LAWS(GJH)-1994-5-13

S M DUBEY Vs. STATE OF GUJARAT

Decided On May 04, 1994
S.M.DUBEY Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) In this group of matters the controversy mainly revolves around counting of two years training period of the direct recruits toward seniority in the cadre of Assistant Forest Officers Class-II in the Gujarat Forest Service.

(2.) Letters Patent Appeal No. 195/93 arises from Special Civil Application No. 896 of 1991 which was filed by the promotees praying for restraining the respondents from revising the final seniority list of Assistant Forest Officers published on 27 October 1988 showing the seniority position as on 1st January 1987 and for directing the respondents to make promotions to the post of Deputy Conservator of Forests (GFS Class-I) from the select list prepared on the basis of the final seniority list of 1988.

(3.) Letters Patent Appeal No. 196 of 1993 arises from Special Civil Application No. 144//91 filed by some direct recruits praying for a direction on the respondents to consider the case of the petitioners for promotion to the post of Deputy Conservator of Forests in light of the provisions contained in Deputy Conservator of Forests (GFS) Recruitment Rules 1987 by treating the training period of 2 years as a period in service.