LALHMUAKLIANA S/O LALZUIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THIS order will dispose of WP.(C) No. 75 of 2012 and W.P.(C) No.76 of 2012.

(2.) BOTH the writ petitioners are serving as Deputy Registrar of Co -operative Societies in the Co -operation Department, Government of Mizoram. Their grievance is against notification dated 26.9.2012 issued by the Chief Secretary to the Government of Mizoram transferring and posting them on deputation initially for a period of 2 (two) years as Managing Director, Mizoram Apex Handloom and Handicraft Co -operative Society Ltd and as Chief Executive Officer, Mizoram State Co - operative Union Ltd.respectively.

(3.) HEARD Mr. N.Sailo, learned senior counsel assisted by Mrs. Dinari T.Azyu, learned counsel for the petitioners in both the cases and Mr. Aldrin Lallawmzuala, learned Addl. Advocate General, Mizoram for the State respondents.