MIJU KENA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. C. Baruah, learned Sr. Counsel assisted by Mr. L. Sera, learned counsel appearing on behalf of the Petitioner and also heard Mr. P.K. Barman, learned Govt. Counsel.,A.P.

(2.) The short point involved in this writ petition relates to non-publication of result of an interview by way of select list by the Department of Economics & Statistics on the plea that the relevant existing Rules for recruitment to the post in question is required to be amended and after such amendment only, the matter of selection would be referred to the Arunachal Pradesh Public Service Commission (for short "the Commission").

(3.) The grievance of the writ petitioner is that in pursuance of an advertisement dated 16.11.99 issued by the Secretary (Economics & Statistics), Govt. of Arunachal Pradesh inviting applications for filling up of one post of Reference Officer (Group 'B' non- gazetted) the Petitioner having possessed requisite qualification and satisfied all the requirement mentioned in the advertisement, along with others, applied for the post. Thereafter, the Petitioner along with one other called for interview by the call letter dated 7.6.2000 issued by the Directorate of Economics and Statistics, Govt. of Arunachal Pradesh. Accordingly, she appeared in the interview along with another candidate on 27.2.2000. It is stated that the Petitioner was the sole local tribal candidate. Having performed satisfactorily in the interview, the Petitioner has been waiting for the result/select list to be published. But the authority did not take any steps for such publication of the result of the said interview.