STATE OF ARUNACHAL PRADESH Vs. SOILEN PHUKAN

JUDGEMENT

(1.) The State of Arunachal Pradesh is in appeal being aggrieved by the common judgment and order dated 27.4.2004 quashing the impugned select list dated 5.11.2003 of the Arunachal Pradesh Public Service Commission (hereafter referred to as the Commission) and restoring the select list dated 26.6.2003 with consequential directions for appointment to posts in Arunachal Pradesh Civil Service (Entry Grade) and Arunachal Pradesh General Service on the basis thereof. While admitting the appeals, the operation of the impugned judgment and order was stayed mentioning further that all appointments made on the basis of the select list dated 5.11.2003 would be subject to the decision therein.

(2.) We have heard Mr. CKS Baruah, learned Advocate General, Arunachal Pradesh assisted by Mr. B. Banerjee, Sr. Government Advocate, Arunachal Pradesh, for the State appellants and Mr. C. Baruah, Sr. Advocate assisted by Mr. U.J. Saikia, Advocates for the respondents/writ petitioners.

(3.) All the appeals having raised the common question of law in identical setting of facts were heard together and are being disposed of by this common judgment and order.