LALSAWICHHUNGA SAILO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. N. Sailo, learned senior counsel assisted by Mrs. Dinari T. Azyu, learned counsel appearing for the petitioner as well as Mr. Aldrin Lallawmzuala, learned Addl. Advocate General, Mizoram for the respondent Nos. 2 and 6 i.e. Finance Department and Department of Personnel & Administrative Reforms, Government of Mizoram as well as Ms. Linda L. Fambawl, learned Government Advocate, Mizoram for the respondent Nos. 1, 3, 4 and 5.

(2.) MR . N. Sailo, learned senior counsel appearing for the petitioner submits that the petitioner was initially appointed as Peon in the office of the Principal Engineer, Mizoram by order dated 13.12.1972. Thereafter, by order dated 12.6.1981, the petitioner was appointed on officiating basis as Blue Printer in the scale of pay of Rs.260 -350/ -. Consequent to the order dated 12.6.1981, the petitioner was relieved from his duties as Peon to enable him to join his new assignment by order dated 19.6.1981. However, by order dated 6.1.1982, the petitioner was reverted back to his original post of Peon in the pay scale of Rs.196 -232/ - superseding the earlier office order dated 12.6.1981.

(3.) IT is submitted by learned senior counsel for the petitioner that by communication dated 7.8.1981, the State respondents conveyed sanction for creation of one Circle i.e. Planning Circle in the office of Chief Engineer, PWD, Aizawl and 3 (three) Divisions at Kawrthah, Khawzawl and Lungsen by creating temporary posts which was reflected in the annexure appended to the said communication. In the annexure therein, the posts of Blue Printer appears at Serial No. 6 with scale of pay of Rs.260 -350/ - which is again cancelled and re -entered as Rs.196 - 232/ -.