H. LALDINLIANI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Ms. Valentina Laldinpuii, counsel for the petitioners in WP(C) No. 75/2020 and WP (C) No. 73/2020. Also heard Mr. P.C. Lalthangmawia, learned Government Advocate appearing for all the respondents.

(2.) As the subject matter in issue in both the cases are similar, the above two cases are being disposed of by this common judgment and order.

(3.) The petitioners, who are working as Staff Nurses in various Hospitals under the Government of Mizoram, are claiming additional increments in terms of FR 27(10)(1), FR 27(10)(2) and the OM dtd. 15/1/2010 issued by the Ministry of Health and Family Welfare (Department of Health),Government of India, which has been followed by the Government of Mizoram.