NPFUO KIKON Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. N. Mozhui, learned counsel for the petitioner. Also heard Mr. V. Zhimomi, learned Government Advocate for the respondent Nos. 1 to 4 and Mr. Tongpok Pongener, learned counsel for the respondent no. 5.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner, namely, Mr. Npfuo Kikon, impugning the letter No. GAB-1/WKA/VCM/2021 dtd. 2/8/2021, whereby the Government conveyed its approval for replacement of name of the petitioner by the respondent No. 5, namely, Mr. Hathungo Kikon, as Village Council Member (VCM) of Koio Village for the tenure 2021-26 and also praying for appropriate directions to the respondent authorities not to disturb the post of petitioner as Village Council Member of Koio village which was duly approved by the Government by letter No. CN/GEN/VCM/WKA-2021 dtd. 10/6/2021.

(3.) The petitioner's case, in brief, is as follows:-