ELIZABETH V. KHIANGTE Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. A.R Malhotra, the learned counsel for the petitioners in both the writ petitions. Also heard Mr. C. Zoramchhana, learned Addl. Advocate General for respondent Nos. 1 & 2 and Mr. C. Lalfakzuala, the learned counsel for the respondent Nos. 3 & 4.

(2.) This order will dispose of both the 2 (two) writ petitions. WP(C) No. 135/2018 is filed by 3 (three) petitioners with the grievance that they have been illegally and arbitrarily released from their service by the respondent authority concerned. WP(C) No. 40/2019 is filed by petitioner No. 3 alone in WP(C) No. 135/2018, seeking a direction to the respondent authorities concerned to allow her stay in the official quarter allotted to her. Since the outcome of the writ petition i.e., WP(C) No. 135/2018 will cover the issue raised in WP(C) No. 40/2019, WP(C) No. 135/2018 is taken up for consideration first.

(3.) Brief facts of the case necessary for disposing the 2 (two) writ petitions may be noticed at the outset. The State Institute of Rural Development & Panchayati Raj (SIRD & PR) is a registered SIRD & PR under the Mizoram Societies Registration Act, 2005. It was initially known as the State Institute of Rural Development but subsequently, it was renamed as already stated herein above.