R LALDINTHARA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Ms. Vanlalchhuanpuii, learned counsel appearing on behalf of the petitioners as well as Mr. Lalsawirema, learned Government Advocate appearing for the State respondents.

(2.) THE petitioner Nos. 1 and 2 are appointed as Junior Engineer on Muster Roll basis under the Power and Electricity Department, Govt. of Mizoram as Group 'B' employees and they have been working w.e.f. 10.04.1996 and 03.05.1999 respectively. Both the petitioners have rendered service for about 13 years and 16 years respectively. The petitioners have the requisite educational qualification and have also successfully completed 3 years Diploma Course in Electrical from a recognised Government Institute.

(3.) THE Government of Mizoram has adopted the scheme of regularization of Muster Roll employees by notification dated 23.03.2000 for Group 'C' and Group 'D' employees. However, for the Group 'B' employees, no scheme for regularization has been adopted till today.