SH. JOSEPH LALCHHUANAWMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) None appears for the petitioners and no one has mention anything on their behalf. However, Mr. A.K Rokhum, learned Addl. Advocate General, Mizoram appears on behalf of the respondent Nos. 1 to 4 and he is heard.

(2.) The respondents have filed their affidavit-in-opposition therefore, pleading is complete. As such, I proposed to dispose the petition on merit as follows.

(3.) The case of the petitioners is that they were appointed as Drivers on contract basis in the department of Taxation against sanctioned post and regular vacancy but they have not been regularized inspite of the scheme made by the Government for regularization of Contract Employees in the Government.