GODA NAZAK Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Tayum Son, learned counsel, appearing on behalf of the petitioner. Also heard Ms. Riyum Basar, learned Government Advocate, appearing on behalf of Respondent No. 1; Mr. Gimi Tarak, learned standing counsel, Rural Works Department, Government of Arunachal Pradesh, appearing on behalf of the State Respondents No. 2 to 5; and Mr. Khoda Tari, learned counsel, appearing on behalf of private Respondent No. 6.

(2.) In this writ petition under Article 226 of the Constitution of India, the petitioner, namely, Miss Goda Nazak, has put to challenge the order, dtd. 29/5/2018, issued by the Superintending Engineer (Coord.), Government of Arunachal Pradesh, Rural Works Department, Itanagar, vide Memo. No. RWD/Coord./Estt./843/2018, by which the private respondent No. 6 has been appointed to the post of Lower Division Clerk-cum-Computer Operator.

(3.) The factual background leading to the filing of the present writ petition is, adumbrated, as under:-