BHAGIRATHI SONWANI S/O KARTIK RAM SONWANI Vs. PRINCIPAL, CHIEF CONSERVATOR OF FOREST, FOREST DEPARTMENT

JUDGEMENT

(1.) The challenge in the instant Writ Petition is to the orders Annexures P/1 and P/2 dated 04/10/2018 and 28/05/2018 respectively.

(2.) The facts of the case in brief is that, the petitioner was working as "Forester" . That on account of certain alleged misconduct, the petitioner was subjected to a departmental enquiry and vide Annexure-P/2, he was inflicted with a punishment of demotion from the post of "Forester" to the "post of Forest Guard."

(3.) It is submitted by the petitioner that, immediately thereafter, the petitioner had preferred a departmental appeal before the Appellate Authority questioning the order dated 28/05/2018 and the said appeal still pending without any decision taken by the Appellate Authority till date. Meanwhile, Annexure-P/1 dated 04/10/2018 has been passed which has led to the filing of the present Writ Petition.