TAKAM TAMI Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. M. Pertin, learned senior counsel assisted by Mr. K. Dabi, learned counsel for the petitioners and Mr. T. Tagum, learned standing counsel for the Health Department representing the respondents.

(2.) By means of this writ petition, the writ petitioners have challenged the order No. MEST-2016/124(Pt-I)/10187, dtd. 2/2/2017, whereby the services of the petitioners have been terminated on being found the documents invalid.

(3.) The case of the petitioners, in brief, is that pursuant to an advertisement dtd. 2/8/2016, for filling up of the posts of Multi Task Staff (referred to as MTS in short) and Multi-Purpose Workers (referred to as MPW in short), issued by the Deputy Commissioner, Kra Daadi District, Arunachal Pradesh were appointed as MTS and MPW. The selection process was preceded by constituting a Board Members for scrutiny and verification of all the documents of the petitioners which was constituted on 10/8/2016 and the process of scrutiny and verification was conducted on 10/8/2016. The selection process was consist of written and viva voce. The respondent authorities published the select list by selecting 54 candidates including the present petitioners. The 54 candidates inclusive of the petitioners were issued with appointment orders dtd. 14/10/2016 and posting order on 20/10/2016 in different Health Centres under Kra Daadi District, Arunachal Pradesh.