NIKHUMI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. C. Lalremzauva, learned counsel for the petitioner as well as Mr. N. Sailo, learned counsel for the respondents.

(2.) THE petitioner was appointed as Teacher of Thenzawl Council L.P. School vide order dated 21 -6 -63. Since the appointment, the petitioner has served in the school till the month of March 1967 when she was dismissed from the service on her alleged link with the MNF movement. The petitioner was also arrested -by the Assam Rifles on 13 -9 -67 and she was kept in their custody for about a month and later on released her. The State Government in the Home Department issued a circular dated 27 -8 -93 addressed to the Head of the oDepartments for reinstatement of the Government servant who were dismissed/removed due to the alleged link with the MNF. By this circular the Government has decided to reinstate on compassionate ground all those who were removed from service with retrospective effect, i.e., 17 -12 -90.

(3.) AS the Government had not taken any action for re -instatement, the petitioner approached this Court in W.P.(C) No. 64 of 2001 and this court by order dated 25.7.2001 wihile issuing notice of motion has directed that the Secretary,'Home1 Department shall consider the case of the petitioner in accordance with the Government policy for re - instatementas was done in the case of those persons who were dismissed/ removed from service and re -instated by the State Government.