IN RE: PERFORMANCE APPRAISAL REPORTS OF THE OFFICERS OF THE INDIAN FOREST SERVICE Vs. IN RE: PERFORMANCE APPRAISAL REPORTS OF THE OFFICERS OF THE INDIAN FOREST SERVICE

JUDGEMENT

(1.) I. INTRODUCTION : The present batch of applications pertains to an issue as to whether the officers in the Indian Administrative Service (hereinafter referred to as, "IAS") would be a "reporting authority", "reviewing authority" and "accepting authority" of the officers working in the Indian Forest Service (hereinafter referred to as, "IFS").

(2.) The present applications basically challenge the Government Order dtd. 29/6/2024 (hereinafter referred to as the, "said G.O.") notified by the Government of Madhya Pradesh with regard to writing Performance Appraisal Report (hereinafter referred to as, "PAR") of the officers belonging to the IFS. The relevant part of the said G.O. reads thus:

(3.) The applicants have a grievance with regards to the "reporting authority", "reviewing authority" and "accepting authority" as prescribed in the said G.O., insofar as certain posts in the IFS are concerned. The applicants also have a grievance with regard to the aforementioned paragraphs 2 and 3 of the said G.O.