A. YANGER AO Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) THIS Civil Rule reveals a disquieting feature, as to how the authorities are making appointments/promotions in wanton and deliberate deviation from the prescribed rules. In this writ petition, the Petitioner has assailed the promotions and appointments of Respondents 5 to 11 us Inspectors of Supply.

(2.) I have heard Mr. R.S. Bedi, learned Counsel for the Petitioner as well as Mr. E.Y. Renthungo, learned Junior Govt. Advocate.

(3.) BEFORE I advert further it will be appropriate to deal with the provisions of rules in so far relevant for the present purpose. This tiny rules consists only 19 Rules and III Schedules. Therefore, there should be, I am of the view, no difficulties in carrying out the rules.