K L BELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner challenges the order dated 15.10.1999 reducing him to a minimum scale of Rs.5500 175 9000 from 1.9.1999 after finding him guilty of the charges levelled against him by the respondent.

(2.) THE petitioner was appointed as a Forester on 27.3.1972 in the Forest Department of the State of Gujarat. He was promoted on 8.7.1981 to the post of Forester in Forest Department, Lathi, Amreli. He was transferred on 1.10.1992 to Vankazambu Round, Dhari Division.

(3.) AFFIDAVITINREPLY is filed by the third respondent reiterating that the trees in question were cut in Vankazambu Round of Hadala Range which was under the supervisory power of the petitioner. It is contended that entire necessary material was taken into account before passing the impugned order, and on the basis of evidence on record, the charge against the petitioner was established. It is contended that cutting of 320 teakwood trees has caused considerable loss to the Forest Department as well as the public.