LALRINKIMI TOCHHAWNG Vs. K. VANLALHMANGAIHI AND 4 ORS.

JUDGEMENT

(1.) Heard Mr. KN Choudhury, learned senior counsel for the appellants in WA No.8/2019 and WA No.9/2019 as well as Mr. I Choudhury, learned senior counsel for the appellants in WA No.35/2019. Also heard Mr. AD Choudhury, learned counsel for the respondents No.1 and 2 in the appeals.

(2.) The respondents No.1 and 2 Ms. K Vanlalhmangaihi and Ms. Laldinsangi, by preferring WP(C)No.154/2016 had assailed the orders, both dated 14.06.2016 of the Registrar, Mizoram University by which Ms. Lalrinkimi Tochhawng, appellant in WA No.8/2019 and Sh. Lalnunmawia Khiangte appellant in WA No.9/2019 were appointed as Section Officer in the Mizoram University.

(3.) Earlier an employment notice dated 24.02.2014 was issued by the Mizoram University inviting applications, amongst others for one post of Section Officer. Although 48 applications were received, but as they were processed by following a strict interpretation of the recruitment rules as well as the eligibility conditions provided in the employment notice, only three of the applicants were found to be eligible. Even out of the three, none could qualify in the written test.