TABLA CHOBIN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. R.P. Sarmah, learned senior counsel appearing for the Petitioners. Also heard Ms. G. Deka, learned Additional Senior Government Advocate representing the State Respondents, Mr. M. Pertin, leamed counsel appearing on behalf of Respondent Nos. 4 to 17, 19 and 21 to 29 as well Mr. N. Tagia, learned Counsel appearing on behalf of Respondent Nos. 18 and 20.

(2.) The Petitioners have challenged the orders issued by the Director of School Education (i.e. the Respondent No. 3), Govt. of Arunachal Pradesh, regularizing the contract service of the private Respondents.

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