M.M.CHATURVEDI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this petition is to the order dtd. 11/9/2017 (Annexure P/1) passed by the respondents invoking the provisions of Rule 2(A) of Fundamental Rules, 1956 and also the provisions of Sub-rule (1) (B) of Rule 42 of Chhattisgarh Civil Services (Pension) Rules, 1976 inflicting the petitioner with an order of compulsory retirement.

(2.) The facts of the case is that, the petitioner was initially appointed as Forest Ranger and working with the respondents, the petitioner finally reached to the stage of Assistant Conservator of Forest (in short, ACF) when the impugned order was passed.

(3.) The contention of the petitioner is that, the petitioner was found suitable for promotion in the DPC that was held in the year, 2015 from the post of Ranger to the post of ACF. The petitioner was considered and found fit for promotion, but for want of sufficient vacancy he could not be promoted. The case of the petitioner again came up for consideration before the next DPC convened in the year, 2016. The petitioner finally stood promoted vide order dtd. 19/9/2016 (Annexure P/2).