SIAMKUNGI OF CHALTLANG LILYVENG Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The appellants I to 5 were petitioners in Civil Rule No, 2 of 1996 before this Court at Aizawl Bench challenging the correctness and legality of the orders of termination, terminating these petitioners from service by the Government of Mizoram for the grounds taken in the petition. However, the learned Single Judge, after hearing learned counsel on both sides, by an order made on 10th September 1996, dismissed the writ petition with the following observations;

(2.) Aggrieved by this order of the learned Single Judge, the petitioners/appellants have presented this appeal challenging the order of the iearned Single Judge for the grounds taken in the appeal.

(3.) We have heard learned counsel for the appellants and the learned Advocate General, Mizoram appearing for the respondents.