V. SAIBABA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri K. Satyanarayana Murthy, learned counsel, appearing for Sri K. Yashwanth, learned counsel for the petitioners and Sri B. Adinarayana Rao, learned senior counsel, assisted by Sri A. Rajendrababu, learned counsel for the respondents.

(2.) This writ petition has been filed by the petitioners under Article 226 of the Constitution of India for a Writ of Certiorari, to quash the order dtd. 12/4/2022 in O.A.No.020/00628 of 2021, passed by the Central Administrative Tribunal (CAT), Hyderabad Bench, Hyderabad.

(3.) By the impugned order dtd. 12/4/2022, the Tribunal, in the O.A. filed by the present 7th respondent, has directed the respondents therein, the present respondents No.1 to 6, to treat the Forest Range Officers (FROs) as State Forest Service (SFS) Officers and consider appointment of the present 7th respondent to Indian Forest Service (IFS) on promotion, provided he was otherwise eligible against the vacancies of the appropriate panel year, within the specified time.