SIDRAMAPPA M.C. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner aggrieved by the order of dismissal dated 20.11.2012 passed in OA No.170/2009 by the Central Administrative Tribunal, Bengaluru Bench, Bengaluru, (for short, 'Tribunal') has approached this court for various remedies.

(2.) It is the case of the petitioner that he was selected for the post of Indian Forest Service as per the select list dated 27.4.2007. By virtue of the same, the appointment order was issued to him on 2.8.2007 and thereafter, he was instructed to appear for training at Indira Gandhi National Forest Academy, ('IGNFA' for short), Dehradun. When he was undergoing training, on 13.6.2008 the first respondent had issued a Notification allocating the petitioner to the state of Nagaland. Being aggrieved by such allocation, the petitioner has made a representation on 2.7.2008 to first respondent requesting the first respondent to accommodate and allocate the petitioner either to his home state Karnataka or to Maharashtra State. The said representation was refused on various grounds.

(3.) Being aggrieved by the said refusal of the request by the first respondent, the petitioner has secured several documents under the Right to Information Act from the first respondent and preferred an appeal before the Tribunal for following reliefs: