HAGE MAMUNG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In this Writ Appeal, the appellant has put to challenge the judgment and order dtd. 5/10/2018 by the learned Single Judge in W.P. (C) No. 62 (AP) of 2018, by which the said writ petition was dismissed as devoid of merit.

(2.) The factual background leading to filing of this writ appeal is adumbrated herein below:-

(3.) Being aggrieved, the petitioner had approached this Court by filing a writ petition, which was registered as W.P. (C) No. 62 (AP)/2018. Upon hearing the learned Advocates of both the sides and upon considering the pleadings of the parties and the documents placed on record, the learned Single Judge was pleased to dismiss the said petition vide judgment and order dtd. 5/10/2018.