KAGO DONI Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Ms N. Danggen, learned counsel for the petitioner. Also heard Mr. D. Kamduk, learned Standing Counsel, Land Management Department for the respondents No. 1, 2 and 3 and Mr. T. T. Tara, learned counsel for the respondent No.4.

(2.) By filing this writ petition, the petitioner has challenged the Departmental Promotion Committee (herein after referred to as DPC) dtd. 13/11/2017 and the consequent impugned order No.LM- 65/2006/91 dtd. 9/3/2018 (issued on 26/4/2018) issued by the Chief Secretary, Government of Arunachal Pradesh, whereby, the respondent No.4, namely, Shri James N.T. has been promoted to the post of District Revenue and Settlement Officer, DLR&SO (herein after referred to as DLR&SO) and the petitioner has been reverted back to his original post of Supervisor Kanungo (herein after referred to as SK), and also for a direction to consider the grievance of the petitioner by way of review DPC for promotion to the post of DLR&SO in terms of 100 point roster and the reservation policy of the State.

(3.) The case of the petitioner, in brief, is that he was appointed as SK in the department of Land Management, Government of Arunachal Pradesh on 16/3/2001. In the seniority list of SK in the department, the name of the petitioner is placed at serial No.6.