HIMMER ETE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In this proceeding the recommendation of screening committee dated 22.03.2001, (23.02.01?), order dated 28.02.2001 as well as order dated 07.02.2005 have been called into question.

(2.) The facts which are stated in the writ petition and which are necessary for the disposal of the present proceeding are that the petitioner is a B. Tech. Civil Engineer from the North-East Regional Institute Science & Technology (in short NERIST) Nirjuli, Arunachal Pradesh and was initially appointed as Junior Engineer (in short J.E.) under Public Work Department (PWD), Govt. of Arunachal Pradesh vide order dated 04.02.1994. Accordingly, he joined the PWD department. Govt. of Arunachal Pradesh as J.E. on 10.03.1994.

(3.) The respondent No. 3 Shri. Taring Darang joined as J.E. in Irrigation & Flood Control department, Govt. of Arunachal Pradesh on 10.06.1994 whereas respondent No. 4 Shri. Marcony Potom and respondent No. 5 Shri. V.P. Singh too joined the PWD, Govt. of Arunachal Pradesh as J.E. on 09.10.1992 and 19.09.1981 respectively. It may be stated that respondent Nos. 3 and 4 are the degree holders in Civil Engineering whereas the respondent No. 5 is stated to be a Diploma holder in Civil Engineering.