P. C. VANLALLAWMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. B. Lalramenga, learned counsel for the petitioners, Mrs. H. Lalmalsawmi, learned Govt. Advocate for the respondent Nos. 1, 2 and 3, Mr. J.C. Lalnunsanga, learned Standing Counsel, Mizoram Public Service Commission (MPSC) for respondent No. 4 and Mr. A.R. Malhotra, learned counsel for the private respondent Nos. 5 to 12.

(2.) The petitioners have filed the instant writ petition with the following prayer:-

(3.) The petitioner Nos. 1 to 44 are said to be presently serving as Accounts Officer, which before re-designation was the post of Divisional Accountant. The petitioner Nos. 45 to 47 are serving as Accounts Officer, which before re- designation was the post of Treasury Accountant. The petitioner Nos. 48 to 66 are said to be serving as Audit and Accounts Officer, which before re-designation was the post of Auditor. They are aggrieved with the action of the Official respondents in filling up eight (8) vacant posts of Junior Grade, Mizoram Finance and Accounts Service (MF&AS) by way of direct recruitment which was advertised through the impugned Advertisement No. 7 of 2020 - 2021 dtd. 11/3/2021. According to the petitioners, the eight (8) posts should have been filled up as per the relevant provisions of the Mizoram Finance and Accounts Service Rules, 2008 (Rules of 2008) in the ratio of 50:25:25 i.e., by Limited Departmental Examination (LDE), promotion and by direct recruitment respectively. Therefore, the petitioners seek cancellation of the selection and appointment made to the post in question and for initiation of a fresh process in terms of the Rules of 2008.