CHHAKCHHUAK LALTHANPARA Vs. LAIRUATPULI HIAWNMUAL

JUDGEMENT

(1.) Heard Mr. D. Saikia, learned Senior Advocate, assisted by Mr. B. Gogoi, learned Advocate for the appellant; Mr. K.N. Chou-dhury, learned Senior Advocate, assisted by Mr. N. Gautam, learned Advocate for the respondent Nos.1 to 4/writ petitioners and Ms. P. Bhattacharya, learned Additional Advocate General, Mizoram for the respondent Nos. 5 to 8/State.

(2.) The appellant has questioned the judgment and order dtd. 10/7/2018 passed by a learned Single Judge of this Court (Aizawl Bench) in WP(C) No.29/2016, whereby the absorption of the appellant in the Mizoram Health Service has been held to be de hors the Mizoram Health Service Rules, 2009 (hereinafter to be referred as the "Rules of 2009") and unsustainable in the eyes of law.

(3.) The learned Single Judge has directed the State respondents to take steps for repatriation of the appellant to his parent Department if his term of deputation is over or unless his period of deputation is extended as per law.