CHEPE WETSA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. C.T. Jamir, learned Senior counsel assisted by Mr. I. Imchen, learned counsel appearing on behalf of the Appellants in the present batch of writ appeals. Mr. N. Angami, learned Senior Government Advocate appears for the State of Nagaland.

(2.) The present batch of writ appeals have been filed challenging the common Judgment and Order dtd. 24/11/2025, passed in WP(C)/3/2025, WP(C)/17/2025 and WP (C)/18/2025.

(3.) We take up the appeals for disposal at the Admission stage itself.