WANGJA WANGSU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) The above noted writ petitions pertain to a challenge by the petitioners therein to a penalty as imposed upon them in pursuance to a common Departmental proceeding instituted against them and 6(six) others by issuance of a common memorandum of charge and also by holding of a joint Enquiry in the matter. The penalty as imposed in the matter was so issued common to all the delinquents involved in the said proceeding. Accordingly, both the above noted writ petitions are taken up for consideration by this order jointly. The present order would dispose of both the above noted writ petitions.

(2.) Heard Mr. T. Tapak, learned counsel for the petitioner in both the writ petitions. Also heard Ms. G. Ete, learned Additional Senior Government Advocate appearing for the respondents.

(3.) The petitioners in the above noted writ petitions (hereinafter referred to as the petitioners) have instituted the present proceedings presenting a challenge to an order dtd. 31/1/2010 issued by the disciplinary authority imposing on each of them the penalty of withholding 1(one) year increment with cumulative effect.