LAWMKIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. N.Sailo, learned senior counsel assisted by Mrs. Dinari T. Azyu, counsel for the petitioner. Also heard Mrs. Linda L. Fambawl, learned Govt. Advocate for all the respondents.

(2.) Mr. N.Sailo, senior counsel submits that the impugned letter dated 10.3.2015 issued by the Under Secretary to the Government of Mizoram, DP & AR (CSW) has to be set aside inasmuch as the petitioner's revision petition dated 7.1.2015 has not been considered by the Governor, i.e. the Appellate and Revision Authority in terms of the notification dated 27.5.2013 issued by the State respondents.

(3.) The counsel for the petitioner submits that the petitioner is a Mizoram Civil Service Officer and that while he was posted as Block Development Officer of Bungtlang South, certain allegations regarding misappropriation of money was made against the petitioner. A Departmental Inquiry was drawn up against the petitioner and he was imposed with major penalty of "reduction to the lower time pay of scale, grade pay of Rs.5400/- p.m. for a period of 3 (three) years without effecting seniority and without having the effect of postponing future increments of pay."