Nelson Sailo,J. - (1.)This Order will dispose of both the writ appeal as well as the Interlocutory Application.
(2.)Heard Mrs. Linda L. Fambawl, learned Government Advocate for the State appellants and Mr. A.R Malhotra, learned counsel for the respondent No. 1/writ petitioner.
(3.)This writ appeal is directed against the Judgment & Order dated 18.02.2020 passed by the learned Single Judge in WP(C) No. 39/2016 whereby the learned Single Judge, in allowing the writ petition, directed the respondent authorities to allow the petitioner to count the service rendered by him as Driver on officiating basis w.e.f. 01.09.1990 till 06.08.1993 for the purpose of his upgradation to Driver Grade-II and subsequent upgradation to Driver Grade-I and Driver Special Grade with all service benefits by following the provisions of the Mizoram Driver Recruitment Rules, 2009 (Rules of 2009), within a period of 3 (three) months from the date of receipt of a certified copy of the order.