H LALDINGNGHETA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. Nelson Sailo, learned senior counsel assisted by Mrs. Dinary T. Azyu, learned counsel for the petitioners as well as Mr. Lalsawirema, learned Government Advocate, Mizoram.

(2.) THE learned Government Advocate has placed the affidavit -in - opposition on record and made submissions.

(3.) AS many as 47 numbers of middle school teachers working in the State of Mizoram approached this Court with the prayer for regularization of their services. These teachers had responded to the advertisement issued by the Director of School Education on 1.5.1997 inviting applications from eligible candidates for filling up of regular as well as temporary vacancies in various Government middle school of the State.