P THANGCHHUANA Vs. NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

(1.) WHAT seniority cum merit means in matters of promotional avenues and how to abide by this principle are the two important questions, which have been raised in this writ petition.

(2.) IN a nutshell, the case of the petitioners may, in brief, be stated as follows:

(3.) WITH the help of their present application made under Article 226 of the Constitution of India, the petitioners - have approached this Court seeking issuance of appropriate writ (s) setting aside and quashing the impugned orders, dated 17 -5 -96, whereby the respondent Nos. 5, 6 and 7 were promoted to the post of Assistant Registrar, NEHU, and for giving appropriate necessary directions. Before preceding any further it needs to be noted that during the tendency of this writ petition, the Mizoram University Act, 2000 (hereinafter referred to as the ''Act '') came into force with effect from 20 -4 -2000, which was the date of publication of the Act aforementioned in the official Gazette. Under Section 6, 7 and 33 of the Act read as under: