LAWS(GAU)-2017-11-52

SH.H. LALROPIANGA Vs. MIZORAM UNIVERSITY

Decided On November 10, 2017
Sh.H. Lalropianga Appellant
V/S
Mizoram University Respondents

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned senior counsel assisted by Mr. H. Zodinsanga for the appellants/writ petitioners. Also heard Mr. Aldrin Lallawmzuala, learned counsel for the respondents.

(2.) The appellants, as writ petitioners, had filed WP(C) No. 97/2013, with a prayer for appointing the appellants to the 13 vacant posts of LDC on the basis of the selection and recommendation made, in pursuance to the Employment Notice dated 21.12.2012. The same was dismissed by the learned Single Bench vide Judgment and Order dated 23.05.2014, holding that the selection of the candidates only on the basis of interview marks was against the scheme of examination. The learned Single Judge further held that the Selection Committee could not have given interview marks on a total of 100 marks as the marks allotted in the scheme of examination was only 60. The implicit implication of the finding of the learned Single Bench was that the selection of the candidates was to be done on the basis of the total marks obtained in the competitive Written Examination, Computer Proficiency Test and Interview.

(3.) The case in brief is that in pursuance to an Employment Notice dated 21.12.2012, for filling up of 13 posts of Lower Division Clerks (LDC) in the Mizoram University and Pachhunga University College, the appellants took part in the selection process which consisted of written examination, Computer Proficiency Test, Typing Test and Interview. In the selection process, the marks obtained by the candidates in the interview was made the deciding factor for selection and recommendation for appointment to the 13 vacant posts of LDC. Accordingly, on the basis of the marks obtained by the appellants in the interview, the appellants were selected and recommended for filling up the 13 vacant posts of LDC vide notification dated 24.06.2013, issued by the Deputy Registrar. Subsequent to the said notification dated 24.06.2013, the appellants were given offer of appointment to the post of LDC vide letters dated 26.6.2013, issued by the Deputy Registrar of the Mizoram University.