AJIT KUMAR BURMAN Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This petition is for quashing the order dated 16.8.1999 passed by the Govt. of Mizoram and for issue of a direction for confirmation of the writ petitioner in his grade as U.D.C. with effect from the date of his appointment and also to include his name in the inter-se- seniority list of the Upper Division Clerks under the Secretariat Administration Department. The impugned order reads as follows:

(2.) It would appear from the impugned order quoted above that the Govt, has clarified the position of the writ petitioner in the department of Animal Hushbandry and Veterinary. The petitioner is aggrieved by this order since he is apprehending repatriation to his parent department i.e. Public Works Department where he was working as a LDC before attachment with the Minister-in-charge of Animal Husbandry and Veterinary Department.

(3.) I have heard Mr George Raju, learned counsel for the writ petitioner and Mr T. Vaiphei, learned A.A.G.