P C ZOHMINGLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) By this application under Article 226 of the Constitution, the petitioners have prayed for issuance of an appropriate writ quashing the impugned promotion order dated 17.8,99 in respect of the private respondent Nos. 4 & 5 to the post of Assistant Chemist and also directing the State respondents to convene a fresh meeting of Departmental Promotion Committee (D.P.C.) to consider promotion of the petitioners to the post of Assistant Chemist w.e.f. the date their juniors were promoted.

(2.) I have heard Mr H. Lalriuthanga, learned counsel for the petitioners and Mr N. Sailo, learned Government Advocate appearing for the State respondents. None appeared for private respondent Nos. 4 & 5 inspite of due service of notices upon them,

(3.) The petitioner No. 1 appointed was Laboratory Assistant by order dated 27.7.88 and (he petitioner No. 2 alongwith private respondents were appointed as Sample Collector vide order dated 27,7 88 and petitioner No. 3 was appointed as Media Maker vide order dated 27.7.88. All these posts carry the same pay scale of Rs.950/-----150Q/- p.m.-The petitioner Nos. 1,2 & 3 joined on 28.7.88, 1.8,88 and 4.8.88 respectively. The respondent No. 4 also joined on 4.8.88 and respondent No, 5 on 10.8.88. The respondent Government confirmed (he services of Public Health Engineering Staff working under the Executive Engineer, Public Health Engineering, Aizawl Division No. 1 including the petitioners and the private respondents w.e.f. 1.4.91. The above facts are not disputed.