LALHMINGTHANGA Vs. STATE OF MIZORAM AND ORS.

JUDGEMENT

(1.) THIS is a petition under Article 226/227 of the Constitution of India intended to challenge order dated 18.03.2002 passed by respondent No. 3, the Commissioner of Excise, Govt. of Mizoram, placing the petitioner below the private respondent Nos. 4, 5 and 6 in the inter se seniority list of the Inspectors of Excise in the concerned department. It is submitted that the impugned order has been violative of the rights of the petitioner and is against the spirit and principle of Articles 14, 16, 21 and 309 of the Constitution of India etc.

(2.) I have heard both sides. The brief facts are as follows :

(3.) I have given my considerations to the submissions made before me. The relevant part of the appointment letter of the petitioner goes as follows: