AI Structured Summary
Not yet generated for this judgment
Judgment
Sl.N o,"N a m e of
Post","N o . of
Post",Scale of Pay,Head of Account,"Name of Office & No of
Post created
1,UDC,10,"9300- 34800+4200
GP","2014 - Admin of Justice 00 -
114 - Legal Advisers &
Counsels (3) - Legal Services
Authority 00 - (01) â€" Salary","1.ADR Centre, Aizawl -1
2.ADR Centre, Lunglei -1
DLSA, Aizawl -1 4
DLSA, Lunglei -1 5.
DLSA, Champhai -1 6
DLSA, Mamit -1 7
DLSA, Kolasib -1 8
DLSA, Serchhip -1 9
DLSA, Lawngtlai -1 10
DLSA, Siaha -1
2,LDC,12,"5200- 20200+2400
GP","2014 - Admin of Justice 00 -
114 - Legal Advisers &
Counsels (03) - Legal Services
Authority 00 - (01) â€" Salary","1.ADR Centre, Aizawl -2
2.ADR Centre, Lunglei -2
DLSA, Aizawl -1 4
DLSA, Lunglei -1 5.
DLSA, Champhai -1 6
DLSA, Mamit -1 7
DLSA, Kolasib -1 8
DLSA, Serchhip -1 9
DLSA, Lawngtlai -1 10
DLSA, Siaha -1
3,Group D,8,"IS 4440- 7440+1650
GP",-do-,"1.ADR Centre, Aizawl -
4 2.ADR Centre, Lungle
â€" 4
4,Peon,8,-do-,Do,"1. DLSA, Aizawl -1 2
DLSA, Lunglei -1 3
DLSA, Champhai -1 4
DLSA, Mamit -1 5
DLSA, Kolasib -1 6
DLSA, Serchhip -1 7
DLSA, Lawngtlai -1 8
DLSA, Siaha -1
This is issued with the approval of DP & AR (ARW) vide their ID No. ARW/LJE-4/2016-2017/B-583 dated 31.03.2017 and concurrence of Finance,,,,,
Department vide their ID No. FIN (E) 18/2017 dated 19.04.2017 and also with the approval of the Council of Ministers in its meeting held on dt.,,,,,
18.08.2017.â€,,,,,
Mr. Victor L. Ralte, counsel for the petitioners submits that in view of the above Office Order dated 01.09.2017, the present writ petition can be",,,,,
closed.,,,,,
After hearing the counsels for the parties and on perusal of the Office Order dated 1. 09.2017, this Court finds that the prayer of the writ petitioners",,,,,
has been taken care of by the State respondents. Accordingly, the State respondents are directed to create the 38 posts mentioned in the Office Order",,,,,
dated 01.09.2017 and takes steps for filling up the same in accordance with law at the earliest.,,,,,
Writ petition is accordingly disposed of.,,,,,
The Office Order dated 01.09.2017 is made a part of the record and marked as Annexure ’X’.,,,,,