S K PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned senior counsel assisted by Mr. Johny L. Tochhawng, learned counsel appearing for the petitioners. Also heard Mr. Aldrin Lallawmzuala, learned Addl. Advocate General, Mizoram for the respondent No. 4 and Mr. Vanlalnghaka, learned CGC for respondent Nos. 1 to3.

(2.) The State respondent has filed counter affidavit. However, respondent Nos. 1 to 3 has failed to file counter affidavit.

(3.) Mr. Vanlalnghaka, learned CGC has produced two letters dated 11.01.2012 addressed to the respondent No. 1 and respondent No. 2 respectively and another two letters both dated 30.03.2012 addressed to the respondent No. 1 and respondent No. 2 respectively requesting for instructions. He submits that despite writing to the respondents, he has received no instructions. Accordingly, this case is taken up without counter affidavit filed by the respondent Nos. 1, 2 and 3.