MIGO RIBA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. T. Tara, learned counsel for the petitioner. Also heard Mr. I. Chowdhury, learned Advocate General assisted by Mr. S. Tapin, learned Senior Government Advocate for the State of Arunachal Pradesh.

(2.) As agreed to by the learned counsel for the parties, these three writ petitions are taken up for final disposal together inasmuch as the issues involved in the present writ petitions are stated to be inter connected.

(3.) The writ petition being WP(C)/126 (AP)/2019 is filed challenging an order dtd. 5/3/2019, issued by the Secretary, Department of AH&V, Government of Arunachal Pradesh, whereby, the petitioner has been directed to handover all the charges and responsibilities in respect of the post of Managing Director, Arunachal Pradesh Co-operative Milk Producer Union Limited (for short APCMPUL) to the respondent No. 3. The further challenge is an order dt. 6/3/2019, issued by the said Secretary, whereby, the petitioner has been suspended from the post of Managing Director (for short MD) of APC-MPUL. The yet another challenge made is to the order dtd. 7/3/2019, issued by the same authority, whereby, the petitioner has been relieved from the charges of MD of APCMPUL. This court, while issuing notice of motion on 8/4/2019, stayed the order dtd. 5/3/2019, to the extent the same relates to handing over all the charges and responsibilities of Md, APCMPUL to the respondent No. 3.