DOTUM LOLLEN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) WE have heard Mr. T. Son, learned counsel for the appellant, and Ms. G. Deka, learned counsel appearing on behalf of the respondents.

(2.) THE appellant herein is aggrieved by the judgment and order, dated 28. 02. 2008, passed in WP (C) 438 (AP) 2006, whereby his writ petition has been dismissed.

(3.) IN the backdrop of what have been pointed out above, we may take note of the notification, dated 16. 02. 1989, whereby the Government of Arunachal Pradesh had adopted various rules framed by the Central Government. The notification, dated 16. 02. 1989, reads as under: