P.K. Musahary, J. - (1.) These three writ petitions have been filed by the petitioners with common prayer, namely direction to the respondent authorities to appoint them to the Posts of Constable in the State Police on the basis of selection made by the District Selection Board by cancelling the appointments of private respondents whose positions, they allege, are below the positions of the petitioners in the select list.
(2.) The facts and circumstances, including the issues, being common, all these petitions have been heard together and being disposed of by this common judgment and order.
(3.) The Director General of Police, Arunachal Pradesh (respondent No. 2) issued advertisement dated 11th April, 2008 for recruitment of 1224 Constables in the Civil Police, APP Bn and IRBN. The said posts were distributed in 16 districts of the State. As many as 67 posts were allocated for East Kameng district, Seppa. All these petitioners hailing from East Kameng district applied for the said posts. Separate recruitment committees were constituted at the district level with the Superintendent of Police of the district concerned as its Chairman. The selection tests were held during May to July/2008. The said 67 posts were again allocated/distributed in the following manner : JUDGEMENT_64_LAWS(GAU)5_2010.html;