KEKHRIESILIE RICHA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. Z. Zhimomi, the learned counsel appearing on behalf of the Petitioners in the batch of writ petitions. I have also heard Mr. K. N. Balagopal, the learned Advocate General of the State of Nagaland who is assisted by Mr. T. B. Jamir, the learned counsel and Ms. T. Khro, the learned Additional Advocate General. The learned counsels representing the private Respondents have also been heard.

(2.) In the instant batch of writ petition, the Petitioners who meets the eligibility criteria and are unemployed youth of the State of Nagaland have assailed the appointments of 935 constables who were appointed vide various orders by the State of Nagaland and its functionaries.

(3.) The challenge made in the batch of writ petitions are to the appointments made in favour of the private Respondents of each of the writ petition to the respective posts wherein they were appointed and the relevant appointment orders which were enclosed to the writ petitions as Annexures are detailed herein under: