GOVERDON SAILO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lalbiaknunga Hnamte, learned counsel for the writ petitioners as well as Mrs. H. Lalmalsawmi, learned Government Advocate appearing for the State respondents. Also heard Mrs. Dinari T. Azyu, learned counsel appearing for the private respondent Nos. 4 to 15.

(2.) 7 (seven) writ petitioners have joined hands in filing the present case against the State Government as well as the private respondents.

(3.) Brief facts of the case is that the petitioners have been appointed to the Junior Grade of the Mizoram Police Service (MPS) by way of promotion. The petitioner No. 1 was promoted on 17.08.2011, while the petitioner Nos. 2 to 7 were promoted on 07.03.2012. The private respondent Nos. 4 to 15 on the other hand are all direct recruits. The respondent Nos. 4, 5 & 6 were appointed on 03.05.2012, while the respondent Nos. 7 to 15 were appointed on 17.01.2013. The dispute between the two rival parties is with regard to fixation of their inter-se-seniority in the Junior Grade of MPS.