PANKAJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner challenges Annexure-1 order dated 30.05.2018 insofar as it relates to the petitioner and respondent No. 4. By the impugned order, petitioner, who was working as a Divisional Forest Officer/Deputy Conservator of Forest,

(2.) Thereafter, he drew our attention to the Schedule made under Rule 7(1) and (5). Rule 3 is relevant, which reads as follows:

(3.) Mr. B.D. Upadhyaya, learned Senior Counsel for the petitioner would submit that impugned order, in other words, has been passed without the Civil Services Board having acted in the terms of procedure set out by Rules.