LALRINCHHUNGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Zochhuana, learned counsel for the petitioner and Mr. Aldrin Lallawmzuala, learned Addl. Advocate General, Mizoram for the respondents.

(2.) By way of this writ petition, petitioner seeks quashing of order dated 27.04.2009 passed by the Commandant, 1st IR Bn., Mizoram removing the petitioner from service with immediate effect.

(3.) Facts of the case as projected in the writ petition may be briefly noted.