ROBERT ZOSANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The petitioner was appointed as Sub- Inspector of Excise by the State of Mizoram by an order passed on 18th April, 1994. He joined the assignment on 19th April, 1994, Thereafter the Commissioner of Excise vide order dated 7th June, 1994 terminated his services in pursuance of the proviso to sub- rule (1) of Rule 5 of the Central Civil Services (Temporary Service) Rules, 1965. The order of termination is in challenge in this writ petition.

(2.) I have heard Sri George Raju, the learned counsel for the writ petitioner and Mr N. Sailo, the learned State counsel for the respondents.

(3.) In order to appreciate their respective submissions it would be necessary to quote hereinbelow the order of termination: