LALROKHAWMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. N. Sailo, learned senior counsel assisted by Mrs. Dinari T. Azyu, learned counsel for the petitioners. Also heard Mr. A.R. Rokhum, learned Additional Advocate General, Mizoram appearing for the State respondents as well as Mr. M. Zothankhumna, learned senior counsel assisted by Ms. A. Laltanpuii, learned counsel appearing for the respondent No. 4 i.e. Mizoram Public Service Commission.

(2.) THE petitioners are aggrieved against the action of the respondents for not conducting Limited Departmental Examination ( in short 'LDE') to fill up the post of Functional Manager in the Industries Department, Government of Mizoram ( Group 'A' posts) as per the Mizoram Industries Department (Group'A' posts) Recruitment Rules, 1990 ( in short ' Recruitment Rules of 1990').

(3.) MR . N. Sailo, learned senior counsel appearing for the petitioners submits that the petitioner No.1 was appointed as Economic Investigator (in short 'EI') on the recommendation of Departmental Promotion Committee (in short ' DPC') by Office Order No. 153 of 1988. Thereafter, the petitioner was confirmed to the said post by Notification dated 11 -06 -1991. The petitioner No. 1 was again promoted to the post of Industrial Promotion Officer (in short 'IPO') on the recommendation of DPC by Office Order No. 339 of 2005 dated 11 -10 -2005.