B SANGKHUMI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) I have heard Mr C. Lalramzauva, learned counsel for the petitioners and Mr N. Sailo, learned Govt. Advocate, Mizoram, appearing for the State respondent Nos. 1, 2 and 3. None appeared for the private respondents Nos. 4 to 12 though notices were duly served on them.

(2.) The petitioner No. 1 was initially appointed as Lecturer in Govt. College, Aizawl vide notification dated 26.7.1974 (Annexure-A/1) and is currently holding the post of Joint Director (Technical) in the Directorate of Higher Technical Education, Govt. of Mizoram. The petitioner No. 2 was initially appointed as Lecturer in Govt. Graduate Teachers' Training Institute, Aizawl, vide notification dated 10.3.1975 (Annexure-A/ 4) and is currently holding the post of Principal, College of Teachers' Education, Aizawl. The petitioner No. 3 died during the pendency of this writ petition and his name has been struck off. The petitioner No. 4 was initially appointed as Lecturer in Pachhunga University Govt. College, Aizawl as substitute vide notification dated 6.7.1976 (Annexure-A/8) and is currently holding the post of Vice-Principal, College of Teachers' Education, Aizawl.

(3.) The respondent Nos. 4 to 12 were initially appointed as Lecturers in Lunglei College when it was a Private College. As per paragraph 6.1 of this writ petition, their respective dates of appointment are as under: <FRM>JUDGEMENT_99_GAULR1_2003Html1.htm</FRM>