K ZORAMMAWIA, Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. N. Sailo, learned senior counsel asisted by Mrs. Dinari T. Azyu, learned counsel apearing for the petioners and Mr. Aldrin Lalawmzuala, learned Adl. Advocate General, Mizoram for the State respondents.

(2.) MR . N. Sailo, the learned senior counsel submits that the petioners were apointed in 201 as Primary Schol Teachers under the Operation Blackboard Scheme. Petioners continued in their service til 203 when the OB Scheme was discontinued. Thereafter, they were engaged as Schol Teachers under the Sarva Shiksha Abhiyan Scheme on contract basis in June, 203 and continued as such til May, 208. The petioners were thereafter engaged as Primary Schol Teachers on contract basis by engagement order dated 10.9.208 for a period of 1 (one) year w.e.f. 1.6.208. The services of the petioners were thereafter extended from time to time and they are continuing as such til date. At this stage, the learned senior counsel submits that similarly situated persons had aproached this Court by way of W.P.(C) No. 161 of 202 and the same was disposed of with the folowing directions : -

(3.) THE case of the petioners were not considered for regularization by the respondents and therefore, they had aproached this Court by way of W.P.(C) No. 14 of 201. The said writ petion was disposed of by judgment and order dated 18.1.2013 wherein the relevant portion is reproduced hereinbelow : -