TANGMONG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Toshi O. Longkumer, learned counsel for the petitioners. I have also heard Mr. V. Zhimomi, learned PP for the respondent No. 1 and Mr. L. Iralu, learned counsel for the respondent No. 2.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 praying for quashing of the Criminal Proceedings in Criminal Complaint Case No. 1/2023 pending before the Court of JMFC, Kohima, Nagaland.

(3.) The case of the petitioners, 14 in numbers, in brief is that being aggrieved by the appointment of Assistant Professors on contract basis at State College of Teachers Education (SCTE), Kohima without qualification sine advertisement, the petitioners along with 20 others filed the writ petition before this Court being registered as WP(C)/340/2022 assailing the appointment of the present respondent No. 2/complainant along with 30 others arraying them as private respondent Nos. 4 to 34 on the ground that they were all appointed without having requisite qualification sine advertisement. The said writ petition is still pending before this Court.