HABUNG YAMING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THE subject matter of challenge made in this writ petition is the appointment of the private respondents as LDC in the Tourism Department vide impugned order dated 25.8.09 passed by the Secretary, Department of Tourism, Govt. of Arunachal Pradesh. Initially the writ petition was filed jointly by five petitioners but on the prayer of the learned counsel for the petitioners the original petition No.1, Viz Sri Talley Yaying was struck off from the petition vide order dated 12.3.10 passed in M.C. No. 28/10.

(2.) I have heard Mr. Tony Pertin, learned counsel for the petitioners. Also heard Ms. G. Deka, learned Addl. Sr. Govt. counsel for the official respondents and Mr. T. Son, learned counsel appearing for the private respondents.

(3.) WHEN the matter was placed before the Parliamentary Secretary (Tourism) he made the following note before the Hon 'ble Chief Minister of the State which was approved by the authority on 28.2.09: