P LALREMLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The order dated 25th September, 1997 (Annexure-3) passed by the Joint Director of Higher and Technical Edueation, Mizoram is in challenge in this writ petition. By the said order, the Joint Director fixed the pay of writ petitioner and others consequent upon framing of the rules for Recurving Grants-in-aid for general maintenance of recognised Aided Colleges in Mizoram, 1990,

(2.) I have heard Mr. G. Raju. the learned counsel for the writ petitioner and Mr. N. Sailo. the learned State counsel for the respondent State.

(3.) Petitioner's grievance is that he was appointed as Lecturer on 1.5.90 in the Aizawl West College and joined the said post on 2.5.90. Thereafter the Governing Body of the College promoted him to the post of Vice Principal with effect from 25th April. 1991 in the scale of pay of Rs. 3000-4500/- per month. The college was given deficit status as per Rules of 1990 referred to above with effect from 1.10.95. In pursuance of the provisions of the Rules, the Joint Director issued the impugned order dated 25th September, 1997 educing his scale of pay from Rs. 3000-4500 to Rs. 2200-4000/- with effect from 9.3.92.