SH. LALREMTHANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned senior counsel assisted by Mrs. K. Lalramnghaki, counsel for the petitioners. Also heard Mr. Rosangzuala Ralte, learned counsel for the respondent Nos. 1 to 3.

(2.) The two cases are being decided by this common Judgment and Order as the issues in question are analogous to each other.

(3.) The writ petitioners in WP(C) No. 47 of 2016 are Group 'A' Officers/employees of the erstwhile 'Mizoram Handloom and Handicrafts Development Corporation Limited' (hereinafter referred to as ZOHANDCO). ZOHANDCO was a Private Limited Company and registered under the Companies Act, 1956. As per the Memorandum of Association, the Secretary, Industry Department, Government of Mizoram, (whosoever he or she may be by person) shall be permanent Director. The other subscribers to the Memorandum of Association would be deemed to be the Directors of the Company who will hold office until such time as the Directors are nominated by the State Government. Except the Secretary, Industries Department, all other subsequent Directors were to be nominated from time to time by the State Government.