SH. LAWMKIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Victor L. Ralte, learned counsel for the petitioner. Also heard Mrs. Linda L. Fambawl, learned Government Advocate for the State respondents.

(2.) The present writ petitioner under Article 226 of the Constitution prays for setting aside the notification dated 30.11.2015 wherein the Governor of Mizoram has been pleased to specify the competent authorities who are to exercise powers in relation to imposition of penalties upon a Government Servant. This writ petition has been filed due to the nonimplementation of the Judgment and Order dated 1.7.2015 passed by this Court in WP(C) No. 90/2015.

(3.) The counsel for the petitioner submits that the petitioner is a Mizoram Civil Service Officer and that while he was posted as Block Development Officer of Bungtlang South, certain allegations regarding misappropriation of money was made against the petitioner. A departmental Inquiry was drawn up against the petitioner and he was imposed with major penalty of "reduction to the lower time pay of scale, grade pay of Rs. 5400/- p.m. for a period of 3(three) years without effecting seniority and without having the effect of postponing future increments of pay,