LALNUNPUII PARTE Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R Malhotra, learned counsel for the petitioners and Ms. H. Lalmal-sawmi, learned Government Advocate for all the respondents.

(2.) By filing this writ petition, the petitioners have challenged the decision taken in the meeting minutes dtd. 21/9/2011 (Annexure-13) where it was decided that the service on deputation under KVK, Mizoram is to be treated as Foreign Service w.e.f. 1/1/2012 and also the two communications dtd. 29/12/2016 (Annexure-24) and 10/2/2017 (Annexure-27) by which, the petitioners were informed about the rejection of their representation.

(3.) Brief facts of the case essential for disposal of the writ petition is that the petitioner Nos. 1, 4 and 5 are working under the Agriculture Department while the petitioner Nos. 2 and 3 are working under the Horticulture Department. They all were deputed under KVK, which is a Centrally Sponsored Scheme (CSS) on different dates. The petitioner No. 1 was deputed to the post of Programme Co-ordinator under KVK North Vanlaiphai vide Notification dtd. 29/10/2009 (Annexure-4) and was repatriated back to her parent Department w.e.f. 1/1/2012 vide Notification dtd. 7/3/2012 (Annexure-16). Thereafter, vide Notification dtd. 7/3/2012 (Annexure-17), she was again deputed to the same post w.e.f. 1/1/2012 and thereafter, repatriated back to her parent Department vide Notification dtd. 16/3/2015 w.e.f. 1/4/2015.