LALTHANGVUNGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) In application under Article 226 of the Constitution, the petitioner has prayed for issue of a writ calling upon the respondents to regularise the services of the petitioner as Lecturer in Geography with effect from the date of his initial appointment without any break and with all other consequential benefits including back-wages, seniority, promotion etc.

(2.) I have heard Mr George Raju, learned counsel for the petitioner and Mr Vaiphei, Learned Asstt. Advocate General for the State of Mizoram.

(3.) Before the claim of the petitioner is dealt with, I propose to reproduce hereinbelow in a nutshell the facts of the case which eventually culminated in this petition.