- (1.) I have heard C. Lalramzauva, learned Counsel for the petitioner, Mr. N. Sailo, Additional Advocate General, Mizoram and Mr. R.C. Thanga, learned Counsel appearing on behalf of respondent No. 5.
(2.) The writ petitioners, in all 14 of them, were appointed as 'Instructors' at ITI Aizawl in terms of the relevant recruitment rules, after having successfully completed the course of training conducted by the advanced Training Institution/Central Training Institute, under the Ministry of Labour, Directorate General of Employment and Training.
(3.) After having been so appointed in their respective posts, petitioners served for more than 20 years, in the same capacity to the full satisfaction of their controlling authorities. The service condition of the petitioners are governed by the 'Mizoram Labour and Employment Department (Group 'C' Post) Recruitment Rules, 1987', which provides for the following criteria in the recruitment rules, for the purpose of promotion to the post of Vice Principal/Supervisor in different ITI's: (i) all the posts of Vice Principal/Supervisor in the ITI, are required to be filled up by promotion from; (a) Instructor-I in Engineering Trade with not less than 2 years regular service in the grade; (b) Instructor-II in Engineering Trade with not less than 5 years regular service in the grade.;