TOSHELI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The case in W.P.(C) No. 176/2019 being analogous to that in W.P.(C) No. 194/2020 both are dealt with by this common judgment & order.

(2.) In WP(C) No. 176/2019, the petitioner has sought for the following relief;

(3.) Brief fact of the case in W.P.(C) No. 176/2019 is that vide the Advertisement No. CNE-A/RECT-BRD/17 dtd. 17/1/2018 issued by the Government of Nagaland, Office of the Commissioner, Nagaland, Kohima, applications were invited from eligible candidates for filling up of various post under the District Administration in Nagaland. In Serial No. 14 of the said advertisement, one Grade-IV post was also advertised for Pughoboto under the district of Zunheboto, Nagaland. Clause-IV of the advertisement prescribed the eligibility criteria for the Grade-IV post as under;