(1.) HEARD Mr. Vanlalnghaka, counsel for the petitioner. Also heard Mr.Samuel Vanlalhriata Chhangte, learned Govt. Advocate for the respondent Nos.1 to 4. As no one represents respondent Nos. 5 to 7, who have been deemed to be served notice, the matter is being heard against them ex -parte.
(2.) THE petitioner's counsel submits that the petitioner was appointed as Junior Craft Instructress vide Office Order No. 559 of 1983 dated 18.4.1983. The petitioner's counsel submits that the petitioner was appointed as per the Mizoram Industries Department (Class III post) Recruitment Rules, 1975 after being recommended by the Departmental Promotion Committee (Non -Gazette) of Industries Department held on 18.2.1983.
(3.) THE petitioner's counsel submits that the respondent Nos. 5 to 7 were appointed in different posts other than Junior Craft Instructress on different dates, which was after the petitioner's appointment on 18.04.1983. However, the service of the respondent Nos. 5 to 7 in those other posts was allowed to be counted as service in the post of Junior Craft Instructress w.e.f 18.2.1999, 6.12.1988 and 18.12.2007 respectively. The petitioner's counsel submits that even then, the petitioner is the senior most Junior Craft Instructress in the Department.