MRIDULA CHOUDHURY Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) None appears for the petitioner on call. However, Mr. S. Tapin, the learned Sr. Govt. Advocate appears for all the respondents.

(2.) This writ petition has been filed by the petitioner praying for a direction to be given to the respondent authorities for appointing the petitioner in any suitable vacancy in the Grade-IV post on regular basis on compassionate ground in the Department of Forest and Environment.

(3.) The facts leading to filing of the present writ petition is as follows:-.