SHRI JOHN M. HLYCHHO, S/O LAIHU (L), R/O SAIHA TLANGKAWN, SAIHA DISTRICT, MIZORAM Vs. STATE OF MIZORAM REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF MIZORAM, AIZAWL AND ORS.

JUDGEMENT

(1.) THE petitioner Shri John M. Hlychho approached this court by way of writ under Article 226 of the Constitution of India praying for issuance of writ and the same was admitted as appeared from the record, and finally the matter come up today for hearing before this court.

(2.) LEARNED counsel, Mr. A.R. Malhotra, is present for and on behalf of the petitioner, State has been represented by Mr. A.K.Rokhum, Addl. Advocate General, Mr.Michael Zothankhuma, learned senior counsel assisted by Mr. Lalfakawma, learned counsel is present for and on behalf of the respondent No. 5.

(3.) HEARD learned counsel Mr. A.R.Malhotra, who submitted that, in this instant case the entry of ACR of the petitioner for the period of 2006 -2007, 2008 -2009 and 2009 -2010 have not been communicated to the petitioner by his official authority. As such, he was in dark about the grading given to him by the authority in his ACR.