RAZOUVOYI FRANCIS RHAKHO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Mr. T. Koza, learned Counsel appearing for the Petitioner and Mr. L.S. Jamir, learned Additional Advocate General assisted by Mrs. Y. Longkumar, learned Government advocate appearing for the Respondent Nos. 1,3,4 and 5. Also heard Mr. N. Mozhui, learned Counsel appearing for the Respondent No. 2 and Mr. Y. Wate, learned Counsel appearing for the Respondent No. 6.

(2.) BRIEF facts giving rise to the filing of this writ petition may be noticed as hereunder.

(3.) IT is stated that the Petitioner came across a communication dated 4th October, 2006 issued by the P&AR Department, Government of Nagaland (Annexure. R/2 to the affidavit -in -reply dated 24.4.2009) to Secretary of the Commission and this communication was in response to a letter dated 2nd June, 2006 from the Commission. In that, it is clearly pointed out by the Government that the Commission was under obligation to explain and clarify as to how 1 (one) post reserved for BT was utilized for accommodating a candidate belonging to Advanced Tribe. The aforesaid letter dated 4th October, 2006 is quoted below: