SH.L.TH. BUANGPUI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. N. Sailo, learned senior counsel assisted by Miss Vanhmingliani, learned counsel for the petitioner and Mr. Lalsawirema, learned Govt. Advocate, Mizoram for the state respondents.

(2.) By way of this writ petition under Article 226 of the Constitution of India, petitioner has challenged the legality and validity of the order dated 25.5.2011 passed by the Disciplinary Authority whereby the punishment of compulsory retirement was imposed on the petitioner. Petitioner further challenges order dated 2.1.2012 passed by the Chief Secretary, Govt. of Mizoram holding that appeal filed by the petitioner is not maintainable.

(3.) The relevant facts may be briefly noted.