LALDINGLIANI HLYCHHO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THE petitioner has filed W.P.(C) No. 46 of 2012 for her promotion to the post of State Librarian and W.P.(C) No. 48 of 2012 has been filed for grant of enhanced pay scale and accordingly these 2 (two) writ petitions are taken up together and disposed of by this common judgment and order.

(2.) HEARD Mr. C. Lalramzauva, learned senior counsel assisted by Mr. Johny L. Tochhawng, learned counsel appearing for the petitioners in both the writ petitions as well as Mr. Aldrin Lallawmzuala, learned Addl. A.G., Mizoram for the State respondents. Mr. M. Zothankhuma, learned senior counsel assisted by Mr. Lalfakawma, learned counsel, appears for the respondent No. 6 i.e., the Mizoram Public Service Commission. None appears for the private respondent No. 7.On 4.7.2013, this Court in W.P.(C) No. 48 of 2012 had given permission to the learned counsel for the petitioner to personally serve upon respondent No. 7 in W.P.(C) No. 46 of 2012 and thereafter to file affidavit. Affidavit was filed showing dasti service upon the respondent No. 7 and the same was accepted by this Court on 25.6.2014. By the same order dated 25.6.2014, it was directed that if respondent No. 7 is not represented, the case shall be taken up ex -parte. Till date, none has appeared for respondent No. 7. However, the case is accordingly taken up and disposed of in view of the earlier orders passed by this Court.

(3.) MR . C. Lalramzauva, learned senior counsel appearing for the petitioner submits that the petitioner was initially appointed as a teacher in Government High School, Saiha and thereafter by an order dated 8.2.1978, the petitioner was appointed temporarily on transfer as District Librarian at Saiha in the scale of Rs. 425 -800 per month under the Directorate of Education. By another order dated 5th March, 1985, the petitioner along with 20 (twenty) others were confirmed in the service with effect from the date shown against their names. The name of the petitioner appears at Sl. No. 2 in the Annexure appended to the said order dated 5.03.1985 and her date of confirmation is shown as 1.10.1984. Since then, the petitioner has been serving in the capacity of District Librarian till date without any further promotion.