H LALENGMAWIA AND ORS Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Michael Zothankhuma, learned Senior Advocate assisted by Ms. D. Lalrinchhani, appearing for and behalf of the Petitioner. Also heard Mr. Aldrin Lallawmzuala, learned Addl. A.G., Mizoram for the State Respondents.

(2.) As agreed to by the learned Counsel for the parties, this matter is taken for disposal at the admission stage.

(3.) By this writ petition under Art. 226 of the Constitution of India, the Petitioner prays for setting aside and quashing of the order dated 10.8.2010 issued by the Additional Secretary to the Government of Mizoram vide Memo No. 19014/91/91 - PERS (CSW) dated 10.8.2010 wherein it has been clarified that the effective date of the revocation of the penalty of "censure" shall be on and from the date of order i.e. 19.7.2010.