F LALTHANZUALA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The short question involvedin this petition is whether the nominated Chairman of the Mizoram Agricultural Marketing Corporation Limited could be removed from office without notice at any time applying the "Doctrine of Pleasure."

(2.) I have heard Mr. C. Lalramzauva, learned counsel for the writ petitioner and also Mr. T. Valphei, learned A.A.G.

(3.) The petitioner is an elected member of the Mizoram State Assembly. By an order issued on 16th February, 1999, he was appointed as a Director in the Board of Directors and also as Chairman of the Mizoram Agricultural marketing corporation Limited with immediate effect and until further orders. Thereafter, in supersession of this notification, another notification was issued on 2nd December, 99 appointing the writ petitioner and others as Directors of the concerned Board with the petitioner as the Chairman. The petitioner continued in office as such till 20th July, 2000 when another notification was issued by the Governor replacing the writ petitioner by the private respondent. Being aggrieved, the petitioner has challenged the notification dated 20th July, 2000 on the ground that the petitioner could not be removed from office without an opportunity to show cause against the proposed removal.