NABAM TOBI (JSA) Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. Son, learned counsel appearing for the petitioners and Mr. T. Tagum, learned standing counsel (Health Department) appearing for the respondent Nos. 3 & 4 as well as Ms. T. Wangmu, learned State counsel appearing for the Finance Department/respondent Nos. 1 & 2.

(2.) The petitioners herein are working in the department of Health, Government of Arunachal Pradesh. Some of the petitioners were appointed as early as in the year 1991, some in between and some even in the year 2014. The petitioners were appointed as Computor in the department and their nature of works relate to activities involving collection of data for processing and also compiling. Subsequently, the Computor's were re-designated as Junior Statistical Assistant (in short, JSA), as per the order, dated 19.09.2013 of the Secretary, Health and Family Welfare, Government of Arunachal Pradesh.

(3.) It is stated that the petitioners as Junior Statistical Assistant are qualified as Group-C posts and the posts like LDC, UDC etc. are also included as Group-C posts. But because of the nature of work performed by the petitioners, the posts of JSA had not been encadred in the department.