K. LALTHANPARA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned senior counsel for the petitioners assisted by Mr. H. Zodinsanga. Also heard Mr. Rosangzuala Ralte, for the State respondents.

(2.) The petitioners, who are presently working as Assistant Registrars in the Cooperative Societies Department, Government of Mizoram have made a prayer for directing the respondents to invoke the relaxation Clause, i.e., Rule 18 of the Mizoram State Cooperative Service Rules, 2007, so as to enable the petitioners to make up their deficiency in qualifying service for promotion to the post of Deputy Registrar of Cooperative Societies. The other prayer made by the petitioners is for a direction to the respondents to count their officiating promotion as Assistant Registrars for the purpose of seniority from their dates of appointments, i.e., 13.05.2005 and 13.10.2008.

(3.) The petitioners case in brief is that they were appointed as officiating Junior Inspectors of Cooperative Societies vide Office Order No.27/1983 dated 04.02.198 The petitioner No. 1 was thereafter regularized in the post of Junior Inspector w.e.f., 05.02.1983 vide order dated 07.11.1984. The petitioner No. 2 was regularized in the post of Junior Inspector w.e.f., 08.02.1983 vide Order dated 20.10.1984. The petitioners were thereafter confirmed in the post of Junior Inspectors w.e.f., 01.08.1998 vide Order dated 29.08.1989. The petitioners were thereafter promoted to the posts of Senior Inspector of Cooperative Societies vide Order dated 28.07.1997.