J SANGTHANGPUIA Vs. LAI AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned Counsel of the writ Petitioners and Mr. N. Sailo, learned Addl. Advocate General, Mizoram for the Respondent Nos. 1, 2 and 3.

(2.) Facts and circumstances and law involved in both the writ petitions being similar in nature, both the writ petitions are being disposed of by this judgment and order.

(3.) Writ Petitioner, Sh. J. Sangthangpuia was initially appointed to the post of Circle Education Officer (Middle Section) a Group 'B' post in the scale of pay of Rs. 2000-3500/- p.m. plus other allowances as admissible under the Rules, vide Office Order No. 195/4 dated 8th August, 1994 (Annexure-1) by the Chief Executive Member, Lai Autonomous District Council, Lawngtlai on temporary basis terminable at any time subject to regularization by the DPC in due course After 8 years, vide office order No. 102/2002 dated 10.042002 (Annexure-2) the Petitioner was promoted to the post of Assistant Education Officer (AEO), a Group 'A' post in the Lai Autonomous District Council, Lawngtlai. After 3 years of his promotion, one Smt. Hrangthanmawii, Circle Education Officer, senior to him (the writ Petitioner) challenged the promotion of the Petitioner by filing W.P. (C) No. 66 of 2004 which came to be decided by judgment and order dated 26.04.2005. This Court by judgment and order, as indicated above, set aside and quashed the promotion of the Petitioner to the post of AEO and the Petitioner was thereby reverted back to the post of CEO and Smt. Hrangthanmawii was given retrospective appointment w.e.f. 10.04.2002 vide Office Order No. 125/05 dated 29.07.2005 (Annexure-4).