TOBI NOMUK Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) By this application under Article 226 of the Constitution the petitioner prays for quashing the order dated 1.3.2001 (Annexure- 11) terminating her services as Laboratory Attendant in the Medical Department under the Government of Arunachal Pradesh.

(2.) I have heard Mr G. Ete, learned counsel for the petitioner and Mr N.N. Saikiia, learned Advocate General, A.P. appearing for the State respondents. 1 have also considered the records of the case.

(3.) The facts not in dispute may be briefly stated as follows. The petitioner was first appointed as un-skilled contingency staff for a period of six months w.e.f. 1J.4,1990 to 30.9.1990 vide Government order dated 26.4.1990 (Annexure-1). The period was extended from time to time by issuing orders (Annexure-2A, 2B, 2C). Thereafter, by an order dated 30.5.1994 (Annexure-3) she was appointed as Laboratory Attendant on ad-hoc basis in the Medical Department. One of the conditions is that her appointment can be terminated giving one month's notice. Admittedly, some time after her joining she fell ill.