M K STHAPAK Vs. PRASHANT MEHTA & ANR

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsels for the parties and we have considered the matter.

(3.) The Appellant alongwith one M.L. Kharche had filed an O.A. No. 2461/1989 before the M.P. State Administrative Tribunal, Jabalpur, alleging non assignment of proper seniority in the seniority list of State Forest Service Officers issued on 1 st April, 1988 vide memo dated 14 th Sept., 1988. Appellant and M.L.Kharche had sought direction for the refixation of seniority in accordance with the principles laid down in other similar cases and consequent promotion to the post of Extra Assistant Conservator of Forest and induction into the Indian Forest Service ( IFS for short), which was denied because of lower position assigned to them in the seniority list.