T. LONGSO KHIAMNIUMGAN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Taka Kichu, learned counsel for the petitioner and also heard Mr. V. Zhimomi, learned State counsel for the respondent nos. 1 to 16 and Mr. Pfosekho Pfotte, learned counsel for the respondent nos. 17 to 54.

(2.) By filing this petition, the petitioner has assailed the selection process dtd. 8/11/2016 for the post of DB Grade-II pursuant to the advertisement dated nil.07.2016 and the consequential Government approval dtd. 15/6/2017 for appointment of 38 DB Grade II as well as the appointment order 3/7/2017 whereby the 38 posts of DB Grade-II have been appointed on the ground that the appointments have been made in excess of the post advertised as in terms of the advertisement dated nil.07.2016, 37 posts of DB Grade-II were advertised, however, 38 nos. of DB Grade-II have been appointed by the State respondents and also prays for quashing of the entire selection process and for conduct of fresh selection process of the post of DB Grade-II.

(3.) The case projected by the petitioner is that the Deputy Commissioner, Tuensang issued the advertisement dated nil.07.2016 inviting application from the candidates belonging to indigenous inhabitants of Tuensang District for filling up of 37 DB Grade-II along with other Grade IV posts. Pursuant to the advertisement dtd. 1/7/2017, the Deputy Commissioner, Tuensang had constituted a Screening Committee dtd. 30/9/2016 for the District Headquarters and Subdivisions to conduct the DLRB 2016 for the various posts as per the prevailing practices. The screening test was conducted on different dates at 4 different districts under Tuensang district. The petitioner is from Noklak Sub- Divison and for the Noklak Sub Division Screening test was conducted on 20/10/2016.