L. TSUKJEMWAPANG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Imti. Longjem, learned counsel for the petitioner, Mr. V. Zhimomi, learned Government Advocate for the State respondent No. 1 & 2 and Mr. C. T. Jamir, learned Sr. counsel for the respondent No. 3 assisted by Mr. I. Imchen, learned counsel.

(2.) The present writ petition has been filed seeking for the following relief;

(3.) The case of the petitioner in a nutshell is that the respondent No. 3 who is not the land owner cannot be appointed as a peon in the Office of the Principal District and Sessions Judge, Mokokchung, by depriving the land-owner(s). The case in brief is as follows;