TARAK GONGO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This intra-Court writ appeal is directed against the common judgment and order dtd. 21/6/2018 passed by the learned Single Bench in WP(C) No.266(AP)/2016 (Tarak Gongo -Vs- State of Arunachal Pradesh and Ors.) and WP(C) No.267(AP)/2016 (Pema Norbu Khrime -Vs- State of Arunachal Pradesh and Ors.).

(2.) The writ petitioners/appellants, who joined services in the Public Works Department (PWD), Government of Arunachal Pradesh as Junior Engineers in the year 1992, seek a direction for counting their officiating services as Assistant Engineer (Civil) from 19/3/1996 to 14/2/2013 as regular service. Pursuant to the judgment and final order dtd. 16/10/2015 passed by this Court in the previous round of litigation, i.e. the DPC meeting was convened to consider the representations of the writ petitioners/appellants and after deliberating upon the issues, DPC decided not to count the period during which, the writ petitioners/appellants were performing duties as officiating Assistant Engineers towards regular service and consequently their claim for seniority by counting the said period was turned down. The writ petitions preferred by the writ petitioners/appellants stand rejected by the learned Single Bench vide common order dtd. 21/6/2018, which is assailed in the present writ appeal.

(3.) Heard Mr. B.C. Das, learned senior counsel, assisted by Mr. D.N. Bhattacharya, learned counsel representing the appellants. Also heard Mr. B.D. Goswami, learned Additional Advocate General, Arunachal Pradesh, assisted by Mr. A. Chandran, learned Additional Senior Government Advocate, Arunachal Pradesh, representing the respondents.