E PRADEEP KUMAR Vs. DEVANDRA KUMAR VARMA IFS

JUDGEMENT

(1.) Common questions arise for consideration in these Writ Petitions and therefore, they are heard together and disposed of, by this common judgment.

(2.) The inter se seniority dispute between direct recruits and promotees to the Indian Forest Service (hereinafter referred to as "IFS"), is the main point that arises for decision in these cases. A Division Bench of this Court referred these cases to the Full Bench, by reference order dated 1.2.2006. The main point referred for decision by the Full Bench is, whether a promotee IFS Officer can get an year of allotment, which is earlier to me date of attainment of eligibility for induction of such promotee from the State Forest Service to the IFS The reference order reads as follows:

(3.) W.P.(C)No. 11158/2005: