ARUNA BASU SARCAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard learned counsel representing the Writ Petitioner/Applicant as well as learned Additional Advocate General representing the respondents/State. Against the order dated 06.01.2016 passed by the Central Administrative Tribunal in O.A. No. 1306 of 2015, two writ petitions have been filed; one by the petitioner/applicant and another by the State, challenging the finding rendered by the Tribunal praying to post the petitioner/applicant in regular posting of Additional Principal Chief Conservator of Forests.

(2.) It transpires that petitioner/applicant viz., Dr. Mrs. Aruna Basu Sarcar, being an I.F.S. Officer, as per request of the Tamil Nadu Agricultural University, Mettupalayam, was deputed to the post of Dean (Forestry) at Tamil Nadu Agricultural University, Mettupalayam, in the cadre of Additional Chief Conservator of Forest.

(3.) The grievance of the petitioner/applicant is that she was already holding the post of Additional Principal Chief Conservator of Forest; apart from providing Pay Protection, the fact remains that the posting given by the Tamil Nadu Agricultural University in the cadre of Dean (Forestry), is lesser or inferior cadre than the post, she already held. According to the petitioner/applicant, this has been upset by the Tribunal, directing the respondents/State to give posting appropriate to her cadre viz., Additional Chief Conservator of Forests.