MEDOKERHE SOLO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. L. Iralu, learned counsel for the petitioner and Ms. V. Suokhrie, learned Addl. Advocate General for the State respondents.

(2.) Ms. V. Suokhrie, the learned Addl. Advocate General, at the outset, submits that the State respondents will not be filing the affidavit-in- opposition since the issue raised in the present writ petition only pertains to the issue of law as to whether the Political Assistant to the Deputy Commissioner (P.A to D.C) can be appointed as Assistant to the Deputy Commissioner under Rule-1(C) of the Rules for Administration of Justice and Police in Nagaland, 1937.

(3.) The petition has been filed to quash and set aside the Notification No. GAB-1/KMA/70/2008/450 dtd. 5/5/2017 issued by the Government of Nagaland, Home Department, General Administration Branch-1, appointing the Political Assistant to the Deputy Commissioner (P.A to D.C), Kohima/Tseminyu/Chiephobozou as Assistant to Deputy Commissioner under Rule-1(C) of the Rules for Administration of Justice and Police in Nagaland, 1937.