SMT. C. VANLALCHHUANGI Vs. THE STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel for the petitioner as well as Mr. Samuel Vanlalhriata Chhangte, learned counsel for the respondent Nos. 1 to 4. Mr. J. C. Lalnunsanga, learned counsel appears for the respondent No. 5.

(2.) The case of the petitioner is that the petitioner was appointed to the post of Training Assistant (Home Science) in accordance with the Govt. of Mizoram Agriculture Department (Group-B Post) Recruitment Rules, 1993 vide the Notification dated 21.02.1995 and she was confirmed as SAS-1 along with 7 others with effect from 24.02.1997 vide Order dated 06.08.1998. After nearly 10 years, the Respondent No.2 vide Letter dated 29.07.2008 informed the Petitioner that there was error in her confirmation against the posts of SAS-1 and informed her to submit her defence, if any, within 10 days. The petitioner submitted her defence, within the prescribed time, but she did not receive any further communication on the subject.

(3.) The respondent No. 2 vide Notification dated 18.05.2009 ordered re-designation of 1 post of SAS-1 (AEO) into Training Associate (Home Science) to accommodate the petitioner and the respondent No. 2 vide Notification dated 21.05.2009, in partial modification of the Notification dated 18.05.2009, ordered re-designation of a supernumerary post of AEO, created vide Notification dated 07.07.2008, into Training Assistant (Home Science) to accommodate the petitioner.