P.L. LIANDINGA Vs. THE STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, the learned Senior Counsel appearing for the appellants (writ petitioners). Also heard Mr. A. Sarma, the learned Addl. Advocate General, Mizoram, who represents the respondent Nos.1 ­ 5. The 6th respondent is represented by the learned Senior Counsel Mr. D. Das.

(2.) This case is an inter -se seniority dispute arising from the Gradation List dated 21.12.2010 (Annexure -XIX), whereby the private respondent No.6 was placed at Sl. No.1 and the writ petitioners were placed at Sl. Nos. 2, 3 & 4 respectively. The challenge to the lower placement of the 3 writ petitioners was dismissed by the judgment and order dated 20.9.2013 (Annexure -XXV) in the WP(C) No.52/2011 of the Aizawl Bench and that is how this Writ Appeal is filed by the three aggrieved writ petitioners. BACKGROUND

(3.) The writ petitioners were appointed as Child Development Project Officers (hereinafter referred to as "the CDPO" in short) under the Integrated Child Development Scheme in the Social Welfare Department of Mizoram through the Notification dated 16.12.1982. The appointments were made on ad hoc basis for a short period subject to regularization in due course. Likewise, the respondent No.6 was appointed as the District Social Welfare Officer (hereinafter referred to as "the DSWO" in short) on ad hoc basis, vide Notification dated 13.9.1983.