SH. H. LALTHANZUALA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel appearing for the writ appellant as well as Mr. Samuel Vanlalhriata Chhangte, learned Govt. Advocate appearing for the State respondents.

(2.) This is a writ appeal directed against the Order dated 17.6.2014 passed by the learned Single Judge in WP(C) No. 107/2011.

(3.) The appellant was appointed as Computer Operator on officiating basis in the pay scale of Rs. 1640-2900 per month for a period of six months subject to regularization through DPC vide Order dated 3.7.1997. Thereafter, vide Order dated 27.5.1998, the appellant was again appointed as work charge Computer Operator in the same pay scale.