R. VANSANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Rd Mrs. Dinari T. Azyu, learned counsel for the petitioners and Mr. C. Zoramchhana, learned Addl. Advocate General appearing for the State respondents.

(2.) The petitioner No.1 was appointed as Government High School Teacher vide Office order issued under Memo No. I. 12016/3/85-DTE (EDS), dated 30.04.1992 by the Government of Mizoram on the recommendation of a duly constituted DPC. After the appointment, he was posted at Pianghleia Government High School. Thereafter, his service was confirmed vide order issued under Memo No. A. 31015/1/95-DTE (EDN), dated 19.12.1995. After the confirmation of his service and after having served for a little more than 15 years he was recommended by the Mizoram Public Service Commission for promotion to the post of Lecturer in the District Institute of Education & Training (in short, DIET) vide Memo No. 10/A/64-MPSC, dated 14.06.2007. Consequent thereto, the State Government vide notification issued under Memo No. A. 32012/20/99- EDN(II), dated 13.07.2007 promoted him to the post of Lecturer in DIET in the scale of pay of Rs. 8000-275-13500/- p.m.

(3.) The petitioner No.2 was appointed as Graduate Hindi Teacher on the recommendation of a duly constituted DPC vide order issued under Memo no. D.E.13/HNP/APH/3/77/27-A, dated 07.07.1977. Thereafter, his service was confirmed vide order issued under Memo No. E.11011/5/86-RTN-CON/DTE (EDN)/34, dated 18.08.1987. After having served for a little more than 25 years he was promoted to the post of Lecturer, DIET vide notification issued under Memo No. A.32012/3/98-EDN/PT, dated 09.05.2003, in the scale of pay of Rs. 8000-275-13500/- p.m. and after having served as such for about 10 years he was once again promoted to the post of Senior Lecturer, DIET vide notification issued under Memo No. 32012/2/2010-EDN, dated 14.02.2013, in the scale of pay of Rs. 15600-39000 +G.P of Rs. 5500/- p.m.