J. LALHRUAITLUANGA KHAWLHRING Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India has been filed by a group of three persons challenging the selection of the respondents as Lecturers on contract basis in Public Administration Department of Govt. colleges in the State of Mizoram. In other words the petitioners are praying for issuing a writ of certiorari so as to set aside the office order dated 24.05.2007 (Annexure -16) and also a writ in the nature of mandamus to direct the State respondents to appoint the writ petitioners as Lecturers on contract basis in the aforesaid department until the posts are filled up on regular basis.

(2.) I have heard Mr. C. Lalramzauva, learned Counsel for the petitioners. The State respondents (respondent Nos. 1, 2, 3 and 4) were represented by Mr. N. Sailo, learned Addl. Adv. Gen. and the private respondent No. 5 and 7 represented by Mr. M. Zothankhuma, learned Counsel. Respondent No. 6 did not appear to contest the case despite being notified. I have also perused the pleadings of both the parties as well as documents filed therewith.

(3.) PER contra, learned Counsel for the respondents submitted that the Selection Committee has included one subject expert in the committee having sufficient experience in the particular discipline and as such the entire selection process cannot be said to be unfair. It was also the contention of the respondents that criteria for selection was fixed considering the nature of the job and after due evaluation the respondents were found to be meritorious than the petitioners and as such the impugned order does not deserve any interference by this Court.