TANA MARIAM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. J. Hussain, learned counsel appearing for the petitioners and Mr. S. Tapin, learned Senior Government Advocate appearing for the State respondents.

(2.) This is a petition filed under Article 226 of the Constitution of India. The petitioners had challenged the Office Memorandum No.APSCAB/GA/368/88-106 dated 28.04.2017 (Annexure-C), by which the representation filed by the petitioners for release of their regular pay scale w.e.f. 01.02.2016, was rejected by holding that the regularization of the writ petitioners appear to be dehors the rules and the matter is under investigation by the State Investigation Cell (SIC). The learned counsel appearing for the petitioner has stated that the petitioners were appointed in the month of February 2016 as Messenger, Peon, Sweeper and they were receiving continuous lump sum salary.

(3.) Subsequently, the Administrator of the bank (Respondent No. 2), by passing separate orders as indicated below have ordered for regularization of their services, the said orders are as follows: