SANGDINGLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THE restropective service regularization and fixation of seniority of the respondent No. 4 in the inter -se seniority list of senior grade of Mizoram Civil Service (in short 'MCS') officers, are the main issues under challenge in the present case.

(2.) THAT , on completion of probation period and passing of the departmental examination, the services of the petitioners and respondent No. 4 were confirmed to the junior grade of Mizoram Civil Service on different dates during the period from 23.03.1994 to 18.01.1999.

(3.) THAT , a provisional inter -se seniority list of the senior grade MCS officers was published on 07.06.2000 vide Notification Memo No. A. 23022/4/97 -P&AR;(CSW) in which the respondent No. 4 was placed above the petitioners at SI. No. 44. However, on objection being filed against the said provisional seniority list, the name of the respondent No. 4 was excluded from the final seniority 1 ist of the senior grade MCS officers published vide Notification Memo No. A. 32022/4/97 -P&AR;(CSW), dated 19.11.2001. The petitioners were placed at Sl. Nos. 43, 44, 45, 46, 48, 49, 50, 52, 53, 54, 55 and 56 respectively in the said final seniority list.