Z. KHAWZAWL Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel for the petitioner. Also heard Ms. Mary L. Khiangte, learned Government Advocate for the State respondents.

(2.) The petitioner, by way of this writ petition, has prayed for setting aside the letter dtd. 12/11/2012, by which the petitioner's request for regularization in terms of the Regularisation of Muster Roll Employees Mizoram Scheme, 2000 has been declined. The petitioner has also put to challenge the impugned Order dtd. 22/5/2013 issued by the respondent No. 2, whereby it has been held that the petitioner who is a Muster Roll employee, does not deserve to be reengaged.

(3.) The facts of the case in brief is that the petitioner had been engaged as a Muster Roll worker in the Mizoram House, Silchar, Assam since 15/4/1998. However, the petitioner was dismissed from service vide impugned Order dtd. 27/4/2012 issued by the respondent No. 3, on account of a lost key that went missing from a bunch of keys pertaining to the Dak Bungalow building of Mizoram House, Silchar. The said key was found in the possession of the petitioner and was retrieved from the top drawer of the desk, as pointed out by the petitioner. The petitioner was thus dismissed from service as LDC (MR) on the ground of his integrity was found to be doubtful and as he was found to be untrustworthy.