MISS S. KHER ALI SUMI Vs. STATE OF NAGALAND AND OTHERS

JUDGEMENT

(1.) (Oral) - In this civil rule, the rule was issued on 22.8.97 returnable by today. Considering the facts and circumstances of the case which brooks no delay, it was made clear that the matter shall be disposed of on the returnable date. Learned Junior Govt Advocate was also directed to produce the relevant records. At the same time, the appropriate authority who are having the custody of the relevant file was also directed to hand over the relevant file to the learned Junior Govt Advocate failing which culpable consequences would follow.

(2.) At the outset, Mr. E.Y. Renthungo, learned Junior Govt Advocate produced letter dated 22nd Aug., 1997 written by him addressed to respondents 1 and 2 to made the relevant records available to him as directed by this Court. It is unfortunate that despite of the serious observation made by this Court and the communication dated 22nd Aug., 1997, the concerned authority failed to made over the relevant records. It is also noticed the office note dated 30.8.97 which says that notice upon the respondents 3 to 25 has been issued through Chief Engineer (R&B). The allegation in this writ petition is that candidates whose cases have not been recommended by the Selection Committee and in fact the candidates who have secured less than the qualified marks have been appointed to the post of LDA and because of this allegation, the appointment of the respondents 3 to 25 to the post of LDA in Public Works Department (R&B) have been suspended by this Court on 22.8.97 pending disposal of the rule.

(3.) I have heard Mr. A. Zhimomi, learned counsel for the petitioner as well as Mr. EY Renthungo, learned Junior Government Advocate.