LIJAMO ODYUO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. Z. Zhimomi, learned counsel for the petitioners, Mr. V. Zhimomi, learned Govt. Advocate for the respondent Nos. 1 and 2 and Mr. N. Mozhui, learned counsel for the respondent Nos. 3 and 4.

(2.) 124 writ petitioners have joined hands to file the instant writ petition claiming to have common grievance and cause of action and they have made the following prayer:-

(3.) It is the case of the petitioners that they are serving as Staff Nurse under various District Hospitals, Community Health Centers and Primary Health Centers in the State of Nagaland. In the backdrop of Covid-19 pandemic, the State Cabinet in its meeting held on 11/6/2020 approved the proposal of the Health & Family Welfare Department to create 143 posts of Staff Nurse amongst others to be deployed in all the district hospitals. Accordingly, a formal order was issued vide Notification dtd. 26/6/2020. Thereafter, the State Government in the Health & Family Welfare Department created 78 additional posts of Staff Nurse amongst others in terms of the recommendation of the Cabinet vide No. CAB- 2/2013 dated Kohima the 25/6/2020 bringing the total sanctioned posts to 221 posts.