ASHOK KUMAR YADAV Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. P.K. Tiwari, learned counsel for the petitioners and Miss Geeta Deka, learned Govt. Advocate for the State respondents in both the writ petitions. Mr. T. Pertin, learned counsel entered appearance on behalf of respondent No. 3.

(2.) THESE 2 (two) writ petitions have arisen out of the notice dated 15.11.1999 issued by the Arunachal Pradesh Public Service Commission (for short 'APPSC') recommending for appointment to the posts of Assistant Engineer (Civil) the Irrigation and Flood Control Department of the Govt. of Arunachal Pradesh (for short 'IFCD') and the same question of facts and law are involved. Hence both writ petitions are disposed by this common judgment.

(3.) ACCORDING to the said recommendation made by the APPSC in the select list, out of 22 selected candidates, 18 belongs to APST and remaining 4 candidates were general candidates. The name of the petitioner Shri Ashok Kr. Yadav was shown at serial No. 8 and the name of Shri Sanjoy Kr. Srivastava was shown at serial No. 14 of the select list.