KEVINEISIENUO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard learned counsel Mr. Moa Jamir and Mr. M. Solo for the petitioner. Also heard learned Sr. Government Advocate Ms. S. Mere for the respondent Nos. 1, 2, 3 and 4 and learned counsel Mr. Akhrieu Chusi for the respondent No. 5.

(2.) The State Respondents are:-

(3.) The petitioner Smt. Kevineisienuo has filed this application under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari or mandamus or any other writ of like nature against the Office Order No. DHFW-3/117/Kma/Part-II/2018/6871-75 dtd. 4/9/2019 passed by the respondent No. 2 in appointing the respondent No. 5. The petitioner has also prayed for an appropriate direction to the State Respondent to appoint the petitioner to the post of Office Peon against the retirement of Sri Thenuvicho Angami, presently held by the respondent No. 5. The Principal Director, Health and Family Welfare, Nagaland, Kohima employee under the establishment of the Chief Medical Officer (CMO for short), Kohima passed the impugned order mentioned above.