K VANLALHMANGAIHI Vs. MIZORAM UNIVERSITY

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned senior counsel for the petitioners. Also heard Mr. Aldrin Lallawmzuala, learned counsel for the respondent Nos. 1 to 3 and Mrs. Dinari T. Azyu, learned counsel for the respondent Nos. 4 and 5.

(2.) The petitioners grievance in the present writ petition is with regard to the appointment of the respondent Nos. 4 and 5 as Section Officers in the Mizoram University, on the ground that the private respondents do not have the eligibility criteria for being appointed to the said post, as per the eligibility qualifications laid down in the Employment Notice dated 15.09.2015.

(3.) The petitioners case in brief is that an Employment Notice dated 15.09.2015 was issued by the Mizoram University asking for filling up of one post of Section Officer having the pay scale of PB-2, Rs.9300-34800 with Grade Pay of Rs.4600/-. The educational/desirable/other qualifications required for appointment to the post of Section Officer, as given in the Employment Notice dated 15.09.2015 is as follows:-