ZUCHOBENI L. ODYUO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Limawapang, learned counsel for the petitioner and Mrs. Livika, learned Government Advocate for the State respondents No. 1, 2 and 3. Also heard Mr. Taka Masa, learned Sr. counsel for the private respondents No. 4, assisted by Mr. Arenlong, learned counsel.

(2.) The present writ petition has been filed impugning the letter No. HFW(A)Appt-8/28/2015/298, dtd. 13/11/2018, issued by the Government of Nagaland, Health and Family Welfare Department, Nagaland, Kohima approving the appointment of the respondent No. 4 as sweeper at Community Health Centre (CHC), Bhandari, Wokha and the consequent order No. DHFW-3/GR-4/WOKHA-APPTT/2017-18/8163-68, dtd. 15/11/2018, issued by the Directorate of Health and Family Welfare, Nagaland, Kohima appointing the respondent No. 4 to the post of sweeper at CHC, Bhandari under the establishment of the Chief Medical Officer against the retirement vacancy of Smti. Nzanmoni Lotha.

(3.) The case of the petitioner in brief is that late Yisao Odyuo is the landowner where the present Community Health Centre (CHC), Bhandari is located. The land was donated free of cost to the Medical department for the construction of the Health Centre but with an understanding that the landowner and his family will be awarded with contract works and with appointment in service as and when the department was approached. The petitioner's father is the legitimate son of late Yisao Odyuo and by dint of which the petitioner belongs to the family of landowners.