LALSANGLORA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lalremtluanga, learned counsel for the petitioner and Ms. Mary L Khiangte, learned Addl. Public Prosecutor for the State of Mizoram.

(2.) This writ petition has been preferred challenging Order No. L.B/PHQ/556/2015 dtd. 30/3/2019 passed by respondent No. 3 to the extent that the period of suspension of the petitioner from 6/3/2002 to 3/2/2010 was treated as 'Not on Duty', as well as to set aside and quash the impugned order of removal vide Memo No. L.B/HQ/556/2015/278 dtd. 31/8/2016 passed by respondent No. 3 to the extent that it did not decide the treatment of the suspension period suffered by the petitioner from 16/2/1999 to 6/3/2002 for any purpose, and further to direct the respondents to allow the petitioner to count the suspension periods, totaling 11 years and 14 days, for all purposes with all consequential benefits in the interest of justice.

(3.) It is submitted that the petitioner, who was born on 20/1/1958, joined the post of Lower Division Assistant on 16/11/1974 under the Mizoram Police Department and was subsequently promoted to the post of Upper Division Clerk/Sub-Inspector of Police (Ministerial), and was compulsorily retired with effect from 1/9/2016.