GYANTI TAKI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. T. Michi, learned counsel for the petitioner, Mr. B. L. Singh, Senior Government Advocate for the State respondent and Mr. I. Ahmed, learned counsel for the respondent No. 3.

(2.) THE petitioner was appointed as Junior Engineer under the department of power, Government of Arunachal Pradesh by order dated 10. 03. 84 and he joined to the post on 05. 09. 84. The seniority list of the Junior Engineers as on 28. 02. 94 was published and in the said seniority list the name of the petitioner appears at Serial No. 94 and the name of the private respondent at Serial No. 102. On the basis of this seniority list a DPC was held in the year 1994 and on the basis of the DPC 12 Junior Engineers were promoted to the grade of Assistant Engineer, Electrical by order dated 22. 08. 94. By another order dated 12. 12. 94 12 Nos. of Junior Engineer, Electrical were promoted. The name of the petitioner was not placed before the DPC although he has completed 10 years of qualifying service by the time DPC was held. The case of the petitioner was not placed before the DPC on the ground that there was a Vigilance enquiry against him.

(3.) THE petitioner was however allowed to hold the post of Assistant Engineer by order dated 28. 08. 97 Annexure-G to the Writ Petition with financial and administrative powers until further order.