ZOSIAMLIANA COLNEY Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, the learned counsel for the petitioners. Also heard Ms. Mary L. Khiangte, the learned Government Advocate for the State respondent Nos. 1 to 4. None appears for the respondent No. 5 despite service of notice.

(2.) As many as 31 petitioners have joined hands in filing the present writ petition. The main grievance as projected by them is that they have not been promoted from Assistant Professor (Stage-1) to Assistant Professor (Stage-2) w.e.f. the date they completed 6 years of service from their initial entry as Assistant Professor (Stage-1). The petitioners contend that as many as 102 Assistant Professors, who are senior to them have been given the said benefit of upward movement irrespective of the date of their completion of the training and therefore, they being similarly placed, they should also be given the same benefit.

(3.) The petitioners were engaged as Lecturers on contract basis pursuant to the recommendation of the constituted selection committee between the month of May, 2007 to December, 2008. Thereafter, vide Notification dated 26.08.2013 (Annexure 6), all the petitioners except the petitioner Nos. 26 & 31 were regularized in service under the Government of Mizoram Regularization of Contract Employees Scheme, 2008 (Regularization Scheme). The petitioner Nos. 26 & 31 were regularized vide Notification dated 28.01.2015 (Annexure 7). Thereafter, the petitioners except petitioner Nos. 17, 26 and 31 upon completion of their probationary period of service successfully, were confirmed as Government Lecturers in Government Colleges vide Notification dated 05.02.2015 (Annexure-8) with immediate effect. Subsequently, the petitioner No. 17 was confirmed vide Notification dated 23.03.2015 (Annexure-9) and the petitioner Nos. 26 & 31 were confirmed vide Notification dated 26.04.2016 (Annexure-10).