N CHAKHAI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, counsel for the petitioner. Also heard Mrs. Linda L. Fambawl, Govt. Advocate for the respondents.

(2.) The petitioner has also challenged the rejection of his appeal dated 05.09.2013 vide order dated 13.05.2014 issued by the Governor, Secretary to the Government of Mizoram, DP & AR (CSW).

(3.) The petitioner's counsel submits that the petitioner was working as Project Director, DRDA, Saiha when he was issued a memorandum of charge dated 02.11.2011. Article 1 and Article 2 of the memorandum of charge dated 02.11.2011 is reproduced below:- "Statement of Articles of charge framed against Pu N. Chakhai, MCS, Project Director, DRDA, Saiha.