LALTHLAMUANI D/O THANGKHAWSAWIA (L) Vs. STATE OF MIZORAM REPRESENTED BY THE CHIEF SECRETARY TO GOVT OF MIZORAM, AIZAWL

JUDGEMENT

(1.) Heard Mr. A.R Malhotra, the learned counsel for the petitioner and Mrs. Linda L. Fambawl, the learned Government Advocate appearing for the respondent Nos. 1 to 4. None appears for the private respondent Nos. 5 to 8.

(2.) This is the second time that the petitioner is before this Court. The earlier writ petition i,e., WP(C) No. 25/2016 was disposed of vide Order dated 24.02.2016, with a direction to the petitioner to submit a fresh representation before the respondent No. 3 within a time frame and whereafter, the said respondent was directed to dispose of the same within a time frame as well.

(3.) Pursuant to the said direction, the petitioner filed her representation but however, the same was rejected vide Order dated 28.06.2016. The Order dated 28.06.2016 (Annexure-25) is impugned in the present writ petition.