MUMSU BORANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. C. Modi, learned counsel for the appellant. Also heard Mr. N. Ratan, learned Additional Advocate General for the respondent No.1; Mr. T. Tagum, learned Standing counsel, Education Department for the respondent Nos. 2 and 3 and Mr. M. Kato, learned counsel for the respondent No. 4.

(2.) This intra Court appeal is directed against the judgment and order dtd. 12/6/2023 passed by the learned Single Judge in WP(C) No. 516/2019, whereby, the writ petition has been dismissed holding that the petitioner/appellant could not submit the required documents before the meeting of the DPC held on 7/6/2018 for consideration for promotion to the post of Assistant in the Department of Elementary Education.

(3.) Brief Facts of the Case: