STATE OF ARUNACHAL PRADESH Vs. YIMO GEYI

JUDGEMENT

(1.) The present appeal has been preferred by the State of Arunachal Pradesh and one of his Officer for setting aside and quashing the judgment and order dtd. 4/12/2019 passed by this Court in WP (C)/14(AP)/2015. By the aforesaid judgment, the Hon'ble Single Judge while allowing the writ petition had directed the respondent authorities to pass appropriate orders on the issue of back wages to the petitioner within a period of 3(three) months.

(2.) Before going to the impugned judgment, the brief facts of the case may be stated in the following manner.

(3.) The writ petitioner is a Diploma Holder and was working as a Junior Engineer. Alleging that the petitioner and another who were Diploma Holders were given out of turn promotion to the post of Assistant Engineer, one Shri Punyo Tungu had filed WP(C)/115(AP)/2001. It was contended that Diploma Holders would come within the zone of consideration for promotion to the post of Assistant Engineer after continuous service of eight years and on the other hand, a Graduate Engineer requires five years length of service as Junior Engineer. The aforesaid writ petition was allowed vide order dtd. 23/3/2004 by interfering with the recommendation of the DPC and the consequent promotion of the petitioner dtd. 30/3/2021. The aforesaid case was however decided exparte the petitioner.