RAGHBINDAR RAY Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. L. Kurdu, learned counsel for the petitioner. Also heard Mr. K. Ete, learned Advocate General assisted by Mr. L. Perme, learned Standing Counsel, Power Department representing respondent Nos. 1 to 4 and Mr. A. Apang, learned Senior Counsel assisted by Ms. N. Anju, learned counsel for respondent No.5.

(2.) The petitioner by way of the present writ petition, assails the order, dtd. 10/2/2017, whereby the respondent No. 5 was promoted against the post of Work Charged (Group-C category) as W/C Khalasi (Computer Operator).

(3.) The case of the petitioner, in brief, can be summarized as follows:-