AROTI TAYENG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. T. Tara, learned counsel appearing for the petitioner and also heard Ms. G. Ete, learned Additional Senior Government Advocate appearing for the State respondents.

(2.) This is a writ petition challenging the order dated 19.08.2010, issued by the Secretary Social Welfare, Women and Child Department, Government of Arunachal Pradesh, wherein the annual increment of the petitioner's salary for the year 2004 to 2009 was stopped as a penalty for alleged misappropriation of a sum of Rs.73,580/-.

(3.) The facts and circumstances leading to the filing of this writ petition briefly stated are as follows;