AYEM DOSO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Dicky Panging, learned counsel for the petitioner. Also heard Ms. Goter Ete, learned Addl. Senior Government Advocate, for State Respondents No. 1 to 3. None appeared for respondent No. 4.

(2.) By the present petition filed under Art. 226 of the Constitution of India, the petitioner has challenged the legality and validity of:-

(3.) Petitioner's case, in brief, is that, presently, she is the senior-most Peon in the Directorate of Relief, Rehabilitation & Disaster Management, Government of Arunachal Pradesh, Itanagar. She was initially appointed as an un-skilled contingency Peon in the said Directorate on 03.06.2002. Thereafter, the petitioner was appointed as officiating night chowkidar on temporary basis in the same Department, vide order, dated 05.06.2003. The private Respondent No. 4 Sri Talik Ekke was also appointed to the post of Peon on officiating basis in the said Department, vide order, dated 27.02.2004. Thereafter, in accordance with the recommendation of the Departmental Promotion Committee(DPC), the service of petitioner was regularized in the post of Night Chowkidar w.e.f. 01.06.2003 i.e. the date on which she was appointed on officiating basis. The private Respondent No. 4 was also regularized w.e.f. 12.04.2005 on which date, the Departmental Promotion Committee(DPC) sat.