MIHIN TAJANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. S. Koyang, learned counsel for the petitioners and Mr. L. Perme, learned Standing counsel for the Department of Power, Arunachal Pradesh, representing respondents No. 3 and 4. Also heard Mr. T. Tagum, learned counsel for the private respondents No. 11, 13 to 22 and 28 to 30.

(2.) This writ petition has been filed by the petitioners challenging the orders of the appointment as Work Charged Employees given to the respondents No. 5 to 31 on 18.12.2014 by the Superintending Engineer (E), A.P. Electrical Circle-V, Department of Power, Ziro, Govt. of Arunachal Pradesh, annexed as Annexure-V series to the writ petition.

(3.) Challenging the appointments of the respondents No. 5 to 9, the writ petitioners have contended that, although the appointments of the respondents No.5 to 9 have been stated to be made on the basis of an interview held on 03.11.2014 in the office of the Executive Engineer(Electrical), Ziro Electrical Division, Department of Power, Govt. of Arunachal Pradesh, but no such interview did actually was conducted and, therefore the appointments of the respondents No. 5 to 9 as Work Charge Employees are illegal.