NCHUMO YANTHAN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. W. R. Ngullie, learned counsel for the petitioners.Also heard Ms. V. Suokhrie, learned Additional Advocate General for the State of Nagaland and Mr. L. Iralu, learned counsel for the respondent No. 5.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioners impugning the selection of respondent No. 5, as Village Council Chairman of Lakhuti Village Council by appointment order bearing No. DCW-COUN-1/2020-21/698-4 dtd. 26/7/2021.

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