PRATAP DANDAPAT Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) The common question of law on the basis of common facts having arose in all these Writ Petitions, they are taken analogously for hearing as prayed for by the learned Counsel for the appearing parties.

(2.) The subject matter of grievance raised in these Writ Petition relates to the repatriation of the Petitioners who are deputed to the department of Urban Development and Housing to their parent department namely Public Works Department before completion of the period of deputation and without considering their case for permanent absorption in the borrowing department.

(3.) Heard Mr. K. Ete, learned Counsel for the Petitioners and Ms. G. Deka, Learned Sr. Addl. Govt Advocate appearing for the State Respondent Nos. 1 and 2 as well as Mr. N. Taje learned Counsel appearing for Respondent Nos. 3 and 4, in all the Writ Petitions.