ROCKPO DABU LEWI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Panging, learned counsel for the petitioner. Also heard Ms. G. Deka, learned Sr. Govt. Advocate appearing on behalf of the State respondents and Mr. N. Ratan, learned counsel appearing for the respondent No. 3.

(2.) By way of this writ appeal, the appellant/writ petitioner No. 2 has challenged the Judgment and Order dated 04.11.2003 passed in WP 272 (AP) 2008 dismissing the writ petition.

(3.) The entire controversy relates to whether the appellant is senior to respondent No. 3 in the grade of Urban Programme Officer (UPO, in short) in the Department of Urban Development and Housing, Govt. of Arunachal Pradesh.