LASSO KARI Vs. NGILYANG OTUNG

JUDGEMENT

(1.) Heard Mr. P. K. Tiwari, learned Senior Counsel for the appellants in WA 11 (AP) 2016 and WA 12 (AP) 2016 and Mr. N. Pada, counsel for the appellants in WA 13(AP) 2016 and WA 14 (AP) 2016. Also heard Mr. R. H. Naham, learned Addl. Advocate General, Arunachal Pradesh and Mr. T. Omo, learned counsel appearing on behalf of the private respondents/writ petitioners.

(2.) The appellants in WA 11 (AP) 2016 and WA 12 (AP) 2016 have challenged the judgment and order dated 18-11-2014 passed in WP(C) No. 433 (AP) 2013 and WP(C) No. 197 (AP) 2014.

(3.) The brief facts of the case is that the Education Department, Govt. of Arunachal Pradesh, had made a requisition on 17-07-2013 to the Arunachal Pradesh Public Service Commission (APPSC), for filling up of 68 posts, out of which there were 6 (six) vacant posts of Assistant Professor (Economics). In pursuance to the requisition made, the APPSC issued an advertisement dated 24-07-2013 for filling up of six posts of Assistant Professor (Economics). The Advertisement dated 24-07-2013 also stated that the vacancy position and reservation of posts were subject to variation. As per the advertisement, the last date for receiving the application forms by the APPSC was 22-08-2013. In the meantime, the Education Department made another requisition dated 02-08-2013 for filling up of an additional 75 posts, out of which there were 11 (eleven) vacant posts of Assistant Professor (Economics). The requisition dated 02-08-2013 stated that the said requisition was in continuation of the earlier requisition dated 17-07- 2013. The APPSC did not issue any fresh advertisement or corrigendum for the subsequent requisition for filling the additional 11 posts of Assistant Professor (Economics).