KEKYEM LEGO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. Pertin, learned Senior Cou-nsel, assisted by Mr. Mukbom Pertin, learned counsel for the petitioner. Also heard Mr. S. Tapin, learned Senior Government Advocate for the State respondent Nos. 1 to 4.

(2.) These 2 (two) writ petitions have been instituted by the petitioner, praying for a direction to the respondent authorities to regularise the service of the petitioner in the post of Lower Division Clerk (LDC in short), in the Department of Transport, Government of Arunachal Pradesh and for payment of minimum scale of pay of LDC along with Dearness Allowance.

(3.) As the issues involved in these writ petitions are similar and inter-related, same are heard analogously and disposed of by this common judgement and order.