SH. MILTONA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This Order will dispose of both the writ petitions. Heard Mr. Victor L. Ralte, learned counsel for the petitioners in both the writ petitions and Mrs. H. Lalmalsawmi, learned Govt. Advocate for the State respondents in WP(C) No. 52/2022. Mrs. Mary L. Khiangte, learned Govt. Advocate who represents the respondents in WP(C) No. 64/2023 is absent today. However, since the issues involved in both the writ petitions are similar and as pleadings are complete, the writ petition is taken up for disposal.

(2.) Brief facts of the case as projected by the petitioners in WP(C) No. 52/2022 is that the petitioner Nos. 1 and 2 were appointed as High School Teacher on adhoc basis under various Schools during the period between 2000 to 2011. As for the petitioner No. 10, he was appointed as Middle School Teacher on adhoc basis in the year 2008. The appointment of the petitioners were duly approved by the District Education Officer concerned as per the relevant provisions of the Govt. of Mizoram, Education and Human Resources Development Adhoc Recurring Grant-in-Aid for General Maintenance of School Rules, 1997.

(3.) It is the case of the petitioners that the Govt. of Mizoram in the School Education Department vide Notification dtd. 17/7/2014 allowed placement of Teaching cadre to employees in Deficit and Adhoc Aided School Teachers to Senior and Selection Grade subject to fulfillment of eligible criteria provided in the Notification with effect from 1/9/2012.