LALNGHAKLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The petitioner Sh. Lalnghakliana presented this petition under Article 226 of the Constitution of India alleging violation of Article 14,16,21, 309 etc. of the same and seeking appropriate reliefe.

(2.) Briefly stated, facts are as follows: The petitioner initially was appointed as Teacher in Hmuizawl L.P. School w.e.f. 1.6.1964 by Education Officer, Mizoram District Council vide Establishment Order No. 69 of 1964, dated 5.6.1964 and the Education Officer has been succeeded by the present respondents. While in service the petitioner was subsequently transferred from Hmuizawl to Sihphir, Nisapui and at Kepran L.P. School. He was asked by the said authority to remain at Aizawl vide Order No. 232 of 1970, dated 5.2.1970 as asecurity measure to protect his life as his name appeared in the hit-list of M.N.F. during the period of disturbance in Mizoram due to insurgency. And thereafter, in 1974 the petitioner submitted representation for his posting but no action was taken then.

(3.) Being aggrieved by the inaction of the respondents/concerned authority, he presented another representation on 28.10.1994 praying for his reinstatement into service with all benefits including back-wages etc.