DARIKANU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This batch of writ petition contains similar facts and has been filed praying for similar relief. Accordingly, these are disposed analogously.

(2.) I have heard Mr. A. Dasgupta, learned counsel for the petitioners and Mr. B. L. Singh, learned Sr. Govt. Advocate on behalf of the respondents.

(3.) The relevant facts necessary for disposal of this writ petitions are summarized bellow: The petitioner in WP (C) No. 44 (AP) 2005 is serving as Draftsman Gr. n, the petitioners in WP (C) No. 45 (AP) 2005 are serving as W/C Wireman and UD A respectively, whereas the petitioners WP(C) No. 46 (AP) 2005 are serving as Draftsman Gr.III and Sr. Mechanic respectively under the respondents/State. The Govt. of Arunachal Pradesh having published an advertisement on 06.02.97 for appointment to the post of Jr. Engineers in (1) Electrical, (2) Mechanical, (3) Electronics & (4) Computer, which falls under the Group "C" posts, in the Department ofPower, the petitioners having possessed necessary qualifications as per the said advertisement, duly applied for the same. After holding the necessary selection test, a select list was published selecting 65 (sixty five) numbers of candidates in different branches as follows: