HENRY S LALRAMNGAIHAWMA Vs. SECRETARY OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lalremtluanga, counsel for the petitioner. Also heard Mrs. Linda L. Fambawl, Govt. Advocate for the respondents.

(2.) The petitioner's case in brief is that he had joined 5th IR Bn as Constable in the year 2008. A Departmental enquiry was initiated against the petitioner due to un-authorized absence in the year 2011 and the same culminated with the Order of removal from service vide Order dated 20.4.2012.

(3.) Being aggrieved, the petitioner filed an appeal for re-instatement. However, as the appeal was not disposed of by the State respondents, the petitioner filed W.P.(C) No. 1 of 2014. W.P.(C) No. 1 of 2014 was disposed of vide Order dated 4.2.2014 directing the State respondents to dispose of the petitioner's appeal within 2 (two) months by a speaking Order.