LALROZAMA RALTE Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Victor L. Ralte, the learned counsel for the petitioner and Ms. Mary L. Khiangte, the learned Government Advocate appearing for the State respondents.

(2.) Considering the grievance projected by the petitioner, the writ petition is taken up for disposal at the admission stage after hearing the learned counsels for the rival parties.

(3.) Facts of the case in brief is that the State Government in the Health & Family Welfare Department created various posts including the post of Psychiatric Nurse on co-terminus basis with the scheme for implementation of District Mental Health Programme vide Order dated 08.06.2001 (Annexure - 1). The scale of pay attached to the post of Psychiatric Nurse was Rs. 5,000 - Rs. 8,000/- per month. The petitioner, vide Office Order dated 01.11.2001 (Annexure - 3) was appointed as Psychiatric Nurse under the District Mental Health Programme, Aizawl District on co-terminus basis in the pay scale of Rs. 5,000 - Rs. 8,000/- per month. The petitioner joined the said post by submitting his joining report to the Director of Health & Family Welfare Department on 05.11.2001, which was received by the said authority on 06.11.2001. It may be mentioned that the State Government as communicated to the Director of Health Services by the Under Secretary to the Government of Mizoram, Health & Family Welfare Department took a decision to continue to maintain the posts created under the District Mental Health Programme even after the expiry of the Ninth Plan when the scheme is supposed to be discontinued.