SH. LALRINLIANA, ASSISTANT AUDITOR, CHIEF CONTROLLER OF ACCOUNTANTS OFFICE, AIZAWL AND ORS. Vs. THE STATE OF MIZORAM

JUDGEMENT

(1.) AND ORDER (CAV) - Heard Mr. C. Lalramzauva, learned senior counsel assisted by Ms. Emily L. Chhangte, learned counsel appearing for the petitioners in both the Writ petitions. Also heard Mrs. Linda L. Fambawl, learned Govt. Advocate for the State respondent Nos. 1 to 4 and Mrs. Dinari T. Azyu, learned standing counsel MPSC for the respondent No. 5.

(2.) The State Government in the Department of Personnel and Administrative Reforms framed a statutory Rule under Article 309 of the Constitution of India with regard to recruitment to the post(s) of Assistant Auditor, Assistant Divisional Accountant and Assistant Treasury Accountant in the Accounts and Treasuries under Finance Department, Government of Mizoram, namely, the Mizoram Sub-Ordinate Finance and Account Service (Group-B non-gazetted post) Recruitment Rules, 2006, which came into force w.e.f. 17.02.2006, the date when it was published in the Mizoram Gazette Extra-Ordinary.

(3.) As per the said 2006 Statutory Recruitment Rules, the posts of Assistant Auditors (AA), Assistant Divisional Accounts (ADA) and Assistant Treasury Accountants (ATA) are to be made by the process of direct recruitment and the requisite educational qualification for those posts are graduate from a recognized university, with working knowledge of Mizo language, at least Middle School standard and a written examination of general English, general Knowledge, arithmetic of HSLC standard, each examination of 100 marks with the duration of 3 (three) hours and viva-voice of 50 marks. The said Rule provides that it is only after selection such candidate on their examination, they shall be called for vivavoice/ personal interview and the number of candidates to be called for such personal interview is to be determined on the basis of number of vacancies as per the DPC procedure laid down by the Government.