TABAK HANKER Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) None appears for the petitioner on call.

(2.) This writ petition has been filed by the petitioner challenging the impugned order dated 21.12.2015 issued by the Secretary, Social Justice, Empowerment and Tribal Affairs, Government of Arunachal Pradesh on 31.12.2015 vide Memo No. DSJE-90/2014(E)/284 by which the respondent No. 4 has been permanently absorbed to the post of Deputy Director, Social Justice, Empowerment and Tribal Affairs, Government of Arunachal Pradesh with retrospective effect from the date of his joining in the post on deputation on 01.10.2014.

(3.) The facts leading to filing of the present writ petition maybe stated has follows: