINYU Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. F. Khan, learned counsel for the appellant. Also heard Ms. T. Khro, learned Senior Government Advocate, Nagaland and Mr. Kekhriengulie, learned counsel for the respondent nos. 5 and 6.

(2.) In this appeal, the appellant has challenged the order dtd. 1/4/2022 passed by the learned Single Judge of the Gauhati High Court, Kohima Bench in WP(C) No.43/2022. In the said petition, the action of the State respondents in nominating the respondent Nos. 5 and 6 to undergo the Post Graduation Course under the State sponsored quota in Regional Institute of Medical Sciences (RIMS), Imphal was put to challenge and a direction was sought for sponsoring the appellant on the basis of merit. The petition was dismissed by the learned Single Judge.

(3.) In order to appreciate the contentions raised in this appeal certain basic factual aspects may be mentioned. It is the case of the appellant that a notification was issued on 22/11/2021 by the Directorate of Health and Family Welfare, Government of Nagaland, inviting applications from the intending Medical Graduates, who were interested to get admission in MD/MS/Diploma Courses in the RIMS, Imphal under the "Sponsored" and "Open" category notifying that Post Graduate (PG in short) seats will be allotted to the eligible candidates based on the State wise merit list of NEET-PG 2021 through physical counseling held in RIMS, Imphal. Under the aforesaid notification, as regards the "Sponsored" category with which we are concerned, the following courses were notified: