MAONGSUNEP AO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. I. Imti Longchar, learned counsel for the petitioner. Also heard Mr. V. Zhimomi, learned Government Advocate, appearing for the State respondent Nos.1-7, Mr. T. Pongener, learned counsel for the respondent No.9 and Ms. Remboni, learned counsel for the respondent No.11.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner, namely, Maongsunep Ao has challenged the office letter No.LM/CP-1/3/2023, dtd. 13/12/2023 of the Under Secretary to the Govt. of Nagaland, Department of Legal Metrology and Consumer Protection (LM&CP), Nagaland, Kohima, whereby approval for appointment of respondent No.9/10, Smt. Takosangla to the post of Watchman-cum-Chowkidar in the office of the Assistant Controller, LM&CP, Mokokchung, against the vacancy caused by the retirement of Shri Toshiwapang Ao was approved and also prayed for setting aside the office order No. CLMCP/Estt-16/2014/Vol-II/728-732, dtd. 14/12/2023 passed by the Additional Controller and Head of the Department, LM&CP, Nagaland, Kohima, appointing the respondent No.9/10 Smt. Takosangla to the post of Watchmancum-Chowkidar and also the office order No.CLMCP/Estt-16/2014/Vol-II/733740, dtd. 14/12/2023, passed by the Additional Controller and HoD, LM&CP, Nagaland, Kohima, appointing the respondent No.9-10 Smt. Takosangla to the post of Watchman-cum-Chowkidar in the office of the Controller of the LM&CP, Nagaland, Kohima and also to direct the State respondents to consider the petitioner's application for being appointed to the post of Watchman-cumChowkidar in the office of the Assistant Controller, LM&CP, Mokokchung, on the basis of the DC, Mokokchung verification report, dtd. 6/10/2023 to the post of Watchman-cum-Chowkidar in the office of the Assistant Controller of the Legal Metrology and Consumer Protection, Mokokchung, Nagaland.

(3.) The background facts leading to filing of the present petition are briefly stated as under: