SURESH CHANDRA SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This writ petition has been filed for a mandamus directing the respondents to declare the petitioners as having been promoted as substantively appointed Forest Rangers with effect from 1987-88 and allow consequential benefits to them with effect from 1987-88 as Forest Rangers in pursuance of the recommendations made by the U.P. Public Service Commission by the order dated 6-7-91 and in view of Rule 11 of the Subordinate Forest Service Rules. It has also been prayed that a mandamus be issued to place the petitioner in the seniority list of 30-5-98 at a place where substantively appointed Rangers of 1987 are placed in view of the decision of the Commission dated 6-7-91 and as reiterated by the Commission in the latter dated 30-10-95 (Annexure-5 to the petition). It has also been prayed (by an amendment) that the seniority list dated 1-7-99 be corrected accordingly.

(3.) The petitioner No. 1 Suresh Chandra Sharma was initially appointed as Range Clerk/Forester on 11-1-65 and was promoted as Deputy Ranger on 4-6-1983 and it is alleged that his work was excellent. The petitioner No. 2 Vijay Kumar Misra was appointed as Forester on 30-10-54 in the Subordinate Forest Service and was promoted as Deputy Forest Ranger on 1-9-81.