LICHAMO YANTHAN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Wati Jamir, learned counsel for the petitioner, Ms. A. Ayemi, learned Government Advocate for the State respondents and Mr. Tongpok Pongener, learned counsel for the respondent No.5.

(2.) The present writ petition has been filed to quash and set aside the notification dtd. 21/12/2022 issued by the Government of Nagaland, Directorate of Agriculture, Nagaland, Kohima appointing the respondent No.5 as Mali under the establishment of the Sub-Divisional Agriculture Officer (SDAO) Baghty, in the district of Wokha, Nagaland and to appoint the petitioner to the said post on land ownership basis.

(3.) The facts of the case, in brief, as projected by the petitioner are as follows;