ZHOVI TSUZUH Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Moa Jamir, learned counsel appearing for the appellants in Writ Appeal No. 6/2022 and Mr. Tongpok Pongener, learned counsel appearing for the appellants in Writ Appeal No.15/2022. We have also heard Mr. Moa Imchen, learned Senior Government Advocate appearing for the State respondents in both the writ appeals.

(2.) As both the writ appeals arise out of the judgment and order dtd. 3/12/2021 passed in WP(C) No.17/2020, both the writ appeals are taken up for disposal by this common judgment and order.

(3.) For ascertaining the disputes so raised in both the writ appeals, it would be relevant to take note of the brief facts which led to the passing of the impugned judgment and order. The appellants in Writ Appeal No.15/2022 as writ petitioners filed a writ petition before this Court challenging the order No.PLN/M-156/93(Pt-I) dtd. 3/7/2019 as well as the Order bearing No.PLN-950/2000(Pt-I) dtd. 3/7/2019 and further sought for a direction upon the State respondents to consider the case of the petitioners for regularization against 67% of the available 3 (three) vacancies of the post of Driver in terms of the Scheme for regularization and absorption of Work-Charged and Casual Employees promulgated by the Office Memorandums dtd. 17/3/2015 and 22/9/2004 and the related norms applied by the State Government in filling up the vacancies.