LALBIAKMAWII RENTHLEI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Caroline K. Lungawipuii, the learned counsel for the petitioner and Mrs. Linda L. Fambawl, the learned Government Advocate appearing for the respondents. None appears for the private respondents. Office Note dtd. 31/1/2022 indicates that A/D card has returned back from the respondent Nos. 6, 7, 10, 12, 13, 14, 16, 19, 20, 22, 23, 25, 26, 27, 28, 29, 30 and 31.

(2.) Further, Office Note dtd. 14/2/2022 indicates that A/D card has not returned back from respondent Nos. 8, 9, 11, 15, 17, 21 and 24. Since notice was sent by registered post with A/D due to all the private respondents as far back as on 6/10/2021, notice is deemed to be served in terms of Order 5 Rule 9(5) of the Code of Civil Procedure, 1908.

(3.) Having regard to the nature of the case as projected by the petitioner, the writ petition is taken up for disposal. The claim of the petitioner is that she should be given promotion to the post of Inspector of Police (UB) from the post of Sub-Inspector of Police (UB) w.e.f. the date her immediate junior was considered and promoted.