BINA DEVI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In this petition, under article 226 of the Constitution of India, the petitioner, Smti Bina Devi seeking following reliefs:-

(2.) The background facts leading to filing of the present petition is adumbrated herein below :-

(3.) The respondent authorities have filed their affidavit-in-opposition denying the averments made in the petition. It is stated that as per Recruitment Rule of LDC, LDC cum Computer Operator, Date Entry Operator of 2019, 15% post shall be filled up from amongst skill contingency staff with minimum 12 [twelve] years of continuous service as skilled contingency in the department/office and possess educational qualification of Class XII pass, and the selection has to be done on the basis of merit adjudged through Limited Departmental Competitive Examination (LDCE), and at present, there is no vacant post of LDC against 15% quota of skilled contingency staff. It is also stated that the petitioner is not the senior most employee in the seniority list [Annexure-2] and her name is at serial No. 7 and that if any vacancy arises, she will be called to appear in the LDCE, to be conducted by the Staff Selection Board, for regularization. It is also stated that regularization of service has to be done by observing all codal formalities envisaged in the Recruitment Rule and that there is no merit in the petition filed by the petitioner and therefore, it is contended to dismiss it.