SARAH LALMUANKIMI, D/O SANGHMINGTHANGA H PAUTU Vs. STATE OF MIZORAM, CHIEF SECRETARY TO GOVT OF MIZORAM

JUDGEMENT

(1.) THE Petitioner was initially appointed as a lecturer in the Department of Psychology in Hrangbana College by an order dated 20th March, 2003. Subsequently, by an order dated 10th April, 2003 her appointment was cancelled with immediate effect. No reasons were given for the cancellation.

(2.) IT may be mentioned here that in the meanwhile with effect from 1st April, 2003 Hrangbana College was provincialized.

(3.) PURSUANT to the order passed by the learned Single the question of absorption of the Petitioner into the provicialized college was taken up for consideration through the Mizoram Public Service Commission (M.P.S.C. for short).