HANO DUMI Vs. STATE OF A P

JUDGEMENT

(1.) Heard Mr. N. Tania, the learned counsel for the petitioner. None appears on call for any of the respondents.

(2.) This writ petition is filed under 226 of the Constitution of India, the petitioners, who are stated to be serving as contingency staff in the Office of the District Medical Officer, Kra Daadi District, have assailed the appointment of the private respondents with the direction to the State respondents to appoint the petitioners in the post of Multi Tasking Staff (MTS) and Multi Purpose Worker(MPW).

(3.) The learned counsel for the petitioners has submitted that the Directorate of Health Services, Government of Arunachal Pradesh, had allotted 47 posts of Multi Tasking Staff (MTS) in respect of Kra Daadi District by an order dated 13.04.2016. It is projected that 25% of such post was reserved for the existing contingency staff. Thereafter, an advertisement was issued by the Directorate of Health Services (respondent No.4) inviting applications to fill up the posts of MTS and MPW by way of an advertisement dated 02.08.2016. The learned counsel for the petitioners has submitted that as per the said advertisement, though 12 posts were reserved to be filled up from amongst contingency staff, but such information was concealed from the petitioners and, as such, none of the petitioners could apply for quota reserved for the said vacant posts.