(1.) Heard Mr. D. Panging, learned counsel for the petitioner. Also heard Mr. S. Tapin, learned Senior Government Advocate appearing on behalf of the Respondent Nos. 1 to 5 and Mr. Muk Pertin, learned senior counsel assisted by Mr. K. Dabi, learned counsel for the Respondent No. 6.
(2.) The instant writ petition has been filed challenging the order No. SD/ESTT(Aptt)-01/2016-17, dtd. 2/12/2016, issued by the Deputy Commissioner, Siang District whereby the private Respondent No. 6 was appointed as Lower Division Clerk (LDC) under the establishment of the Deputy Commissioner, Siang District and for a direction to the respondent authorities to appoint the petitioner as the Lower Division Clerk (LDC) under the establishment of the Deputy Commissioner, Siang District as per her merit position in the selection process conducted for appointment for the post of Lower Division Clerk (LDC) in terms of the advertisement dtd. 25/8/2016.
(3.) The case of the petitioner, in brief, is that an advertisement was issued by the Deputy Commissioner, Siang District inviting interested citizen of India for filling up of various post(s) of Group-C, for APST candidates, under the Department of the Deputy Commissioner, Siang District. For the purpose of the instant writ petition, the post(s) of Lower Division Clerk (LDC) is relevant. In terms of the said advertisement, the educational qualification was Class-XII pass with Diploma in Computer Application and only the APST candidate could apply. It was mentioned that the eligible candidate will have to appear in the written test in the following subjects namely, General English, General Knowledge, Elementary Mathematics and Viva-voce. While the aforementioned subjects i.e. the General English, General Knowledge and Elementary Mathematics had carried 100 marks each, 50 marks was earmarked for Viva-voce. The mode of selection for the recruitment was also stipulated in the advertisement. The petitioner along with 4 (four) other candidates duly applied for the post of Lower Division Clerk (LDC).