HIKKI MIWU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. Michi, learned counsel for the petitioners and also heard Mr. B. L. Singh, learned Senior Govt. Advocate, on behalf of the State respondents.

(2.) The petitioners herein having been duly selected in a recruitment test conducted by the authority were appointed as Constables against existing vacancies of 1st & 2nd Indian Reserve Battalions under Arunachal Pradesh Police Department in the scale of pay of Rs. 2750- 70-3800-75-4400/- p.m. vide order No. PHQ/ESTTA/RCT/IRBN/8/02 dated 8.1.2003. Continuation of .the services of the petitioners were subject to the following conditions as incorporated in the respective appointment orders :

(3.) In terms of the aforesaid appointment, the petitioners were sent for training at Police Training Centre at Banderdewa and they were participating in such training. Vide order No. PTC/ESTT/2nd IRBN/03 dated 04/10/2003, the Principal of the Police Training Centre, Banderdewa terminated the services of the petitioners. A common termination order was issued in respect of the petitioners. The said order, in respect of Mr. Hikki Miwu in WP(C)317 (AP) 2004, is quoted herein below : <FRM>JUDGEMENT_277_GAULTSUPP_2006Html1.htm</FRM>