R.VANLALCHAMI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned Senior Advocate, assisted by Mr. S. Choudhury and Mr. R. Medhi, learned Counsel for the petitioner. Also heard Mr. T.J. Mahanta, learned Senior Advocate and Standing Counsel, Gauhati High Court appearing for the respondent nos. 2, 3, 4 & 5, and Ms. P. Bhattac-harya, learned Additional Advocate General, Mizoram, appearing for the respondent No.1.

(2.) By way of this writ petition, the petitioner is assailing inter-alia the notification dtd. 6/9/2013, whereby the Joint Registrar (Vigilance) Gauhati High Court imposed the punishment of stoppage of 2(two) increments with cumulative effect on the petitioner.

(3.) The brief facts of the case are as follows:-