LALTHANKIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel for the petitioners in W.P.(C) Nos. 129/2017, 133/2015 & W.P.(C) No. 45/2018 and Mr. L.H. Lianhrima, learned Senior Counsel for the petitioners in W.P.(C) No. 118/2014. I have also heard Mrs. Linda L. Fambawl, learned Govt. Advocate for the State respondents in all the writ petitions and Mrs. Dinari T. Azyu, learned counsel for the private respondents in W.P.(C) No. 133/2015.

(2.) The challenge in W.P.(C) No. 129/2017 is against the Notification No. A.11017/2/2010-TRP, dated 20.08.2013, issued by the Government of Mizoram, Transport Department, wherein 13 posts of Assistant Station Superintendent and 3 posts of Assistant District Transport Officer were amalgamated and re-designated as Assistant District Transport Officer. The notification is as follows; <FRM>JUDGEMENT_8_LAWS(GAU)8_2019_1.html</FRM>

(3.) In WP(C) No. 133/2015, the challenge is against the Notification No. A.11017/2/2010-TRP/PT/6, dated 10.12.2013, wherein 6(six) numbers of Line Checkers' post were amalgamated with the cadre of Enforcement Sub-Inspector and re-designated as Enforcement Sub-Inspectors. The Notification reads as follows; <FRM>JUDGEMENT_8_LAWS(GAU)8_2019_5.html</FRM>