K S RAMACHANDRAN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Both the writ petitions are based on same set of facts and the relief prayed for are also the same. As agreed to the learned counsel for the parties, they were heard together and are being disposed of by this common judgement and order.

(2.) The petitioners in both the writ petitions are the employees under the respondents in the Mini sterial cadre. Presently they are in the establishment of the Deputy Commissioner, Lower Dibang Valley District, Arunachal Pradesh. The District of Lower Dibang Valley came into being upon bifurcation of the original Dibang Valley District into two districts i.e Dibang Valley District and Lower dibang Valley 'alley District. The place called Anini was the District Headquarter of the original undivided Dibang Valley District. With the creation of Lower Dibang Valley, the place called Roing became its District Headquarter.

(3.) According to the petitioners who along with others constituted the Ministerial cadre comprising of Grade-C and D posts stood automatically transferred and deployed in the establishment of the newly created district, i.e. Lower Dibang Valley District. Be it stated here that the bifurcation and creation of Dibang Valley District was pursuant to a notification dated 14 11.01 issued by the Govt. of Arunachal Pradesh.