STATE OF ARUNACHAL PRADESH Vs. BAMAR YINYO

JUDGEMENT

(1.) Heard Ms. G. Deka, learned Senior Government Advocate appearing on behalf of the appellant also heard Mr. D. Boje, learned counsel for the respondents.

(2.) The State of Arunachal Pradesh by way of this writ appeal has challenged the legality of the judgment and order dated 10.9.2015 passed in WP (C)410(AP)2014.

(3.) The brief facts of the case is that appellant had invoked Article 226 of the Constitution of India, praying for implementation of the recommendation of the 6th Central Pay Commission in to in the State of Arunachal Pradesh. The specific grievance of the petitioner is that as the State of Arunachal Pradesh has not implemented the recommendations of the 6th Central Pay Commission in to. the petitioner and the employees of the State Government have been deprived of important allowances like the Children Education Allowance and Transport Allowance.