DUYU YAKANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Tagyang, learned counsel for the petitioner. Also heard Mr. L.Perme, learned Standing counsel for the Agriculture Department, representing the respondent nos. 1 and 2; Mr. I. Riram, learned Additional Senior Government Advocate for the respondent nos. 3 and 10 and Mr. H. Lampu, learned counsel for the respondent no. 9.

(2.) The respondent nos. 4, 5, 6, 7 and 8 have been deleted by an order of this Court dtd. 30/3/2022.

(3.) This writ petition is directed against the order dtd. 18/6/2019, issued by the Deputy Director, Agriculture, Lower Subansiri District, Ziro, vide No. Agri/E-67/2019-20, whereby, the respondent no. 9 has been regularised in the post of Peon under the establishment of Deputy Director, Agriculture, Lower Subansiri District, Ziro, Government of Arunachal Pradesh.