SH ZORAMTHARA FANAI S/O LALTHLANA Vs. STATE OF MIZORAM REPRESENTED BY SECRETARY TO GOVERNMENT OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Joseph L. Renthlei, counsel for the petitioner. Also heard Mr. Samuel Vanlalhriata Chhangte, Government Advocate for the respondent Nos. 1 and 2 and Mr. L.H. Lianhrima, senior counsel assisted by Ms. H. Lalmalsawmi, counsel for the respondent Nos. 3, 4 and 6. Also heard Ms. Zairemsangpuii, CGC for the respondent No. 5.

(2.) The petitioner has prayed for setting aside (1) the Minutes of the 43rd Meeting of the State Level Advisory Committee of State Institute of Rural Development & Panchayati Raj for Mizoram held on 07.04.2017 (hereinafter referred to as the "Meeting Minutes dated 07.04.2017"), by which a decision was taken not to extend the contract engagement of the petitioner and (2) the consequential termination of his service, vide Notice of Termination dated 20.04.2017 issued by the respondent No. 3 i.e. Director, State Institute of Rural Development and Panchayati Raj, Mizoram.

(3.) The petitioner's case in brief is that the petitioner was initially appointed as Data Entry Operator (DEO) on contract basis, vide Order dated 17.04.2007 issued by the respondent No. 3 and thereafter, an Agreement Deed dated 204.2007 was also executed between the petitioner and the respondent No. 3, which governed the service conditions of the petitioner. The petitioner was thereafter appointed as DEO, on co-terminus basis with the Extension Training Centre, Mizoram, vide Order dated 04.08.2009 issued by the respondent No.