JOMYA LOYA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Ete, learned Counsel for the petitioner. Also heard Ms. G. Deka, learned Additional Senior Government. Advocate appearing on behalf of the State respondents, Mr. M. Pertin, learned Counsel appearing for the respondent No. 3 as well as Mr. J. Hussain, learned Counsel representing respondent No. 4.

(2.) By this writ petition, the petitioner has challenged the appointment of the private respondent Nos. 3 and 4 in the post of Sr. Teacher in Geography subject in the Directorate of School Education, Government of Arunachal Pradesh, Itanagar.

(3.) The facts, leading to the filing of this writ, petition, may be summarized, as follows: