HAGE YABYANG Vs. STATE OF AP

JUDGEMENT

(1.) Heard Mr. K. Tari, learned counsel for the appellant. Also heard Mr. L. Perme, learned standing counsel for the Agriculture Department, representing respondent Nos. 1 and 2; Mr. I. Riram, learned Additional Senior Government Advocate appearing for respondent Nos. 3 and 4 and Mr. K. Taja, learned counsel for the respondent No. 5.

(2.) This intra-court appeal has been instituted assailing the judgment and order, dtd. 2/6/2023, passed by this Court in WP(C)295(AP)2020 by which the regularisation of the services of the appellant/ respondent No. 9 against a vacant post of Peon in the establishment of Deputy Director, Agriculture Department, Government of Arunachal Pradesh was set aside and quashed.

(3.) The facts leading to the institution of the present proceedings may be noticed as under.