ANNAYAK JAMES TAYENG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has filed WP (C) No. 69 (AP) of 2009 challenging the order dated 09. 02. 2009 passed by the Commissioner-cum-Secretary (Panchayat Raj), Govt. of Arunachal Pradesh, Itanagar whereby and whereunder all concerned were informed that the tenure of the Chairman/members of the State Finance Commission was upto 20th May, 2008 and that the petitioner had completed his tenure as the member of the said Commission and would be paid his dues, as admissible, upto that date.

(2.) IN WP (C) No. 87 (AP) of 2009, the petitioner has prayed for a direction to the respondents not to disturb him in occupying his allotted Govt. Quarter No. 7, Type-V, Vivek Vihar, Itanagar till 22. 09. 2010 or until he is provided with an alternate accommodation by the respondent authority.

(3.) BY filing Misc. Case [wp (C)] No. 22 (AP) of 2009 in WP (C) No. 87 (AP) of 2009, the petitioner has challenged the order dated 04. 03. 2009 passed by the Additional District Magistrate cum Estate Officer, Itanagar Complex, Itanagar, directing him to vacate the quarter allotted to him.