MUMSU BORANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. C. Modi, learned counsel for the petitioner. Also heard Mr. T. Jamoh, learned standing counsel for Education Department of the State respondent Nos.1-3 and 5, and Mr. M. Keto, learned counsel appearing for the respondent No.4.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner, namely, Smti. Mumsu Borang prays for set aside and quash the DPC recommendation dtd. 7/6/2018, by which the private respondent No.4 was promoted vide order dtd. 25/2/2019, to the post of Assistant from UDC and also to promote her retrospectively from the same date i.e. 25/2/2019, when the respondent No.4 was promoted.

(3.) The background facts leading to filing of the present petition briefly stated as under: