NAGALAND LOKAYUKTA Vs. CATHERINE DZUVICHU

JUDGEMENT

(1.) The Nagaland Lokayukta has preferred this appeal against the judgment and order dtd. 15/1/2024 passed by the learned Single Judge in WP(C)/8/2023. By the aforesaid impugned judgment and order dtd. 15/1/2024, the writ petition filed by three writ petitioners, who are respondents in this appeal, was allowed.

(2.) The writ petition was instituted against an order dtd. 7/12/2022 by the Upa-Lokayukta, Nagaland, Kohima on behalf of the Nagaland Lokayukta whereby the prayer of the writ petitioners to invoke the provisions of Sec. 9 was rejected and the matter was decided to be proceeded further.

(3.) We have heard Shri TB Jamir, learned counsel for the appellant. We have also heard Shri CT Jamir, learned Senior Counsel assisted by Shri I Imchen, learned counsel for the respondent nos. 1, 2 and 3 as well as Shri E Thiba Phom, learned State Counsel, Nagaland for the respondent no. 4.