CHAITANYA NARAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri. V. K. Singh advocate on behalf of the petitioner, Senior standing counsel on behalf of the Union of India, Sri Bal Mukund on behalf of respondent No. 2, Sri Satish Chaturvedi on behalf of respondent No. 3, Sri Rajni Kant Tiwari and Shri Vishnu Pratap Tiwari on behalf of respondent No. 4, standing counsel on behalf of respondent No. 5 and Sri A. R. Masoodi on behalf of respondent No. 6.

(2.) This writ petition is directed against an order passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad dated 3rd September, 2002, passed in Original Application No. 539 of 2002, along with other connected Original Applications, enclosed as Annexure~9 to the writ petition. The original application, giving rise to the judgment of Hon'ble Tribunal under challenge, were filed by the persons who are members of the U. P. State Forest Service eligible for being considered for appointment through promotion to Indian Forest Service U.P. Cadre.

(3.) The recruitment to Indian Forest Service is made in accordance with the provisions contained in Indian Forest Service (Recruitment) Rules, 1966, which broadly provides for two modes of recruitment (a) direct recruitment by competitive examination ; and (b) by promotion of substantive members of the State Forest Service.