H. LALHRILMAWIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned senior counsel assisted by Mr. Johny L. Tochhawng, learned counsel for the petitioners as well as Mr. Lalsawirema, learned Government Advocate for the respondent Nos. 1-3 and Mr. N. Sailo, learned senior counsel assisted by Mrs. Dinari T. Azyu, learned counsel for the respondent No. 4. By this writ petition, the petitioners are challenging the legality and validity of the inter se seniority of Circle Audit Officers (CAEO) under the School Education Department issued by the order dated 13th April, 2012 and also the office orders dated 4.10.1999 and 12.11.2002 by which the petitioner Nos. 1 and 2 have been shown to have been absorbed in the vacant post of Circle Adult Education Officer (hereinafter referred to as CAEO) with retrospective effect from the date of their transfer and posting to the said post from the post of Supervisor.

(2.) The petitioner Nos. 1 & 2 along with others were appointed temporarily as Supervisor, Rural Functional Literacy Projects (Adult Education) by an office order dated 8.1.1983 under the Centrally Sponsored Scheme (CSS).

(3.) The respondent No. 4 was appointed as Officiating Circle Adult Education Officer on compassionate ground by order dated 12th February, 1985 under the Directorate of Education, Government of Mizoram. Thereafter, by another order dated 25th June, 1986, the respondent No. 4 who was serving as Officiating CAEO was appointed as CAEO.