RUPA TAKSING Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. R. Saikia, learned counsel for the petitioner. Also heard Mr. S. Tapin, learned Senior Government Advocate for the respondent Nos. 1, 2 & 3 and Mr. T. Tayeng, learned counsel for respondent No. 4.

(2.) By instituting this writ petition, the petitioner has challenged the DPC proceedings and its recommendation dtd. 25/2/2020 and the consequential impugned promotion order dtd. 26/8/2021 issued by the Director, APEDA, whereby, the respondent No. 4 has been recommended and promoted to the post of Assistant, on the ground of violation of Recruitment Rule, 2013 for Assistant of the Arunachal Pradesh Energy Development Agency (for short, 'APEDA'). Petitioner has also assailed the office memo, dtd. 11/10/2021 passed by the Director, APEDA, by which the representation of the petitioner has been rejected.

(3.) The case of the petitioner, in brief, is that she was appointed as Junior Work Assistant (LDC) in APEDA on 8/6/2001 on ad-hoc basis and on the recommendation of the DPC, vide order dtd. 23/4/2005, the services of the petitioner as Junior Work Assistant (LDC) along with 4 (four) other persons were regularized w.e.f. the date of ad-hoc service i.e. 8/6/2001.