C K DUTTA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) I have heard Mr.G. Raju, learned counsel for the petitioners, Mr.N. Sailo, learned Govt. Advocate for the State respondent Nos. 1 to 5 and Mr. C. Lalramzauva, learned counsel for the private respondent No.6.I have also considered the records of the case.

(2.) Both the petitioners are diploma holders in Mechanical Engineering and are presently serving under the Mechanical Wing of the Public Works Cadre as Sub-Divisional officers in the Mizoram Engineering Service (MES in short). The respondent No.6 is also a diploma holder in Mechanical Engineering and is presently serving under the Power and Electricity Cadre as Executive Engineer in MES.

(3.) The Mizoram Engineering Service Rules, 1995 (MES Rules in short) came into force whit effect from 20.10.95. The persons to whom these Rules apply include those appointed in the Public Works Department & the Power Electricity Department as per Rule 2 thereof. As per Rule 4 (2), the MES consists of: (i) Public Works Cadre-which includes (a) xxx (b) Mechanical Wing including Mechanical Engineers under Public Works Deptt. and Power and Electricity Deptt. (c) x x x (ii) Power and Electricity cadre-which includes all posts of electrical/electronics Engineers under Power and Electricity Deptt. and Public Works Deptt. (iii) xxx