K K RAJESH Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Jini, learned counsel on behalf of the petitioner and Mr. Ito Riram, learned counsel appearing on behalf of the respondent No. 4 and Mr. N. Lowang, learned Addl. Senior Govt. Advocate on behalf of the respondent Nos. 2 & 3.

(2.) In this writ petition, prayer has been made for issuance of mandamus to the State respondents and also to quash the order dated 12.11.2003 issued by the Director, State Institute of Rural Development (for short 'Director, SIRD) appointing the respondent No. 4. Further prayer has also been made for directing the State respondents to appoint the petitioner to the post of Accountant (Jr.) as an outcome of the selection.

(3.) Brief facts for the adjudication of the present petition are that an advertisement dated 16.7.2002 was published by Director, 'SIRD'; for recruitment to a temporary post of Accountant (Jr.) in the pay scale of Rs. 4000-6000/- per month. The said advertisement prescribed conditions for the candidates to the post of Accountant (junior) indicating : Essential- Must passes a Degree in Commerce from a recognized University. Desirable - Prefernece will be given to APST candidates those having experience in Commercial accounting (double entry system) in Autonomous/commercial/Semi Government/Government Organizations. The petitioner having M.Com degree with 60% marks from Arnnachal University participated along with other candidates, and took up written examination held on 27.7.2003 and was declared successful in the interview concluded on 13.9.2003.