TADIK TABANG Vs. GUMJUM ANGO

JUDGEMENT

(1.) A group of 47 (forty seven) Political Assistants/political Interpreters have filed this writ appeal assailing the legality of the judgment and order dated 19. 06. 2008 passed by the learned Single Judge of this Court in WP (C) No. 347 (AP) of 2006.

(2.) BY the impugned judgment and order the learned Single Judge has directed the Deputy Commissioner of the State of Arunachal Pradesh to strictly abide by and adhere to the guidelines issued by the Government of India in its communication dated 22. 12. 1965 and further instructions issued by the State Government in its order dated 25. 2. 1992 with regard to the role, powers and duties of Political Assistants/political Interpreters (in short 'pa/pi') in Kebang proceedings.

(3.) WE have heard Mr. D. Laji, learned counsel for the appellants as well as Mr. R. Saikia, learned counsel for the respondents. We have also perused the impugned judgment.