HARI RAM SHARMA Vs. CHIEF ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) This writ petition has been preferred by the petitioner, to seek quashing of the order dtd. 20/2/2018 passed by the Central Administrative Tribunal, Circuit Bench, Nainital, whereby the Tribunal dismissed the Transfer/Original Application No. 331/0003 of 2017, preferred by the petitioner.

(2.) The brief facts of the case are that the petitioner was initially appointed on the post of S.S. Grade-I, Forest Guard, on 4/2/1989 in the pay scale of Rs.750.0012-870-EB-14-490, by the order of Assistant Administrative Officer, Izzat Nagar, Bareilly, Indian Veterinary Research Institute (I.V.R.I), which is one of the wings of Indian Council for Agricultural Research (ICAR), New Delhi. Thereafter, on 5/10/1995, the Petitioner was promoted to the post of S.S. Grade-II, Forest Guard by the order of the Director, I.V.R.I, Izzat Nagar, Bareilly. Subsequently, on 15.03.1997the Petitioner was promoted to the post of S.S. Grade-III, Forest Guard, by the order of Director of the Department.

(3.) The petitioner further states that on 11/11/2005, a notice was issued by the Assistant Administrative Officer, I.V.R.I., Izzat Nagar, Bareilly inviting the applications from Group 'D' staff of I.V.R.I to fill up the post of T-1 Grade (Forest Deputy Ranger). According, to the Petitioner, pursuant to the circular dtd. 11/11/2005, the Petitioner applied for promotion to the post of T-1 Grade, i.e. the post of Forest Deputy Ranger. The promotion for the same was to be made through Departmental Promotion Committee (for short "DPC") - respondent no. 3.