R K MEKRO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) THIS is to dispose of WP (C) No. 83 (K) 06 and WP (C) No. 145 (K) 06, wherein common and related question of laws and facts are involved.

(2.) UPON hearing Mr. C. T. Jamir, learned counsel appearing on behalf of the petitioner and Mr. L. S. Jamir, learned Addl. Sr. Govt. Advocate as well as Mrs. Y. Longkumer, learned Government Advocate appearing on behalf of the Government respondents in respect of both the cases and on perusal of materials before the Court, the following facts are ascertained:

(3.) THE question as to who is eligible for appointment/ nomination as the Managing Director of MARCOFED, by whom Managing Director of MARCOFED may be appointed or nominated or who is competent to appoint/nominate the Managing Director of MARCOFED and manner/mode in which the said appointment/nomination is to be made are involved in these two writ petitions.