NEILATUOTI SOUKHRIE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) I have heard Mr. R. Iralu, learned counsel for the petitioner as well as Mr. E.Y. Renthungo, learned Jr. Government Advocate.

(2.) The facts leading to the filing of the present petition may be recited strictly for the purpose of disposal of the present writ petition. The petitioner after completing two years course in Pre-University from Science College, Kohima in 1995 securing First Division filed an application for Joint Entrance Examination conducted by the Board of School Education. Kohima vide its notification No. 15/96. Thereafter the merit List under (PCB) group was published by the authority. The name of the petitioner appears at serial No. 19 of the merit list having secured marks in Physics-48, Chemistry 62 and Biology-80 totalling 190 marks.

(3.) The Government of Nagaland vide notification dated Nil published The Nagaland Technical/Professional Degree Courses (Selection of Candidates) Rules 1995 (hereinafter the Rules). In Rule 5.2 of the Rules preference has been categorized for the purpose of nomination of candidate. This Rule has been assailed as arbitrary and therefore, this Rule shall be dealt with in-extenso at the appropriate time. The case nf the petitioner has been included in Group B. According to the petitioner the case of the petitioner is deserved to be included in Group A.