THANHNUNA Vs. STATE OF MIZORAM AND ORS.

JUDGEMENT

(1.) In this petition the petitioner has challenged the order of the Government of Mizoram dated 9.5.89. The relevant portion of the impugned order runs as follows:

(2.) The only question which has been raised in this petition is whether the petitioner can be transferred to Mizoram Khadi and Village Industries Board, for short the"Khadi Board"without the consent of the petitioner. Our attention has been drawn to FR 9(7) and FR 110(a). FR 9(7) runs as follows:

(3.) FR 110 (a) reads as follows: