THUNGBENI P. NGULLIE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Imti Longjem, learned counsel for the petitioner, Mr. Moa Imchen, learned Senior Government Advocate for the respondent No. 1 and Mr. N. Mozhui, learned counsel for respondent Nos. 2 and 3.

(2.) The present writ petition has been filed inter alia seeking for the following reliefs:-

(3.) The learned counsel for the petitioner has submitted that by the Notification dtd. 2/11/2022, the Government of Nagaland, Health and Family Welfare Department has notified that the 5 (five) posts of Junior Dental Surgeon shall be recruited through the NPSC by a Special Recruitment Drive. It is, however, submitted that the Notification issued by the Department to recruit the 5 (five) posts of Junior Dental Surgeon through NPSC by a Special Recruitment Drive is in violation of the rules framed by the Government under the Nagaland Health Service Rules, 2006.