P.L. LIANDINGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) By preferring this Writ petition, under Article 226 of the Constitution of India, the petitioners, who areworking as Programme Officer, Integrated Child Development Scheme (hereinafter referred to as, "P.O., ICDS") under Social Welfare Department, Government of Mizoram, have challenged the Inter-Se-Seniority List, issued by the Government of Mizoram, Social Welfare Department vide Notification No. A.23021/1/87-SWD, dated 21.12.2010, whereby the private respondent No. 6 has been placed at Serial No. 1 and the petitioners have been placed at Serial Nos. 2, 3 and 4 respectively. The petitioners have also prayed for a direction for drawing up a Final Common Inter-Se-Seniority List, counting the services of the petitioners from the date of their joining in the post of P.O. i.e. with effect from 10.08.1986, 21.08.1986 and 06.08.1993 in respect of Writ Petitioner Nos. 1, 2 and 3 respectively and placing them above the private respondent No. 6.

(2.) I have heard Mr. P.C. Prusty, learned counsel, appearing for the writ petitioners. I have also heard Mr. Aldrin Lallawmzuala, learned Additional Advocate General, Mizoram, appearing for the State respondent Nos. 1, 2, 3, 4 and 5 and Mr. A.R. Malhotra, learned counsel, appearing for the private respondent.

(3.) The writ petitioners' case, in brief, as may be required for disposal of this writ petition, may be stated as follows: