NILIN KUMAR BARUAH Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THE correctness of the assessment made by the Departmental Promotion Committee (for short the "dpc") for promotion of the petitioner, vis-a-vis, the respondent No. 3, is the subject-matter of challenge in the instant writ petition.

(2.) THE fact materials for the purpose of disposal of this writ petition are that the petitioner initially entered the services of the respondents as Compositor Grade II (Group C), on 4. 7. 1977. The respondent No. 3 has joined the service as Computor on 19. 11. 1986. The petitioner was promoted to the rank of Compositor Grade I on 20. 12. 1983 and the respondent No. 3 was promoted to the rank of Foreman on 29. 12. 1994. While the respondent No. 3 was promoted to the rank of Foreman on 29. 12. 1994, the petitioner was promoted to the rank of Foreman with effect from 19. 2. 1998.

(3.) AS per the Recruitment Rules called "the Overseer (Group-C) Recruitment Rules, 1988" (for short the "rules"), the next promotional post of Foreman is Overseer which is a selection post. The post of Overseer is to be filled up 100% by promotion from amongst the Foremen. Those who have completed five years of service in the grade are entitled to be considered for promotion to the rank of Overseer.