CHANDAN KUMAR Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Vinod Kumar, learned counsel for the petitioners and Mr. C. Zoramchhana, learned Addl. Advocate General, Mizoram appearing for all the respondents.

(2.) The four writ petitioners have prayed for setting aside the Order dtd. 22/4/2022, by which the results of the Language Proficiency Test of Class-VIII Level in Mizo Language conducted for employees of the Mizoram Rural Bank on 18/11/2021 and published vide Notice dtd. 23/11/2021 has been cancelled and declared null and void. The further prayer of the petitioners is that a writ of mandamus should be issued to the respondents directing them to confirm the petitioner Nos. 1 to 4 in the post of Officers Scale-I with all consequential service benefits.

(3.) The petitioners' counsel submits that the petitioner No. 1 was appointed as Officer Scale-I on 17/2/2020, while the petitioner Nos. 2 to 4 were appointed as Officer Scale-I on 2/8/2021. The appointment letters of the petitioners stated that their appointments were on provisional basis and final appointment was subject to acquiring the necessary proficiency in local language within a period of six months from the date of joining. It also stated that the petitioners would be covered by the Mizoram Rural Bank (Officers and Employees) Service Regulations, 2010.