P V TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos. 1 and 2 in Civil Application No. 6916 of 2009 and Mr. Mukesh A. Patel, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 1 to 9 in Civil Application No. 10139 of 2009.

(2.) CIVIL Application No. 6916 of 2009 in Special Civil Application No. 5712 of 2009 is filed by the applicants herein - original petitioners praying for an interim relief in terms of para 14 (E) in the main Special Civil Application No. 5712 of 2009 restraining the respondents from issuing any further order for filling up the post of Range Forest Officer by transfer of foresters and handing over the charge of Range Forest Officer to such transfer Foresters. In the said Civil Application, it is also prayed for an appropriate order to stay the orders issued by the Conservator of Forest, Gandhinagar transferring the Foresters and handing over the charge of the Range Forest Officer only, at the respective places qua the Gandhinagar Zone.

(3.) CIVIL Application No. 10139 of 2009 in Special Civil Application No. 5712 of 2009 is filed by the applicants - original respondents - State of Gujarat and another, permitting the State Government to fill up the post of Range Forest Officer by way of promotion as per the policy existing as on today.