RIKBI TAIPODIA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Lissing Perme, learned counsel for the appellant/writ petitioner. Also heard Mr. Subu Tapin, learned Senior Government Advocate, appearing on behalf of State Respondents No. 1 and 2; and Mr. Rajesh Sonar, learned counsel appearing on behalf of private respondent No. 3.

(2.) The appellant as writ petitioner, had filed a writ petition being WP(C)639(AP)2016, challenging the appointment order, dated 4.10.2016, issued by the Secretary, DoTCL, Government of Arunachal Pradesh, whereby the private respondent No. 3 was appointed as LDC on officiating basis, without holding any recruitment examination or interview.

(3.) The appellant/writ petitioner contended that the appointment of the private respondent No. 3 is dehors the provisions of the relevant Recruitment Rules, namely, General Arunachal Pradesh Group 'C' Ministerial Common Recruitment Rules, 2008, which has provided the method of recruitment of the post of the LDC to be made with regard to 90% of the post(s) by way of direct recruitment and 10% of post(s), by way of promotion from amongst the Group 'C' Staff with Grade Pay of Rs. 1800/-.