CHANYAM LOWANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Ms. Labi Lombi and Ms. Bissomoti Lego, learned counsels, appearing for the petitioner. Also heard Ms. Gita Deka learned Additional Senior Government Advocate for the State respondent Nos. 1 to 4 and Mr. Domo Boje, learned counsel for the private respondent No. 5.

(2.) Aggrieved by the appointment of the respondent No. 5, as a District Community Mobilizer (DCM), under the District Medical Officer-cum-Vice Chairman, District Health Society, Tirap District, Khonsa by the Mission Director, National Rural Health Mission, Arunachal Pradesh ('NRHM'), that was made without following due process of law, i.e., without any advertisement and selection and just on the basis of recommendation of the Mission Director, NRHM, made by him vide letter dated 27.1.2012; the petitioner has preferred this writ petition praying for setting aside the appointment of the respondent No. 5, dated 13.2012 as DCM under NRHM and for necessary direction to the State respondents to advertise the said post of DCM in the District Medical Officer-cum-Vice Chairman, District Health Society, Khonsa, District Tirap, Arunachal Pradesh. The petitioner also prayed that the said post of DCM under the NRHM in Tirap District should not be filled up, without due advertisement and selection.

(3.) The petitioner is an Arunachal Pradesh Scheduled Tribe candidate and permanent resident of Luthong of Khonsa, District Tirap, Arunachal Pradesh. She has done her Master Degree in Social Work ('MSW') from the Dibrugarh University, worked as a volunteer of 'Bosco Reach Out', a social action wing of Don Bosco Society of Northeast India and also worked with Seva Kendra Arunachal East, Miao. As there is dearth of Government posts for MSW Degree holder and she being an unemployed having Master Degree in Social Work, was specifically looking for the post and other avenues in the Health and Social Welfare Departments in the State.