H. LALDINTLUANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) We have heard Ms. D.T. Azyu, learned Advocate for the petitioners; Mr. B. Deb, learned Advocate General, Mizoram, assisted by Ms. Vanneihsiami, learned Government Advocate, Mizoram for respondent Nos.1 to 5 and Mr. J.C. Lalnunsanga, learned Standing Counsel, Mizoram Public Service Comm-ission for respondent No.6.

(2.) The petitioners have challenged the Mizoram Public Works Department (Group-B Posts) Recruitment Rules, 2022 (hereinafter to be referred as the "Rules of 2022"), wherein for filling up the posts of Junior Engineer (Civil), the educational qualification has been fixed at HSLC with 3(three) years Diploma in Civil Engineering from a Government recognized Institute. The challenge has been laid by the petitioners, who are graduates in Civil Engineering having secured their respective degrees from a recognized University/ Institution.

(3.) The reason for the challenge is that pursuant to the Rules of 2022, which supersedes the earlier Rules of 2017, namely, Mizoram Public Works Department (Group-B Posts) Recruitment Rules, 2017, an advertisement was floated by the Mizoram Public Service Commission (MPSC) for filling up of 10(ten) posts of Junior Engineer (Civil) on contractual basis. Earlier, under the Rules of 2017, the minimum qualification required for direct recruitment to the said post was HSLC with at least 3(three) years Diploma in Civil Engineering from a Government recognized Institution.