B. ROKIMA Vs. STATE OF MIZORAM AND ORS.

JUDGEMENT

(1.) HEARD Mr. H. Lalrinthanga, learned counsel for the petitioner in WP(C) No. 36 of 1998, Mr. C. Lalramzauva, learned counsel for the petitioners in WP(C) No. 22 of 2003 and also heard Mr. Aldrin Lallawmzaula, learned Government advocate for the respondents.

(2.) BRIEFLY stated the fact is that the petitioner Shri B. Rokima was appointed temporarily as Forest Ranger by order dated 26 -9 -75 Subsequently, the respondents by notification dated 8 -1 -80 appointed 2 (two) Assistant Conservator of Forest (ACF) for a period of 2 years with effect from 7 -5 -79. By another order dated 15 -12 -81 another person was appointed as ACF on ad hoc basis. By order dated 15 -12 -81 one more ACF was appointed on ad hoc basis with effect from 25 -10 -80. By notification dated 15 -12 -82, 4 (four) more ACF were appointed on ad hoc basis with effect from 30 -10 -82. By another order dated 16 -3 -82 one ACF was appointed on ad hoc basis with effect from 31 -1 -82. By notification dated 8 -8 -83, 5 (Five) more ACF/DCF were appointed on ad hoc basis with effect from 1 -5 -83.

(3.) BY notification dated 20 -3 -84 one ACF was appointed on ad hoc basis. By another notification dated 19 -8 -86, 11 more ACF/DCF were appointed on temporary stop -gap basis. The services of the ACF.DCF so appointed were regularised by notification dated 28 -2 -91. By this notification the services of 12 ACFs were regularised.