PONGREM ARANGHAM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. B. Habung, learned counsel for the petitioner and Mr. R. H. Nabam, learned Senior Govt. Advocate, appearing on behalf of the State respondents. Also heard Mr. A. Apang, learned counsel, who appears on behalf of the private respondent No. 4.

(2.) This writ petition has been filed praying for following reliefs-

(3.) In order to examine and pass necessary direction/order, the material facts may be stated thus. The petitioner was appointed to the post of Extension Officer on 04.07.1991 in the Industries Department and he was promoted to the post of Assistant Director of Industries (ADI for short) on 22.11.2000. The Department of Industries published the inter-se-seniority list of the ADI/Principal, ITI, as on 26.09.2002. In the said list, the petitioner's name appeared at serial No. 18 while the name of the private respondent No. 4 appeared at serial No. 12. The government vide notification No. IND/ESTT/72/81 (Vol-I) dated 22.07.1999 framed the Arunachal Pradesh Industries Officer Service Rules, 1999 ('1999 Rules' in short) under Article 309 of the Constitution of India to regulate the method of recruitment and condition of service of persons appointed to the Arunachal Pradesh Industries Officers Service. The appointment to the post of Deputy Director of Industries ('DDI' for short) is provided under Rule 9 of the said 1999 Rules. Rule 10 (1) provides that there shall be four branches in the said grade, namely-