LALHLIMPUII Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. Michael Zothankhuma, learned counsel for the petitioners as well as Mrs. Helen Dawngliani, learned GA for the State respondents.

(2.) HAVING been not absorbed per guidelines of District Rural Development Agency Administration, Government of India, Ministry of Rural Development 1999, all the writ petitioners being aggrieved thereby, have filed this writ petition under Article 226 of the Constitution, praying for a writ, order or direction to the respondent authorities to absorb them as per proposal of the Director, Rural Development, issued vide letter No. A. 11016/1/2003-DTE (RD) dated 11. 7. 2003.

(3.) THE case of the writ petitioners is as follows :-