LALZARZOLIANI SMTI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) By this application under Article 226 of the Constitution the petitioner prays for an appropriate writ for quashing and setting aside the notice dated 26.3.98 terminating his service and also for payment of his back wages for the period between January, 1997 to April 1998 with all service benefits.

(2.) I have heard Mr H. Lalrinthanga, learned counsel for the petitioner, as well as Mr. N. Sailo, learned Government Advocate appearing for the State respondents. I have also considered the records of the case.

(3.) The facts of the case may be stated briefly. The petitioner was appointed as officiating teacher in Govt. M/S vide order dated 12.4.93 (Annexure-I to the writ petition). Her service as teacher was regularised and posted at Zamuang Primary School vide Government order dated 23.12.96 (Annexure- VI to the writ petition).