B LALENGLIANI Vs. MIZORAM KHADI AND VILLAGE INDUSTRIES BOARD
LAWS(GAU)-2015-9-140
HIGH COURT OF GAUHATI
Decided on
September 30,2015
B LALENGLIANI
Appellant
VERSUS
MIZORAM KHADI AND VILLAGE INDUSTRIES BOARD; SAIKUNGI
Respondents
Referred Judgements :-
MESSRS. TROJAN & CO. VRS- RM. N. N. NAGAPPA CHETTIAR [REFERRED]PREMLATA JOSHI VRS- CHIEF SECRETARY,STATE OF UTTARAKHAND AND OTHERS [REFERRED]
GOVERNMENT OF MAHARASHTRA VS. DEOKAR DISTILLERY [REFERRED]
UNION OF INDIA VS. JAI PRAKASH SINGH [REFERRED]
AMARJEET SINGH VS. DEVI RATAN [REFERRED]
EDUKANTI KISTAMMA VS. S VENKATAREDDY [REFERRED]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED]
JUDGEMENT
-
(1.)Heard Mr. H. Lalrinthanga, learned counsel for the petitioner. Also heard Mr. C. Lalramzauva, learned senior counsel assisted by Mr. Benjamin Lalthlamuana, learned counsel for the respondent Nos. 1 and 2.
(2.)Mr. H. Lalrinthanga, counsel for the petitioner submits that the petitioner was appointed to the post of Fiber Instructor in the Mizoram Khadi & Village Industries Board (MKVIB) on 19.09.1986. The petitioner was regularized in the said post on 24.10.1988. The petitioner was thereafter promoted to the post of Fiber Supervisor on 31.07.1989.
(3.)The petitioner's counsel submits that the respondent No. 2 was appointed to the post of Statistical Assistant on 15.11.1990. He also submits that the post of Fiber Supervisor and Statistical Assistant was having the same grade pay. The petitioner was promoted to the post of Development Officer (MKVIB) on 31.01.1994 while the respondent No. 2 was promoted to the post of Development Officer (MKVIB) on 09.05.1995. The petitioner and the respondent No. 2 were confirmed in their post on 24.03.2004 with effect from 24.03.2004. The petitioner and the respondent No. 2 were thereafter promoted to the post of Executive Officer (MKVIB) on 15.10.2007.
;
(2.)Mr. H. Lalrinthanga, counsel for the petitioner submits that the petitioner was appointed to the post of Fiber Instructor in the Mizoram Khadi & Village Industries Board (MKVIB) on 19.09.1986. The petitioner was regularized in the said post on 24.10.1988. The petitioner was thereafter promoted to the post of Fiber Supervisor on 31.07.1989.
(3.)The petitioner's counsel submits that the respondent No. 2 was appointed to the post of Statistical Assistant on 15.11.1990. He also submits that the post of Fiber Supervisor and Statistical Assistant was having the same grade pay. The petitioner was promoted to the post of Development Officer (MKVIB) on 31.01.1994 while the respondent No. 2 was promoted to the post of Development Officer (MKVIB) on 09.05.1995. The petitioner and the respondent No. 2 were confirmed in their post on 24.03.2004 with effect from 24.03.2004. The petitioner and the respondent No. 2 were thereafter promoted to the post of Executive Officer (MKVIB) on 15.10.2007.
;
Copyright © Regent Computronics Pvt.Ltd.