CHICHUSE KAJIRI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. K.L. Solo, learned counsel for the petitioner and also heard Ms. V. Chishi, learned Government Advocate appearing for the State respondents.

(2.) That the Government of Nagaland, has so far issued only two Notifications regarding the State Government's Policy to reserve certain percentage of vacancies in the case of the disabilities. The first Notification is dated 19.08.2004. According to the learned counsel for the petitioner the first notice provided for reservation of 5% of the vacancies for persons with the disabilities.

(3.) The disabilities enumerated in paragraphs 1 and 2 above will have the same definitions provided to them in the Act.