ZAMZAMUNG VUALNAM Vs. STATE OF MIZORAM

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, petitioners seek quashing of final inter -se seniority list dated 28.12.2011 of Sub - Inspector of Police (Unarmed Branch) of Mizoram Police and for a direction to the State respondents to prepare a fresh seniority list of Sub -Inspector of Police (Unarmed Branch) by placing the petitioners above the respondents as was the case earlier.

(2.) FIFTEEN (15) petitioners have joined together and have instituted the present proceeding jointly as the grievance of each of the petitioners is identical and the relief sought for by them is also the same.

(3.) FACTS of the case may be briefly noted.