LIHNGAM KONYAK Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. C.T. Jamir, learned senior counsel for the appellants, assisted by Mr. I. Imchen, learned counsel and Mr. N. Mozhui, learned counsel appearing on behalf of the Health and Family Welfare Department. Also heard Mr. Moa Imchen, learned Senior Government Advocate appearing on behalf of the State respondent No. 1.

(2.) This appeal is directed against the Order dtd. 14/5/2024, passed in WP(C)/36/2023, whereby the learned Single Judge, after taking into consideration the stand of the Health and Family Welfare Department of the Government of Nagaland had directed the State respondents, more particularly, the respondent Nos. 2 and 3 to make necessary corrections to the Notification dtd. 2/11/2022 in respect to serial No. 4 and to notify only 3 (three) posts of the Junior Dental Surgeon which was created by the Cabinet in its meeting held on 23/6/2020 through the NPSC by Special Recruitment Drive. It was also directed that the remaining 2 (two) posts shall be filled up strictly in terms with the Nagaland Health Service Rules, 2006.

(3.) For appreciating the dispute in the present Appeal, this Court finds it relevant to take note of certain relevant facts which led to the filing of the instant appeal.