LAWS(GAU)-2015-4-83

DANGMEDEMLA Vs. STATE OF NAGALAND

Decided On April 23, 2015
Dangmedemla Appellant
V/S
STATE OF NAGALAND Respondents

JUDGEMENT

(1.) HEARD Mr. C.T Jamir, learned Sr. counsel assisted by Mr. Imkong Jamir, learned counsel for the petitioner. Also heard Ms. V. Soukhrie, learned Addl. Sr. Government Advocate appearing for the State respondents.

(2.) THE present petition has been filed challenging the Corrigendum dated 17 -04 -2015 issued by the State respondents to the advertisement dated 16.04.2015. In the said advertisement dated 16.04.2015, the following terms and condition were given: -

(3.) THEREAFTER by the Corrigendum dated 17.04.2015, the terms and conditions at serial No. 3 and 4 of the first advertisement were deleted. Being aggrieved by the deletion of the serial No. 3 and 4, the present petition has been filed by the petitioner. The writ petitioner had earlier approached this Court by way of filing two writ petitions being W.P.(C) No. 167(K) of 2013 and W.P.(C) No. 113(K) of 2014. In the said two writ petitions, the writ petitioner had prayed for appointment to the post of Chowkidar at GMS, Yimjenkimong Village on the basis of the land ownership. The appointment of the private respondent No.5 therein was also challenged.