AJAY MIMI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. T. Michi, learned counsel for the petitioner (s) as well as Mr. R. H. Nabam, learned Senior Government Advocate, appearing on behalf of the State respondents.

(2.) THESE three Writ Petition Nos. 244 (AP) 2007, 245 (AP) 2007 and 246 (AP) 2007 have been clubbed together as analogous matter in view of the fact that the same cause of action and the same relief is spelt out in the three writ petitions. Therefore, these three writ petitions have been heard together and are being disposed of by this common judgment and order.

(3.) THE brief facts of the case are that while the petitioner (s) in all the writ petitions are undergoing training at Banderdewa Police Training Centre (PTC) on 03. 10. 2003, on the basis of a complaint lodged by one, Kulheswar Saikia, against the petitioner (s) before the Bihpuria Police Station, a Police Case No. 337/2003 was registered against the petitioner (s) and on 04. 10. 2003, the Principal of the Police Training Centre, Banderdewa, terminated the service of the petitioner (s) vide order dated 04. 10. 2003. The petitioner, Ajay Mimi, has moved this Court with the WP (C) 529 (AP) 2005, the petitioner, Tako Saki with the WP (C) 103 (AP) 2004 and the petitioner, Jeem Gyadu with the WP (C) No. 104 (AP) 2004 and vide order dated 24. 06. 2005 passed in WP (C) 103 (AP) 2004 and WP (C) 104 (AP) 2004 and vide order dated 11. 11. 2005 passed in WP (C) 529 (AP) 2005, the said termination order dated 04. 10. 2003 against them was quashed and set aside. Thereafter, the services of the petitioners were reinstated by an order dated 8th July, 2005 issued by the Dy. Inspector General of Police (HQ), Itanagar. Though all the petitioners have been reinstated in service, the service of the petitioners in the intervening period with effect from 04. 10. 2003 to 14. 07. 2005 has not been regularized and therefore, all the three writ petitions have been moved by the petitioners individually to direct the respondents to consider the case of the petitioners in regard to regularize the intervening period with effect from 04. 10. 2003 to 14. 07. 2005. This prayer has been made as provided under the provision of Fundamental Rules 54-A (1 ).