KAILOOK LUKHAM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. R. B. Yadav, learned counsel for the petitioner and Mr.Y. Riram, learned Junior Government Advocate for the respondent nos. 1 to 4. None has appeared for the respondent no. 5, despite service of notice as indicated in the Office note, dtd. 23/8/2016, 16/3/2017 and 20/3/2017.

(2.) This writ petition is directed against the order, dtd. 2/2/2016, issued by the Deputy Commissioner, Longding, Longding District, vide Memo No. ESTT/DPC/GRADE 'D&C'/13/4993- 98, whereby, the respondent no. 5, who was working as an Upper Division Clerk (PR), Additional Deputy Commissioner's Office Kanubari has been promoted as Sub Divisional Head Assistant/Head Assistant (SDHA/HA), pursuant to a recommendation made by the Departmental Promotional Committee (DPC).

(3.) The facts leading to filing of the instant writ petition, briefly stated, are as follows;