SMT. LALNUNPUII RENTHLEI Vs. THE STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lianhrima, learned senior counsel assisted by Ms. H. Lalmalsawmi, learned counsel appearing for the petitioner. Also heard Mr. A.K. Rokhum, learned Addl. Advocate General, Mizoram for the State respondent Nos. 1 to 3.

(2.) Petitioner, namely, Smt. Lalnunpuii Renthlei is serving in the Secretariat Mizoram Legislative Assembly. On 31.05.2001, she was appointed as a Committee Officer by the respondent No. 2, the Secretary, Mizoram Legislative Assembly, Aizawl in a permanent vacant sanction post. Thereafter on 18.08.2009, the said respondent No. 2 promoted her to the post of Under Secretary in the said Secretariat.

(3.) On 16.02.2015, the petitioner submitted an application before the Joint Secretary through the Deputy Secretariat of the State Assembly praying for casual leave on that day on account of her private affairs and remained absent in her office on that day. But the authority concerned on 16.02.1995 itself rejected her prayer for said casual leave since the Summon for Session was already issued and the preparation of PAC Reports under her charge, to be presented in the Session, was under way. The petitioner also remained absent on 17th and 18th February, 2015.