NYABOM TASAR Vs. MOHAMAD AMJAD

JUDGEMENT

(1.) Heard Mr. P. K. Tiwari, learned Sr. counsel assisted by Mr. R. L. Thunghon, learned counsel appearing for the appellant. Also heard Mr. S. Tapin, learned Sr. Govt. Advocate appearing for the State respondent Nos. 2 to 4 and Mr. G. Tarak, learned counsel appearing for respondent No. 1.

(2.) An advertisement, dated 06.03.2008, was issued by the Commissioner/ Secretary (Tax & Excise), Govt. of Arunachal Pradesh, Itanagar inviting applications for the post of Assistant Inspector (Tax & Excise). In the Advertisement, the number of posts were not indicated. Both the appellant as well as the respondent No. 1 along with others had participated in the selection process in the said Advertisement.

(3.) Consequent thereof, a select list, dated 04.06.2010 was published containing the names of 24 candidates and it has been stated that number of posts available for the appointment was 24. In the select list, the respondent No. 1 figures at serial No. 12 in order of merit whereas the appellant finds place at waiting list No. 1. The respondent No. 1 is the only one non-APST candidate in the select list, whereas the appellant is an APST candidate. The respondent authorities having taken into consideration that there are 24 posts available had given appointment to all the 24 selected candidates whose names have appeared in the select list.