LALRINWAMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The writ petitioners namely Sri Lalrinawma and Sri R. Lalnunmawia wexe appointed as Motor Vehicle Inspector vide order dated 23. 5.90(Annexure-ni) and 26.7. ] 990 (Annexure- IIIA) on officiating basis in the scale of Rs 1640-2900/-. They were also allowed to draw increment pay on completion of one year service.

(2.) In the month of May 1992 they applied for regularisation of their services vide Annexures-VI and VIA. Their applications for regularisation was forwarded on 25.5.1992 by the District Transport officer with necessary recommendation. Thereafter the writ petitioners were finally selected by the selection committee and they were offered appointment vide Annexure-Vin and VULA for appointment as such in the scale of Rs 1640-2900/- Both writpetitioners accepted the offer of appointment vide letters of acceptance dated 27.8.1992(Annexure IX and IXA). Thereafter, the Government issued the formal appointment letters appointing them in the scale of Rs. 1400-2300/- specifying that lower scale was given to them for the period till they successfully complete the 3rd year course of Diploma in Engineering from the recognised Polytechnic. It may be mentioned here that at the time of their appointment in the year 1990, both the writ petitioners were holding Diploma in Engineering in two year course.

(3.) The writ petitioners successfully completed the third year course of Diploma in Engineering as stipulated in the appointment letter(Annexure-X).The respondents allowed them to draw pay in the scale of Rs. 1640- 2900/- with effect from 17.9.1992 i.e. the day when the appointment letter was issued. Thus the writ petitioners although given the scale of pay of Rs 1640-2900/- was deprived of the benefits of increment and other service benefits for the initial period of their appointment.