LALTLANTHANGI RALTE Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This order will disposed of all the three (3) writ petitions since common questions and identical issues are involved.

(2.) Heard Mr. A.R. Malhotra, learned counsel for the petitioners in WP(C) Nos. 98 and 102/2018 and Ms. Vanlalhriati, learned counsel for the petitioners in WP(C) No. 100/2018. Also heard Mr. L.H. Lianhrima, learned Senior Counsel assisted by Ms. Ruth Lalruatfeli, learned counsel for the respondent Nos. 5 to 29 in WP(C) No. 98/2018 and for the respondent Nos. 5 to 26 in WP(C) No. 100/2018. I have also heard Mrs. Linda L. Fambawl and Ms. Mary L. Khiangte, Govt. Advocates for the State respondents in all the writ petitions.

(3.) The dispute involved in these writ petitions is with regard to interse-seniority between the petitioners and the private respondents in the Senior Grade of the Mizoram Engineering Service (MES for short). In WP(C) Nos. 98 and 100 of 2018, the dispute on seniority is between Graduate Engineers while in WP(C) No. 102 of 2018, it is between the Diploma Engineers. The facts set out in WP(C) No. 98 of 2018 are being narrated for the sake of brevity and convenience.