AMA TAJO Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Shri M. Chanda, learned counsel for the petitioners and Shri S. Tapin, learned Senior Government Advocate, Arunachal Pradesh.

(2.) 95 numbers of petitioners have joined together in this writ petition with amongst others, the principal grievance relating to their pension.

(3.) The petitioners are working as Head Warden/ Jail Warden in the Jail Department which is under the Inspector General of Prisons of the State of Arunachal Pradesh.