TUNGRI EFFA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Jakir Hussain, learned counsel, appearing on behalf of the petitioners, in both these writ petitions. Also heard Mr. T.T. Tara, learned Additional Advocate General, Arunachal Pradesh, assisted by Ms. Geeta Deka, learned Senior Government Advocate, for all the respondents.

(2.) The petitioner, Sri Tungri Effa, of WP (C) 124 (AP)2016, was appointed as Chairman, Hydro Power Development Corporation of Arunachal Pradesh Ltd. (HPDCAPL, for short) vide order dated 16.11.2015. Subsequently, another order dated 18.01.2016 was issued in continuation of the earlier order dated 16.11.2015, by which, the tenure of the petitioner, herein, was fixed for a period of 3 years.

(3.) The contention of the respondent authorities is that the petitioner who was appointed, illegally, as the Chairman of the said Corporation in violation of laid down norms, and therefore, the said petitioner cannot assail the decision of the State Government for withdrawing the pleasure of his appointment. The said petitioner was appointed on political considerations and he has, thus, no legal right to enforce the fundamental rights as illegality cannot be perpetuated.