TOKMEN PERTIN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This writ appeal is directed against the judgement and order dated 08.12.2015 passed by the learned Single Judge in WP(C) 491 (AP)/2015, whereby a direction was issued to the State Respondents to implement the recommendation of the Departmental Promotion Committee (hereinafter referred to as DPC) held on 28.01.2015 within a period of 30 (thirty) days from the date of the order.

(2.) The brief facts of the case is that the writ appellant and the respondent no. 3 are serving as Joint Director in the ICDS project in the State of Arunachal Pradesh and their conditions of service are governed by the Joint Director (ICDS) Recruitment Rules, 1992.

(3.) Being aggrieved by the DPC recommendation dated 15.09.2008 whereby, officiating promotion given to the respondent no. 3 was regularised with retrospective effect, the appellant as petitioner had earlier approached this Court by filling WP(C) 447(AP)/2009, which was disposed of by the learned Single Judge by the judgment and order dated 23.05.2012 setting aside the DPC recommendation dated 15.09.2008 as well as the consequential order dated 01.10.2008, by means of which the officiating promotion of the respondent no. 3 to the post of Joint Director, ICDS, was regularised. By the order dated 23.05.2012 the learned Single Judge had also directed the State respondents to hold review DPC for filling up the post of Joint Director, ICDS, by taking into account not only the cases of the appellant and the respondent no. 3 but also all such eligible candidates who come within the zone of consideration.