LALRAMMAWII Vs. STATE OF MIZORAM

JUDGEMENT

(1.) By this application under Article 226 of the Constitution, the petitioner seeks for issuance of an appropriate Writ for setting aside the impugned Notification dated 3.2.1997 (Annexure-13) and Office Order No. 742/92 (Annexure-7).

(2.) I have heard Mr. C. Lalramzauva, learned counsel for the petitioner as well as Mr. T. Vaiphei, learned Asstt. Advocate General, Mizoram appearing for the State respondents. Notice was served on the private respondent No. 4 Smt. Rualthankhumi; no counsel has entered appearance on her behalf. Today also when the case is called on for hearing, none appears for her.

(3.) The petitioner, Miss Lalrammawii was appointed as Lower Division Clerk (LDC) by the respondent No.3 w.e.f. 1.7.1982 (Annexure-I). The relevant portion of Annexure-I reads as under: