ANNETTE LALRINSANGI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel appearing for the petitioners. Also heard Mr. Aldrin Lallawmzuala, learned Addl, Advocate General, Mizoram appearing for the respondent Nos. 1 to 3. Mr. Nelson Sailo, learned senior counsel assisted by Ms. Vanhmingliani, learned counsel appearing for the respondent No. 4 and the respondent No. 5 Mizoram Bar Association is represented by Mr. L.H. Lianhrima, learned senior counsel, assisted by Ms. H. Lalmalsawmi.

(2.) The petitioners' prayer in the present Writ Petition is to allow them to apply for the vacant post of Junior Administrative Grade and Senior Grade of the Mizoram Legal Service through limited competitive examination to be conducted by the respondent No. 4 by relaxing Rule 8 (1) and (2) of the Mizoram Legal Service Rules, 2014, by invoking Rule 19 of the Mizoram Legal Service Rules, 2014, herein after referred to as 2014 Rules.

(3.) The petitioners' counsel submits that the petitioner No. 1 had been practicing as an advocate since 17.03.2011, petitioner No. 2 since 21.09.2010 and the petitioner No. 3 since 26.08.2008. Thereafter, the petitioners were appointed to the Junior Grade by the Mizoram Legal Service vide Notification dated 24.02.2015 in accordance with the 2014 Rules.