RONGKU FLAGO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. Batt, learned Counsel for the Petitioner as well as Ms. G Deka, learned additional senior Government Advocate appearing for the State Respondents.

(2.) The Petitioner has filed this writ petition praying for setting aside the impugned order dated 04.01.2008, issued by the Secretary (Transport), Government of Arunachal Pradesh, Itanagar, by which the Respondent No. 3, Shri Sorang Abu, was appointed as Conductor on contract basis for a period of one year in the vacancy created due to death of late R. N. Talin, Ex-Conductor, State Transport Services, Seppa and also for regularization of the services of the Petitioner as Conductor in the State Transport Services Department.

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