RITA YORUNG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) The appellants (respondent Nos.9 and 10 in the writ petition) are aggrieved by the judgment and order dated 15.05.2008 passed in WP(C) No.208 (AP)/2007.

(2.) We have heard Mr.KN Choudhury, learned senior counsel assisted by Mr.R.Dubey, learned counsel appearing for the appellants, and Mr. I. Choudhury, learned counsel for the respondent No.3.

(3.) The facts, admitted by the parties, which are essential for disposal of the writ appeal, may be stated as follows.