RIMA TAIPODIA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Ete, learned Counsel for the Petitioner. Also heard Ms. Geeta Deka, learned Addl. Senior Government Advocate, for the State Respondents, and Mr. N. Tagia, learned standing counsel for Respondent Aruanchal Pradesh Public Service Commission (hereinafter APPSC).

(2.) The writ Petitioner has challenged the termination order 14.07.2010, issued by the Respondent Chief Secretary to the Government of Aruanchal Pradesh.

(3.) The facts leading to filing of this writ petition may be stated, in brief, as follows: