Gauhati High Court - Itanagar
Sangey Tering Thongon And 8 Ors vs The Secretary Appsc And 2 Ors on 13 November, 2025
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GAHC040018522025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
(ITANAGAR BENCH)
Case No. : WP(C)/527/2025
Sangey Tering Thongon and 8 Ors
Son of Lam Norbu Thongon, resident of Village Rupa, PO and PS Rupa, West
Kameng District, Arunachal Pradesh. 2: Miss Angel Waii
Age:
Occupation :
Daughter of Sagam Waii
residence of Village Wessang
PO and SP Seppa
East Kameng District
Arunachal Pradesh.
3: Dindup Naksang
Age:
Occupation :
Son of Phurba Naksang
residence of Village Taching Panga
PO and PS Mechuka
Shi Yomi District
Arunachal Pradesh.
4: Haae Matin
Age:
Occupation :
Son of HAge Tam
residence of Village Hari
PO and PS Ziro
Lower Subansiri District
Arunachal Pradesh.
5: Tatang Punyo
Age:
Occupation :
Son of Punyo Olyung
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residence of Village Hong
PO and PS Ziro
Lower Subansiri District
Arunachal Pradesh.
6: August Tamut
Age:
Occupation :
Son of Tagam Tamut
residence of Village Boying
PO and PS Pasighat
East Siang District
Arunachal Pradesh.
7: Oding Tagi
Age:
Occupation :
Son of Ogom Tagi
residence of Village Sibum
PO and PS Yingkiong
Upper Siang District
Arunachal Pradesh.
8: Dujom Lego
Age:
Occupation :
Son of Kabang Lego
residence of Village Yapgo
PO and PS Pasighat
East Siang District
Arunachal Pradesh.
9: Narang Tayu
Age:
Occupation :
Son of Narang Takhe
residence of Village Hari
PO and PS Ziro
Lower Subansiri District
Arunachal Pradesh
VERSUS
The Secretary APPSC and 2 Ors
Arunachal Pradesh Public Service Commission, Itanagar, Arunachal Pradesh.
2:The Secretary
Age: 0
Occupation :
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Department of Administrative Reforms
Govt of Arunachal Pradesh
Itanagar.
3:The Principal Secretary (Finance)
Age: 0
Occupation :
Govt of Arunachal Pradesh
Itanagar
Advocate for the Petitioner : Hage Lampu, Dani Dolley,Joram Sanjay,Khyoda Moses
Advocate for the Respondent : Nani Anju, GA (AP),S/C APPSC
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 13.11.2025 Heard Mr. H. Lampu, learned counsel for the petitioner as well as Mr. R.H.Nabam, learned Additional Advocate General for respondent nos. 2 and 3 and Ms. N. Anju, learned standing counsel for respondent no. 1 The learned counsel for the petitioners prays leave of the Court to withdraw the writ petition and to approach the Court again to include challenge to the notification dated 21.04.2025.
Prayer is allowed.
The matter is dismissed on withdrawal with liberty as prayed for.
JUDGE Comparing Assistant