M. AMANULLAKHAN Vs. SECRETARY, MINISTRY OF ENVIRONMENT

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Mandamus directing the respondents 1 to 4 to consider the recommendation of the second respondent, issued vide Letter No.25547/Fr.Spl.A/2006-18 dated 31.1.2011 to sanction approval of the petitioner officiation in the Cadre Post from 15.2.1982 to 26.3.1992 and consequently, grant the service benefits flowing from the approval.

(2.) THE petitioner was appointed in the State Forest Service by transfer on 10.12.1977 and he cleared his probation on 11.12.1979. The petitioner was eligible for promotion to the Indian Forest Service on 10.12.1985. The petitioner was appointed to the cadre of Indian Forest Service with effect from 6.8.1980 but he continued to officiate in the cadre posts till 27.3.1992. He was thereafter regularly absorbed in the Indian Forest Service. The petitioner, therefore, filed a representation to the respondents for approval of the officiation in the cadre post to avail benefit arising from there.

(3.) THE learned counsel appearing for the first respondent states that the decision on the recommendation of the second respondent will be taken in accordance with law within two months of the date of receipt of certified copy of this order.