SH. K.C. REJIMON (DC 399) Vs. THE STATE OF MIZORAM REPRESENTED BY THE CHIEF SECRETARY, TO THE GOVERNMENT OF MIZORAM, AIZAWL

JUDGEMENT

(1.) Heard Mr. Zochhuana, learned counsel for the petitioners and Mrs. Linda L. Fambawl, Govt. Advocate, Mizoram, appearing for the State respondent Nos. 1 to 5.

(2.) Notice on private respondent No. 6 was issued by registered post but he did not appear in the matter till date. Further the petitioner has no such grievances against the said respondent No. 6 in this petition.

(3.) Petitioner is a Grade-II (Non-functional Driver) under the Police Department of the State and is eligible for promotion to Grade - I Driver of the said Department. Petitioner earned accolades for his sincere performance of his duties in the Department.