TANYANG SAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. T. Omo, learned counsel for the petitioner. Also heard Mr. N. Sora, learned counsel for the respondent no. 1; Mr. I. Riram, learned Additional Senior Govt. Advocate for the respondent no. 2; Mr. B. Picha, learned Standing counsel for the Rural Development Department, representing the respondents no. 3, 4, 5 and 6 and Mr. S. K. Deori, learned counsel for the respondent no. 7.

(2.) This writ petition is directed against the order, dtd. 1/9/2021, issued by the Deputy Commissioner-cum-CEO, District Rural Development Agency, Lower Subansiri District, Ziro, vide Memo No. DRDA/ESTT/2000/1141-44, whereby, the respondent no. 7 has been appointed as Lower Division Clerk (LDC).

(3.) The facts leading to filing of the present writ petition, briefly stated, are as follows: