REDAM JINI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) It is out of the common order, dated 9.9.2010, passed in WP (C) 129(AP)/2010 and WP (C) 159(AP)/2010, dismissing the two writ petitions that the present writ appeals, namely, WA 18(AP)/2010 and WA 19(AP)/2010 respectively, have arisen and we dispose of the same by this common judgment and order.

(2.) We have heard Mr. K. Jini, learned Counsel for the writ Appellant, and Mr. R.H. Nabam, learned senior Government Advocate, appearing on behalf of the State-Respondents. We have also heard Mr. P.K. Tiwari learned Counsel for private Respondent, namely, Respondent No. 3 in WP (C) 129(AP)/2010 and Respondent No. 4 in WP (C) 159(AP)/2010.

(3.) Briefly stated, the material facts and various stages, which have led to the filing of the present appeals, are as under: