B N GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner who belongs to Indian Forest Services, Initially was appointed on deputation as Director in the cadre of Scientist 'H' in the Indian Council of Forestry Research and Education, Dehradun, (hereinafter referred to as ICFRE). On 7.11.1994 the petitioner was absorbed in the service on his application, with effect from 1.1.1994 as per A.I.S. Rules and Rules of Indian Council of Forestry Research And Education by means of letter No. Nil dated 29th December, 1993.

(2.) Later on the Government of Punjab and Chandigarh have conveyed their concurrence for the acceptance of the resignation of the petitioner for his permanent absorption in ICFRE vide letter No. 13/1/94FI-1/15128 dated 18.8.1994. The Ministry of Environment and Forests vide letter No. A.19011/17/90-IFS-1 dated 23rd /26th September, 1994 have conveyed approval of the Government of India for permanent absorption of the petitioner in the Council with effect from 1.1.1994 under provisions of Rules 5-A of AIS (DCRB) Rules, 1958.

(3.) The said absorption letter indicate that after 1.1.1994 Dr. B.N. Gupta, Scientist 'II' Tropical Forest Research Institute, Jabalpur will cease to be a member of the Indian Forest Service and will henceforth be governed by the Recruitment Rules for Group 'A' Scientific posts in ICFRE. On absorption with effect from 1.1.1994, his pay etc. will be protected, as per ICFRE Rules.