SHIKHU SAGHU Vs. STATE OF NAGALAND

JUDGEMENT

(1.) I have heard Mr. Moa Jamir, learned counsel for the petitioner and Ms. V.Suokhrie, learned Addl. Sr. Government Advocate who appeared on behalf of the State respondents in all the writ petitions.

(2.) This writ petition was heard along with four writ petitions being W.P.(C) No. 267(K) of 2017, W.P.(C) No. 248(K) of 2017, W.P.(C) No. 247(K) of 2017, W.P.(C) No. 268(K) of 2017& W.P.(C) No. 273(K) of 2017. However, I have decided to dispose of this writ petition separately in view of the slight differences in the fact and circumstances and the prayers.

(3.) Before I go any further, the facts and circumstances which lead to the filing of this writ petition are summed up here below;