HONI YANA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. J. Jini, learned counsel, appearing on behalf of the petitioner. Also heard Mr. Gimi Tarak, learned standing counsel, Rural Works Department, Government of Arunachal Pradesh, appearing on behalf of the official respondents; and Mr. Khoda Tari, learned counsel, appearing on behalf of private Respondent No. 3.

(2.) In this writ petition, under Article 226 of the Constitution of India, the petitioner, namely, Miss Honi Yana, has put to challenge the legality and validity of the minutes, dtd. 25/5/2018, adopted by the Selection Committee, headed by Respondent No. 2 viz. Chairman-cum-Superintending Engineer (Coord.), Rural Works Department, Government of Arunachal Pradesh, Itanagar, whereby the private respondent No. 3 has been selected to the post of Lower Division Clerkcum- Computer Operator, under 5% sports quota as per the Guidelines, dtd. 4/5/1995, issued by the Government of India, Ministry of Personnel, PG Pensions (Department of Personnel and Training), New Delhi, thereby overlooking the qualifications of the petitioner.

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