PHASSANG CHAYUM (KIPA) Vs. SECRETARY

JUDGEMENT

(1.) Heard Mr. Jakir Hussain, learned counsel for the petitioners. Also heard Mr. Lissing Perme, learned standing counsel, Agriculture Department, for respondent Nos. 1 and 2; and Ms. Deepa Yoka, learned counsel, appearing on behalf of private respondent No. 3.

(2.) The petitioners, herein, were appointed as Agriculture Field Assistant (Jr.) [AFA(Jr.)'] on officiating basis under the Department of Agriculture, Government of Arunachal Pradesh vide Orders, dated 25.7.2017, by the Director of Agriculture, Government of Arunachal Pradesh. Accordingly, the petitioners joined on 26.7.2017. In the meantime, the Secretary (Agriculture), Government of Arunachal Pradesh, issued order, dated

(3.) Mr. Hussain, learned counsel, submitted that Art. 311(2) of the Constitution of India covers the officiating appointment of the petitioners. Art. 311(2) reads as under :