PUTUL CHANDRA DEORI Vs. GOVERNMENT OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. S.K.Deori, learned counsel for the petitioner and Mr. R.H.Nabam, learned counsel appearing for the respondent No. 1 and 2. This proceeding has been initiated seeking the following reliefs:

(2.) THE brief facts necessary for disposal of the present proceeding are that the respondent No.2, the Director of Agriculture Govt of Arunachal Pradesh, Naharlagun, appointed the petitioner as Village Level Worker (Junior) temporarily in 1978. Thereafter, in 1988, the respondent No.2 selected some of its officials as in service candidates including the petitioner to undergo 4 years Condensed Course in Haryana Agriculture University, Hissar leading to B.Sc(Hons) (Agri) . In due course, the petitioner had successfully completed his aforesaid degree course and thereafter returned to his own State and joined his original post.

(3.) ON completing the B.Sc (Hons) (Agri) from Haryana University, the petitioner submitted representations requesting the Respondent No.2 to promote him to the post of Extension Officer ( re -designated as ADO). In 1993, the Respondent No.2 promoted some officials, namely, Mr. Tachu Doke, Mr. Kakol Borang, Mr. Tabi Nguso and Mr. Borik Megu from Village Level Worker to the post of Extension Officer. It may be stated that all those officials then working as Village Level Worker (Junior). Unfortunately, despite being senior to some of those officials and in spite of his having requisite qualification, the petitioner was ignored in matter of promotion to the post of Extension Officer.