BIRI TAHA, SUPERINTENDENT Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) The Extra ordinary jurisdiction under Article 226 of the Constitution of India has been sought to be invoked by the 4 (four) petitioners who had joined together with a common cause of action. The dispute involves a recruitment process for Lateral Entry into the Arunachal Pradesh Civil Service. Amongst other issues which will require determination in this proceedings, once again the phenomenon adopted in a recruitment process which is commonly termed as "Changing the Rule of the game after the game has started" will be dealt with in this writ petition.

(2.) Before coming to the controversy at hand, it would be useful to dilate the facts of the case in the following manner:

(3.) The petitioners who are 4 (four) in numbers have filed this writ petition assailing the legality and validity of an Office Memorandum dated 28.02.2017 (issued on 02.03.2017) on the ground of same being in conflict with Rule 11 of the Arunachal Pradesh Combined Competitive Examination Rules, 2001 (hereinafter referred to as the Rules).