T LALVULLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. K. Laldinliana, learned counsel for the petitioner as well as Mrs. Helen Dawngliani, learned Govt. Advocate for the State respondents.

(2.) TAKING into consideration of the prayer sought for in the present writ petition for a direction to the respondents for retrospective regularization to the service as primary teachers with effect from the date of completion of the probation period mentioned in the initial appointment order and also the earlier judgment and order of this Court dated 20. 8. 2008 passed in W. P. (C) No. 83 of 2007, W. P. (C) No. 78 of 2007 and W. P. (C) No. 79 of 2007, this Court is of considered view that there is no point in proceeding further with the writ petition and accordingly the writ petition is taken up for disposal at the motion stage.

(3.) THE case of the writ petitioner can be briefly stated as under : in the year 1999 for filling up of 19 regular vacant posts of Middle School Teacher in the scale of Rs. 1640-2900/- per month plus other allowances, the respondent No. 3 issued an advertisement through Employment Exchange. The petitioner having had the eligibility for the post submitted his application for appointing him in one of the posts so advertised. Written test was held on 13. 8. 1999. Thereafter the Departmental Promotion Committee (hereinafter referred as to DPC) appointed the petitioner to the post of Middle School Teacher vide office order under Memo No. A. 22014/2/2001-DTE (EDS) dated 29. 11. 2001 at a fixed pay of Rs. 3500/- per month for a period of two years. In the said order it was also provided that on completion of the period of probation for two years, the petitioner would be regularized subject to his satisfactory performance during the probation period. The petitioner accordingly was discharging his duties on fixed pay to the satisfaction of the respondent authorities.