STATE OF ARUNACHAL PRADESH Vs. KURU TALUM

JUDGEMENT

(1.) THE respondent herein was appointed as a Constable Driver by order, dated 06. 03. 1999, issued by the Deputy Superintendent of Police (Headquarter), Itanagar. While the respondent was serving as a Constable Driver on the strength of such appointment, he was served with order, dated 24. 01. 2001, whereby his service was terminated on the ground that he was alleged to be involved in a criminal case, but he had suppressed this vital information, while filing up the attestation form at the time of seeking appointment. The writ petitioner impugned the said order of termination, dated 24. 01. 2001, by making a writ petition, which gave rise to WP (C) No. 39 (AP) 2001. The appellants herein, as respondents in the said writ petition, resisted the writ petition by filing their affidavit-in-opposition in the writ petition.

(2.) BY order, dated 29. 04. 2005, the learned Single Judge allowed the writ petition, set aside the impugned order, dated 24. 01. 2001, aforementioned, and directed re-instatement of the petitioner in service. Aggrieved by the directions so given, the appellants have preferred this appeal.

(3.) WE have heard Ms. G. Deka, learned Government Advocate, appearing on behalf of the appellant. None has appeared on behalf of the writ petitioner/respondent.