LALHNEHLIANA SAILO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mrs. Dinari T Azyu, learned counsel for the petitioners and Mrs. H. Lalmal-sawmi, learned Government Advocate appearing for respondent Nos. 1 to 13. Also heard Ms. Zairemsangpuii, learned CGC appearing for respondent No. 14.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioners who are 25 in numbers have sought for a direction to the respondents to absorb them in their service in the line departments in terms of paragraph no. 4.2 of the Guidelines on DRDA Administration.

(3.) Brief facts of the case is that the petitioners were appointed either as Assistant Engineer, Assistant Project Officer(M), Accounts Officer, UDC, LDC, Driver or 4th Grade between 30/11/2009 to 3/2/2017 on contract basis, on being recommended by the duly constituted Departmental Screening Committee/Selection Committee. It is the case of the petitioners that the Ministry of Rural Development, Govt. of India formulated guidelines on DRDA Administration starting from the year 1999 and thereafter, in the years 2002, 2008 and the modified provisions in the year 2018. As per paragraph no. 4.2 of the said Guidelines, the State Rural Development Department is required to draw up a 3 to 5 Year Plan for absorption of the staff into the line departments. Besides, the modifications in respect of other paragraphs of the Guidelines, the petitioners contend that paragraphs 4.2 and 4.3 has not been modified and they remain unchanged. Therefore, the State respondents are required to draw up the 3 to 5 Year Plan for their absorption. Aggrieved with there jection of their representation submitted in this regard vide Communication dtd. 15/4/2021, the petitioners are before this Court.