TANYA PADUNG Vs. YABI BAGRA

JUDGEMENT

(1.) Heard Mr. N. Ratan, learned counsel for the review applicant. Also heard Mr. D. Panging, learned counsel representing the opposite party/ writ petitioner. None appears for the opposite party Nos. 2 to 6.

(2.) This application has been filed with a prayer for reviewing/ recalling the judgment and order dated 16.12015 passed in W.P.(C) No. 421(AP)/2014 whereby, the learned Single Judge had set aside the order dated 14.11.2013 appointing her to the post of District Training Organiser (DTO) of Bharat Scouts & Guides for East Siang District.

(3.) The writ petitioner was a contender for the post of DTO which fell vacant due to superannuaction of one Sri H.B. Singh. According to the opposite party/writ petitioner, the review applicant/respondent No. 6 did not possess the requisite qualification as per the rules, whereas it is the writ petitioner/opposite party who alone was eligible for appointment against the said post. Accepting the aforesaid contention of the opposite party/ writ petitioner, the learned Single Judge had passed the judgment and order dated 16.12.2015 allowing the writ petition by setting aside the order dated 24.11.2013 and issuing a mandamus upon the Director of School Education, Govt, of Arunachal Pradesh to consider the case of the petitioner for appointment to the post of DTO as early as possible.