CLINIS VAPAW HLYCHHO, D/O ZATHY HLYCHHO Vs. MARA AUTONOMOUS DISTRICT COUNCIL REPRESENTED BY THE EXECUTIVE SECRETARY

JUDGEMENT

(1.) Heard Mr. Victor L. Ralte, the learned counsel for the petitioner.

(2.) Considering the issue involves and the nature of grievance projected by the petitioner, the writ petition is taken up for disposal at the motion stage itself.

(3.) Brief facts of the case is that the writ petitioner who was appointed as a Receptionist under the Mara Autonomous District Council (MADC), pursuant to the decision of the Executive Committee of the MADC in the meeting held on 01.02.1999 was regularized w.e.f. 01.02.1999 (Annexure- 1).