Z D WANKHEDE Vs. UOI

JUDGEMENT

(1.) The present petition assails the order dated 31.07.2007 passed by the Central Administrative Tribunal in OA 502/2006 as well as order dated 21.02.2008 in RA No. 207/2007. The petitioner has also sought a direction to the UPSC to consider him for promotion in the Indian Forest Service (hereinafter referred to as IFS) w.e.f. 2000 with all consequential benefits and also a direction to the GNCTD to give the benefit of the ACP Scheme to the scale of Rs. 10000-15200 w.e.f. 9.8.1999.

(2.) The facts as brought out in the writ petition are that the petitioner joined the post of Soil Conservation Officer (hereinafter referred to as "SCO") on 4.4.1987 in the Development Department of GNCTD. There was only one sanctioned post and the same was reserved for SC candidate.

(3.) On 18.03.1987, the Development Department was bifurcated and Department of Environment of Forests and Wildlife was carved out. The sanctioned posts including that of Soil Conservation Officer were transferred to the new Department in July 2008. The petitioner continued to work in the new Department for years and claims to have an excellent record with no punishments or blemish. The existing post of Forest Officer in the pay scale of Rs. 2000-3500, a group "B" post was upgraded to that of a Deputy Conservator of Forest in the scale of 3000-4500. As per the petition, the Recruitment Rules for the upgraded post were never finalized and in the Draft Recruitment Rules, the said post was shown as a promotion post for the post of Soil Conservation Officer. This upgradation took place in the year 1987.