TANA ANIL TARA Vs. MANGLONG RALONGHAM

JUDGEMENT

(1.) We have heard Mr.P K Tiwari, learned counsel appearing on behalf of the appellants, Mr.R.H.Nabam, learned senior Government Advocate of Arunachal Pradesh, and Mr.K.Ete, learned counsel representing the private respondents.

(2.) This writ appeal is directed against the judgement and order passed in WP (C) 175(AP) of 2007, whereby the learned single Judge directed regularisation of the contractual service of petitioners as teachers in the Education Department of Arunachal Pradesh. The facts leading to filing of this writ appeal may be summarised as follows:

(3.) The appointments to the posts of Assistant and Junior Teachers, under the Education Department of the Government of Arunachal Pradesh, are governed by recruitment rules, namely, the Assistant and Junior Teachers, (Grade: A) Recruitment Rules, 2001 (hereinafter referred to as 'the 2001 Recruitment Rules').