LINGDUM TAKI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Khoda Tama, learned counsel for the petitioners.

(2.) All these 3(three) writ petitions are being disposed of by a common judgment & order in view of the fact that the challenge made, is identical in all these writ petitions i.e. the order dated 15.07.2016, which is quoted below:

(3.) Petitioners' counsel submits that the petitioners were appointed to the post of Constables in Arunachal Pradesh Police(Civil) in the year 2008, 2009 and 2012.