TATU RUYI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Lollen, learned counsel for the petitioner. Also heard Mr. L. Perme, learned Standing counsel for the Power Department, representing the respondents no. 1 and 3.

(2.) This writ petition has been filed, challenging the order, dtd. 9/10/2018, issued by the Superintending Engineer (E), A. P. Electrical Circle - V, Department of Power, Ziro, vide No. SE/APEC-V/EWC-1/2017-18/1298-1300, whereby, the appointment of the petitioner, namely, Shri Tatu Ruyi, to the post of W/C Khallasi (Adhoc), appointed vide the Office order No. SE/APEC-V/EWC-19/2017-18/1953-57, dt. 25/1/2018, issued by the Superintending Engineer (E), A.P. Electrical Circle-V, Department of Power, Ziro,from Direct Quota has been cancelled in compliance with the Office Memorandum No. CE(P)/CEZ/EWC/2018-19/1404, dtd. 31/8/2018, received from the Chief Engineer (P), Central Electrical Zone, Department of Power, Itanagar, contending that the impugned order, dtd. 9/10/2018, has been issued without notice to the petitioner.

(3.) The respondents no. 1, 2, 3 and 4 have filed the counter-affidavit, wherein, it has been stated thatthe impugned order dt. 9/10/2018 has been issued by the Superintending Engineer (E), A. P. Electrical Circle - V, Department of Power, Ziro, cancelling the appointment of the petitioner in the post ofW/C Khallasi (Adhoc) dtd. 25/1/2018, on the basis of the Office Memorandum No. CE(P)/CEZ/EWC/2018-19/1404, dt. 31/8/2018, issued by the Chief Engineer (P), Central Electrical Zone, Department of Power, Itanagar and the same has been annexed as Annexure 'C' to the counter-affidavit.