T. JAMEDI LONGKUMER (DR.) Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India praying for quashing and setting aside the impugned notifications (i) dated 29.06.2010 (at Annexure-M of the Writ petition), (ii) Notification dated 21.03.2011 (at Annexure-L of the writ petition) and, (iii) Notification dated 30.03.2017 (at Annexure-H of the writ petition). And further praying for a direction directing the respondent authorities to fix the seniority of petitioners above the private respondents as per merit list notified by Nagaland Public Service Commission (NPSC).

(2.) Heard Mr. C.T. Jamir, learned senior counsel for the petitioners assisted by Mr. Wati Jamir, learned counsel and also heard Ms. S. Mere, learned Govt. Advocate appearing for the official respondents.

(3.) The brief facts and circumstances reading to the filing of the writ petition are as follows :