C VANLALZARA Vs. SECRETARY OF MIZORAM

JUDGEMENT

(1.) Heard Mr. J.C. Lalnunsanga, counsel for the petitioner. Also heard Mr. Aldrin Lallawmzuala, learned Additional Advocate General, Mizoram for the respondents.

(2.) The petitioner's counsel submits that the petitioner was appointed as M.R. Driver by the Director, Institutional Finance and Small Savings, Finance Department on 4.6.1999. The private respondent was appointed as Muster Roll Driver in the same Department on 20.4.2000.

(3.) The petitioner alongwith 13 other M.R. employees had filed W.P.(C) No. 68 of 2008 praying for regularization under the Regularisation of M.R. Employees Mizoram Scheme, 2000. This Court disposed of W.P.(C) No. 68 of 2008 vide Order dated 25.7.2008 directing the respondent authorities to consider regularization of the petitioner and the other 13 petitioners as per the Regularisation of M.R. Employees Mizoram Scheme, 2000.