BHANU CHAUDHURY Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This petition has been preferred challenging the vires of the Mizoram (Selection of Candidates for Higher Technical Courses) Rules, 1993, published on 6.7.1993 in the Mizoram Gazette Extra Ordinary.

(2.) We have heard Shri N.M. Lahiri, learned senior advocate for the petitioner and Shri M. Singh, learned Govt. advocate for the State of Mizoram, Shri K.K. Mahanta has been heard for Central Government.

(3.) In view of the fact that facilities for higher technical studies in the State of Mizoram are not available, the Central Government made provision for allotment of seats for the State in different institutions of India for higher and technical education. The Notification dated 6.7.1993 notifying the rules states by way of preamble as follows: