N. CHAKHAI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, the learned counsel for the writ petitioner as well as Mrs. Linda L. Fambawl, the learned Government Advocate for the respondent Nos. 1 and 2.

(2.) None appears for the respondent No. 3. It may be noticed at this stage that on 26.04.2017, it was submitted on behalf of the respondent No. 3 i.e. Mizoram Public Service Commission that they will not be contesting the case. Therefore, the case is being taken up for disposal upon hearing the learned counsel for the petitioner as well as the learned Government Advocate for the respondent Nos. 1 and

(3.) Brief facts may be narrated for disposal of the instant writ petition. This writ petition has been filed for the second time by the petitioner and the first writ petition being WP(C) No. 69/2014, which was disposed of on 17.05.2016 (Annexure-9).