GYAMMAR TACHANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) These writ petition have been initiated seeking the following reliefs:--

(2.) The facts as they emerge from the writ petition under consideration and which are necessary for disposal of the present proceedings in brief are that the petitioner along with two other persons were initially appointed as Assistant Urban Programme Officers, in short, AUPO in the Department of Urban Development & Housing, (in short, Housing Department), vide order dated 15-12-2000. They were so appointed on being selected through competitive examination, conducted by the Arunachal Pradesh Public Service Commission, (in short, APPSC). It is also stated that they were the 1st batch of direct recruit AUPO in the Housing Department.

(3.) At the time of their appointment, six persons were working as Urban Programme Officers (in short, UPO) in the Housing Department who were brought on deputation to the Housing Department from various other departments since the Housing Department did not have any UPO of its own. In due course, out of those six officers, who were working as UPO on deputation basis, five officers were permanently absorbed as UPO w.e.f. 23-2-2001 on the basis of recommendation made by a duly constituted Departmental Screening Committee.