AIZAWL BENCH ZOHRANGVUNGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The petitioners here claimed to have been recruited as Economic Investigators/extension Officers (in short E.Is/E.O.s) in the Industries Department, Government of Mizoram as per Mizoram Industries Department Government of Mizoram as per Mizoram Industries Department (Class-IIIPost) Recruitment Rules, 1975 starting from the year 1988 till 1997 (Vide Annexure 1 series).

(2.) The Ministry of Rural Development, Govt. of India, it is stated, vide letter No. 11012/7/80-IRD-III dated 16/4/1982 communicated to the Development Commissioner and Secretary, Planning, Government of Mizoram, approval of the Govt. of India for the creation of 10 posts of Extension Officers (Inds) and in turn, the Under Secretary, Community Development Department, Government of Mizoram by letter No. 11016/19/82-CD, dated 5.11.1982 communicated the fact to the Director, Community Development (Renamed Rural Development Department).

(3.) That there was no recruitment Rules available for appointment of Extension Officers in the Rural Development Department the recruitment process was done by the D.P.C. constituted under the industries Department and the names of the private respondents were recommended for the posts of Extension Officers (Inds) under the District Rural Development Agency (in short, DRDA).