REBEK LALNUNMAWII 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. Also heard Mr. B. Lalramenga, learned counsel appearing for the respondents 2, 3, 4, 5 & 6. None appears for the respondents 1 & 7.

(2.) NOTICE was issued to the respondent No. 7 on 11.2.2014 and A/D card has been received back after being duly served upon the respondents. Accordingly, this case is taken up for final disposal today.

(3.) THE petitioner was engaged on Muster Roll basis w.e.f. 1.3.2003 to 28.5.2003 by order dated 27.5.2003. The said engagement of the petitioner on Muster Roll basis was extended continuously and she was placed at Sl. No. 27 in the final seniority list of Muster Roll Employees under the Department of Environment and Forest as on October, 2011. By an order dated 30.09.2011, the petitioner was discharged from her duty w.e.f. 1.10.2011 with further direction to vacate the Forest Department quarter within 30 days from the date of discharge. The said order was passed by the respondent No. 6 i.e., Range Forest Officer, Seling Forest Range, Selling.