VIKUTO ASUMI (RETD. ) Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Z. Zhimomi, learned counsel appearing on behalf of the petitioner, Mr. Z.N. Ngullie, learned CGSC for the respondent Union of India, and Ms. V. Suokhrie, learned Additional A.G., Nagaland, appearing on behalf of the State respondents and Mr. Limawapang, learned counsel appearing for the respondent Nos. 4 and 5.

(2.) The instant writ petition has been field challenging the appointment of the respondent Nos. 4 and 5 to the post of Deputy Directors and also seeking a direction that the petitioner be appointed as the Deputy Director.

(3.) From the facts appearing on record it reveals that an Advertisement was issued on 12/2/2020 in respect of various posts enumerated in respect to various Class-I (Gazetted) and Class-III&IV (Non-Gazetted). Int erms with the Advertisement applications were invited from ex-serviceman eligible retired Army, Navy, Air Force commissioned officers and personnel below officers rank (PBOR) so as to reach the Special Secretary to the Government of Nagaland by 21/3/2020 for re-employment against the various posts advertised. In Clause 6 of the said Advertisement, it was categorically mentioned that a simple application ought to be filed in plain paper with various details enumerated therein and the said application has to be sent by registered post to the Special Secretary to the Government of Nagaland so as to reach by 4:00 PM on 21/3/2020. Further to that it was also mentioned that the application by hand would not be accepted and any enquiry regarding the result of the application would not be entertained in any form and would disqualify the applicant.