TOINGAM KONYAK Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Taka Masa, learned senior counsel for the petitioner. Also heard Mr. V. Zhimomi, learned Government Advocate appearing for the respondent Nos. 1 to 3 and Mr. C.T. Jamir, learned senior counsel appearing for the respondent No. 4.

(2.) The petitioner has prayed for setting aside the impugned letter dated 28.06.2016, issued by the Under Secretary to the Government of Nagaland, Art and Culture Department, letter dated 15.07.2016, issued by the Deputy Secretary to the Government of Nagaland, Art and Culture Department and the impugned order dated 21.07.2016 appointing the respondent No. 4 to the post of Sweeper in the District Cultural Office, Mon. The petitioner is claiming appointment to the post of Sweeper on the ground that he belongs to the family of the land owner/donor, while the respondent No. 4 does not belong to the family of the land owner/donor.

(3.) The petitioner's counsel submits that the State of Nagaland entered into an agreement with Chi and Mon villagers for establishment of Mon District Headquarters on 21.02.1964. Though there was no provision in the agreement of 1964, which required the State respondents to appoint land owners to GradeIV post in the Government Departments of Mon District Headquarters, the right of the petitioner to be appointed to the post was recognized vide the order dated 30.05.2011, passed by this Court in W.P.(C) No.105(K)/2011.