ABING PERTIN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. Tony Pertin, learned counsel for the petitioner and Mr. B. L. Singh, learned Senior Government Advocate for the State respondents.

(2.) THE petitioner was appointed as Conductor under the State Transport Department, Government of Arunachal Pradesh in the year 1993 on ad hoc basis. Thereafter, as per the recommendation of the DPC, the ad hoc service of the petitioner was regularized against the sanctioned post by order dated 10. 10. 1997. While the petitioner was serving as Conductor, State Transport Services, Roing his services were terminated by passing the following order :

(3.) IT is mentioned here that the petitioner, on an earlier occasion, filed a writ petition being No. W. P. (C) 361 (AP) 2002 before this Court but due to some technical defects, it was allowed to be withdrawn with liberty to file a fresh writ petition and hence the present writ petition.