LAWS(GAU)-2015-4-9

H L BIAKTLUANGA Vs. STATE OF MIZORAM

Decided On April 07, 2015
H L Biaktluanga Appellant
V/S
STATE OF MIZORAM Respondents

JUDGEMENT

(1.) HEARD Mr. N.Sailo, learned senior advocate assisted by Mrs. Dinari T.Azyu, learned counsel appearing for the petitioners. Also heard Mr. A.K. Rokhum, learned Addl. Advocate General, Mizoram appearing for all the respondents.

(2.) THE petitioners case is that they were appointed as Middle School Teachers in the year 2003 and 2004 under Sarva Shiksha Abhyan (SSA) on Contract basis at a fixed monthly salary.

(3.) THEREAFTER the petitioners were appointed as Middle School Teachers on Contract basis under the State Government at a fixed monthly income with effect from 1.6.2008 vide Engagement order dt.10.9.2008 as per the decision of the Council of Ministers in its meeting held on 31.5.2008, 2.6.2008 and 27.6.2008 and as per Govt's approval vide No. A.11013/22/2008 -EDN dated 10.9.2008.