HALI WELLY Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In this proceeding, the petitioner has questioned the order dated 24.02.2005 regularising officiating promotion of the Respondent No. 3 to the post of UPO w.e.f. 22.10.2001, minutes of the meeting of the DPC dated 11.07.2008 recommending the Respondent No. 3 above the petitioner in the seniority list of UPOs as well as the order dated 16.07.2008 giving effect to the recommendation made by the DPC held on 11.07.2008. Heard Mr. D. Panging, learned counsel for the petitioner. Also heard Ms. G Deka, learned Addl. Sr. Government Advocate for the State respondents and Mr. N. Ratan, learned counsel appearing for the private Respondent Nos. 3 and 4.

(2.) The facts as they emerge from the writ petition in question and which are necessary for disposal of the present proceeding in brief are that the petitioner, a Diploma holder in Civil Engineering, joined the Public Work Department (PWD, in short) as Junior Engineer (in short J.E.) on 04.02.1994. While he was serving in that capacity in the PWD Department with sincerity and devotion, he was appointed as Urban Programme Officer (in short UPO) in the department of Urban Development Housing, Arunachal Pradesh on deputation for a period of 2 years vide order dated 15.7.2002 and was posted as UPO at Zero.

(3.) However, before expiry of the deputation period, a DPC was held on 6.7.2004 which recommended that the petitioner and three others be permanently absorbed as UPO in the Housing Department. Such recommendation was made on the basis of their performance, vigilance clearance and other relevant factors. Thereafter, vide order dated 23.8.2004, the petitioner along with three others was permanently absorbed as UPO in the Housing Department w.e.f. 20.08.2004.