LALHRIATPUII Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) The challenge in this writ petition by 4(four) serving Judicial Officers of Mizoram Judicial Service is to the issuance of a Notification dtd. 17/11/2025 by the Registrar (Vigilance)-cum-In-charge, Recruitment Cell, Gauhati High Court, clubbing 1(one) vacancy/ post arising out of the 2(two) newly created posts of Grade-I Mizoram Judicial Service through the process of direct recruitment, which had already been initiated vide advertisement dtd. 21/5/2025, keeping all other terms and conditions of the advertisement dtd. 21/5/2025 as well as the number of vacancy positions to be the same.

(2.) We have heard Mr. K.N. Choudhury, learned Senior Advocate, assisted by Mr. R.M. Deka, learned Advocate for the petitioners; Mr. T.J. Mahanta, learned Senior Advocate/Standing Counsel, Gauhati High Court, assisted by Mr. P.P. Dutta and Ms. P. Sarma, Advocates for respondent Nos.1 to 3 and Ms. P. Bhattacharya, learned Additional Advocate General, Mizoram for respondent No.4.

(3.) To state the background facts, an advertisement was issued earlier by the Gauhati High Court on 31/5/2024 for filling up of 1(one) vacant post of Grade-I in Mizoram Judicial Service. One of the eligibility criteria, amongst others, for the said post was that the candidate must be practicing as an Advocate in Courts of Civil and Criminal jurisdiction on the last date fixed for receipt of applications and must have practiced for a period not less than 7(seven) years as on the last date.