STATE OF ARUNACHAL PRADESH Vs. PATUL CHANDRA DEORI

JUDGEMENT

(1.) Heard Mr. Duge Soki, learned Addl. Senior Government Advocate, learned counsel for the appellant-State of Arunachal Pradesh.

(2.) Also heard Mr. Ajin Apang, learned senior counsel, assisted by Ms. Nani Anju, learned counsel, appearing for the petitioner.

(3.) Brief facts leading to the filing of this appeal is that the respondent as the writ petitioner, approached this Court by filing WP(C)445 (AP)2014, for a direction for setting aside the letter dated 11.11.2014 issued by the Director of Agriculture, Government of Arunachal Pradesh, Naharlagun, in non-considering the petitioner for promotion to the post of Agriculture Development Officer (ADO). The writ petitioner had contended that in spite of holding of a valid "Scheduled Tribe" certificate, he has not been considered as " Arunachal Scheduled Tribe" and thereby, has been deprived from promotion to the post of ADO while his juniors have been promoted in 199