VANLALFAKZUALA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Shri Vanlalfakzuala has preferred this writ appeal challenging judgment dated 08.04.2019 rendered in WP(C) No.121/2018 (Sh. Vanlalfakzuala -Vs- State of Mizoram & 3 Ors.).

(2.) To put the issue in perspective, the sequence of events as derived from the record, and as gathered with the assistance of learned counsel appearing for the parties, namely, Mr. D. Mozumder, learned senior counsel assisted by Mr. S. Biswas, for the appellant; and Mr. A.D. Choudhury, learned Additional Advocate General, Mizoram, would be that the appellant/writ petitioner was employed in the Animal Husbandry & Veterinary Department (respondent Nos.3 & 4) in December, 1980 as Veterinary Field Assistant. It appears that subsequently the appellant/writ petitioner was promoted as Supervisory Veterinary Field Assistant.

(3.) On 17.11.1988, after submitting resignation from the Animal Husbandry & Veterinary Department, the appellant/writ petitioner got employed in Agriculture Department under respondent Nos.1 & 2. It appears that since the appellant/writ petitioner was in public service earlier, his Service Book was called for on 20.04.1989 from his former employer, Animal Husbandry & Veterinary Department/respondent Nos.3 & 4. Certified copy of the Service Book was sent by the respondent Nos.3 & 4 on 30.05.1989. The document is available on record at Page-107 onwards.