D YANGFO Vs. STATE OF ARUNACHAL PRADSEH

JUDGEMENT

(1.) Heard Mr. R. H. Nabam, learned counsel for the petitioner and also heard Mr. B. L. Singh, learned Sr. Govt. Advocate, Arunachal Pradesh.

(2.) In this petition prayer has been made for issuance of writ in the nature of Mandamus commanding respondents to accept the recommendation of selection committee and issue appointment orders accordingly. Further prayer has been made for writ of certiorari to set aside the impugned communication dated 31st August 05 (Annexure-H), whereby, the Secretary, Govt. of Arunachal Pradesh, Department of Administration, had issued a circular for conducting selection to the post of group (D) employees from the contingency staff (semi-skilled & unskilled).

(3.) It appears that the petitioners along with others have participated for selection to be made to the Class-IV/D category of posts under Civil Secretariat, Itanagar. The selection was conducted for adjusting the contingency staffs, who have rendered considerable number of years of service under the State Government and the recruitment were to be made to the general category as well as the reserved category. According to the petitioners, they were declared successful by the Selection Committee after under going selection process in reference to the notification dated 19/3/77 (Annexure F-1) and waiting for appointment, however unsuccessful candidates wanted to be appointed for the same posts and, therefore, another recruitment process was proposed to be conducted as per the Circular dated 31.8.2005 (Annexure-H to the writ petition) issued by the Secretary(GA), Govt. of Arunachal Pradesh, Itanagar in reference to the complaint of unsuccessful candidates.