REGENT COMPUTRONICS PVT. LTD.

Yangtsapi Sangtam Appellant

V/S

STATE OF NAGALAND Respondents

Referred Judgements :-

DELHI DEVELOPMENT HORTICULTURE EMPLOYEES UNION VS. DELHI ADMINISTRATION DELHI [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
EXCISE SUPERINTENDENT MALKAPATNAM KRISHNA DISTRICT A P VS. K B N VISWESHWARA RAO [REFERRED TO]
ARUN TEWARI VS. ZILA MANSAVI SHIKSHAK SANGH [REFERRED TO]
BINOD KUMAR GUPTA VS. RAM ASHRAY MAHOTO [REFERRED TO]
NATIONAL FERTILIZER LTD VS. SOMVIR SINGH [REFERRED TO]
TELECOM DISTRICT MANAGER VS. KESHAB DEB [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
STATE OF M P VS. MD ABRAHIM [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. C. T. Jamir, learned senior counsel assisted by Mr. I. Imchen, learned counsel for the Petitioner. Also heard Ms. Livika, learned Government Advocate for the Respondent Nos. 1 to 4 as well as Mr. L. L. Sangtam, learned counsel for the Respondent no.5.

(2.) The present Petitioner has approached this Court by filing this present writ petition under Article 226 of the Constitution of India, impugning the order No. DHFW-3/VACANCY/GR-IV/TSG/2017-18/7546-50 dtd. 26/10/2018, whereby the Respondent No.5 was appointed to the post of Medical Attendant at Primary Health Centre (PHC), Chare.

(3.) The Petitioner has also prayed for directing the respondent authorities to appoint the Petitioner to the post of Medical Attendant at PHC, Chare on the land ownership basis.

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YANGTSAPI SANGTAM Vs. STATE OF NAGALAND

Referred Judgements :-

JUDGEMENT

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