OM PRAKASH PATHK Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) With the help of the present application made under Article 226 of the Constitution of India, the petitioners, who are reporters in Arunachal Pradesh Legislative Assembly, have sought for issuance of appropriate writ/writs quashing the orders, dated 31.05.2001, 21.06.2001 and 23.07.2001, passed by the respondent No. 2, namely, Secretary, Legislative Assembly, Arunachal Pradesh, keeping in abeyance the seniority list, dated 04.07.97 and commanding the respondent Nos. 2 and 3 to rectify/amend the seniority list of the reporters issued vide order, dated 23.07.2001, restoring the petitioners' seniority to their rightful place and to put them in the seniority list above the respondents No. 4, 5 and 6.

(2.) I have heard Mr. P.K. Tiwari learned counsel for the petitioners and Mr. B.L. Singh, learned senior Govt. Advocate, appearing on behalf of the State respondents Nos. 1,2 and 3. I have also heard Mr. R. Deka, learned counsel, appearing for the private respondents Nos. 4, 5 and 6.

(3.) Shorn off the legal rhetorics and complicated but immaterial details, what eventually emerges as the undisputed case of the parties may, in brief, be set out as follows :