AUMKAR NATH RAI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In this proceeding the Office Order No. DUD/Estt./006/1995-2000 dated 16.07.2008 issued by Secretary, Urban Development, Govt. of Arunachal Pradesh, Itanagar, placing the Respondent No. 3 above the writ-petitioner in the seniority list as well as minutes of the meeting dated 11.07.2008 adopted by committee under the Chairmanship of Secretary (Urban Development), Govt. of Arunachal Pradesh, Itanagar, have been called into question. Heard Mr. D. Lazi, learned counsel, appearing for petitioner and also Ms. G Deka, learned Addl. Sr. Govt. Advocate, appearing for the State of Arunachal Pradesh for Respondent Nos. 1 & 2.

(2.) The facts as they emerge from writ petition in this proceeding and which are necessary for disposal of the present proceeding are that petitioner and private respondents were initially working as Junior Engineers (in short, J.E.) in the Department of Arunachal Pradesh Public Works Department (in short, APPWD) under the Govt. of Arunachal Pradesh. The petitioner and Respondent No. 3 were appointed on deputation to the post of Urban Programme Officer (in short, UPO) for a period of 2 years vide office order dated UD-3/96 dated 10.12.97 and Office Order No. UD-3/96 dated 27.11.97 respectively.

(3.) The Department of Urban Development (in short, UD department) sought option from UPOs on deputation for permanent absorption including the petitioner and Respondent No. 3. Accordingly, they along with other UPOs on deputation submitted their opinion/willingness for permanent absorption in UD department.