BIRI TACH Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Mr. N. Nibo, learned counsel for the common 12 petitioners in W.P.(C) 228(AP)/2019 and W.P.(C) 420(AP)/2019 as well as Mr. N. Taji, learned counsel for the common 5 petitioners in W.P.(C) 330(AP)/2019 and W.P.(C) 421(AP)/2019. Also heard Mr. K. Ete, learned Sr. Addl. Advocate General, assisted by Ms. R. Basar, learned Junior Govt. advocate appearing for the State respondents and Mr. I. Chowdhury, learned senior counsel, assisted by Mr. L. Parme and Mr. S. Biswakarma, learned counsel appearing for the private respondents No. 7 to 32 in W.P.(C) No. 228(AP)/2019 and No.4 to 29 in W.P.(C) No.420(AP)/2019 and W.P.(C) No. 421(AP)/2019.

(2.) The Hon'ble Division Bench of this Court, by judgment and order dated 02.12.2019 in W.A. 43(AP)/ 2019 (Rei Tamo Kumo and Ors. Vs. State of Arunachal Pradesh and Ors.) and three other connected appeals, had issued a direction to decide these bunch of four writ petitions within 31.01.2020. Accordingly, the hearing of these writ petitions had commenced on 30.01.2020. However, on submissions that the learned senior counsel for the private respondents No. 4 to 29 could not come due to unavoidable circumstances, the hearing of his part and argument in reply by the learned counsel for the petitioners was adjourned to 03.02.2020.

(3.) In W.P.(C) 228(AP)/2019 and W.P.(C) 330(AP)/2019, the petitioners have prayed, inter-alia, for setting aside the advertisement under file No. AR/ISSE/PA-MISC/3/2018-19 dated 05.07.2019; for a direction to the Deputy State Project Director, Samagra Shiksha Abhiyan Society (SSAS for short) and/or Integrated Schemes for School Education (ISSE for short) to modify/ alter or cancel the interview envisaged vide said advertisement; for direction to the Director of Secondary Education, Govt. of Arunachal Pradesh to recall/ cancel the transfer order under Memo No. ED.2/DSE/492/TGT/2019/02 dated 31.05.2019; and for direction to the respondents to conduct the interview as per the Government order No. CAB/ M-10/2018 dated 20.08.2018.