LALTLANLIANI NGURKAPRUMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Jonathan L. Sailo, learned counsel for the petitioners and Mrs. Linda L. Fambawl, learned Government Advocate appearing for the respondent Nos. 1 to 4. None appears for the respondent Nos. 5 and 6.

(2.) 2 (two) petitioners have joined hands to file the present writ petition, as their grievances against the said respondents are identical and similar.

(3.) The case of the petitioners in brief is that the petitioner No. 1 has completed Class-XII, while the petitioner No. 2 is a graduate in Arts. The petitioner No. 1 was appointed as Gangman on Muster Roll basis and he joined his post on 01.06.1999 in the Department of Minor Irrigation, now renamed as Irrigation & Water Resources Department (the Department). The petitioner No. 2 was also appointed as Muster Roll Gangman w.e.f., 01.06.2000 in the same Department. Although both the petitioners were engaged as Gangman, they have been working as Lower Division Clerk (LDC)-cum-Computer Operator from their initial appointment till date. The petitioners also contend that though they were appointed as Gangman but there was never any sanctioned post or recruitment rules for the post of Gangman under the Department from the time of their initial appointment till date.