LAWS(GAU)-2017-10-28

C.VANLALCHAWIMAWIA Vs. STATE OF MIZORAM

Decided On October 25, 2017
C.Vanlalchawimawia Appellant
V/S
STATE OF MIZORAM Respondents

JUDGEMENT

(1.) Heard Mr. T. Lalnunsiama, learned counsel appearing for the petitioners and Ms. Mary L. Khiangte, learned Government Advocate appearing for the State respondents.

(2.) The respondent No. 2 Under Secretary, Secretariat Administration Department, Government of Mizoram on 04.05.2017 issued an Advertisement under No. 1/2017-18 published in the newspapers, seeking applications from HSSLC qualified Candidates from the age group of 18 to 35 years, with the relaxation of 5 years for the SC/ST Candidates, for recruitment of 20 (Twenty) numbers of posts of Grade-IV (Muster Roll) in the Secretariat Administration Department (SAD, in short), informing that such applications shall be entertained between 04.05.2017 to 19.05.2017.

(3.) Pursuant to the said Advertisement dated 04.05.2017, the petitioners being eligible applied for the said posts under SAD. Finding their applications in order the Supervisor of Examination and the Superintendent, SAD (E), Government of Mizoram on 02.06.2017 issued Admit Cards to the petitioners for their appearance in the written examination of said Grade-IV (MR) posts under SAD fixing the date of the written examination on 29.06.2017. Accordingly, the petitioners appeared the said written examination on 29.06.2017 in their respective examination centers specified in their Admit Cards issued by the respondents.