(1.) Whether conditions of recruitment can be relaxed ? If so, when and to what extent ? Whether appointment of a person to a post without following any selection process whatsoever can be sustained if his appointment is challenged on the ground that though no selection process was followed, while making the appointment, the appointee was, otherwise, eligible to receive such appointment ? Whether the Constitutional scheme of public employment can sustain in making of appointment of a person, who may be eligible for a post, but has not come to be appointed by adhering to any selection process whatsoever ? Whether an appointee, whose appointment has been made in conformity with the scheme of a given recruitment rules, can be treated as senior, in service, to an appointee, who had the requisite qualification, but whose appointment was without following any selection process ?
(2.) The material facts, which have given rise to this appeal, may, in brief, be set out as under:
(3.) We have heard Mr. R.P. Sarma, learned Senior counsel appearing on behalf of the appellants-private respondents in the writ petition, and Mr. K. Ete, learned counsel for the writ petitioner-respondent No. 1 herein. We have also heard Mr. R.H. Nabam, learned Senior Government Advocate, Arunachal Pradesh.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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