VISHWANATH SHIVA BUGDE Vs. STATE OF GOA

JUDGEMENT

(1.) Respondent no.2 is the Conservator of Forests, Government of Goa. Respondent no.3 is the Deputy Range Forest Officer. Respondent Nos.4 to 7 are Round Foresters and Deputy Range Forest Officers, whose placement in the seniority list and promotions have been challenged.

(2.) The Petitioner has sought an order to quash and set aside a seniority list dated 27.03.2001. a Memorandum dated 19.10.01, and a promotion order dated 01.02.2002. The Petitioner has also sought an order directing Respondent Nos.I and 2 to prepare a fresh seniority list of Round Foresters on the basis of the rank obtained in the final results of the Forest Training School, Valpoi. Finally, the Petitioner has sought an order directing the concerned Respondents to consider Petitioner no.l for the post of Deputy Range Forest Officer.

(3.) A Division Bench of this Court by an order and judgment dated 22.07.2002, dismissed the Writ Petition. On 22.1.2002. some of the private Respondents filed Civil Appeal No.362/03 in the Supreme Court. By an order and judgment dated 02.08.2005, the Supreme Court observed that none of the questions sought to be raised in the Writ Petition had been examined on merits and that the Writ Petition required deeper consideration on merits. The Supreme Court accordingly set aside the judgment of this Court and remitted the Writ Petition for decision afresh.