BHOOPANDRA SINGH Vs. RAJ KUMAR PANDEY

JUDGEMENT

(1.) Heard Mr. P.K. Tiwari, learned Senior counsel assisted by Mr. A.R. Gogoi, for the appellant. Also heard Mr. G. Kato, learned State counsel, Government of Nagaland, appearing for respondent Nos.2, 3 and 4.

(2.) In this appeal, the order dt. 31/10/2018 passed by the learned Single Judge in WP(C) No.30(AP)/2018 has been put to challenge. The brief facts of the case leading to filing of the writ petition may be stated as follows:

(3.) In the Arunachal Pradesh Legislative Assembly, there is a post of Reporter, which is governed by the Reporters (Group A) Post Recruitment Rules, 1991, under which there is a common cadre of Reporters, who are classified as Hindi Reporters and English Reporters. Irrespective of the category of the Reporters, there is a common seniority list, which is prepared for further promotion to higher post. The next higher posts to which the Reports, both Hindi and English, are eligible for promotion are the posts of Chief Reporter and Chief Editor of Debates, which are single post cadres. In other words, these two higher posts of Chief Report and Chief Editor of Debates could be filled up from amongst the Reporters (Hindi) and Reporters (English) based on the seniority list and of course on merit, on the recommendation made by the competent selection committee. The promotion to the aforesaid posts are governed by two different Rules i.e. Chief Reporter (Legislative Assembly Secretariat, Group 'A' Post) Recruitment Rules, 1991 and Chief Editor of Debates, Legislative Assembly Secretariat (Group 'A' Post) Recruitment Rules, 1995, framed under Article 187(3) of the Constitution.