K GANGADHAR Vs. FOREST RANGE OFFICER

JUDGEMENT

(1.) Heard both sides and their request, the main writ petition itself is taken up for disposal.

(2.) The petitioner, who is Chair-Person of Ambugaon Vana Samrakshana Samithi, Kuntala Mandal, Adilabad District, filed this writ petition inter alia seeking to assail the impugned notice dated 14-9-2003 issued by the first respondent herein as illegal and without power, authority and jurisdiction.

(3.) The case of the petitioner is that he has been appointed on the recommendations of the first respondent by the proceedings of the 2nd respondent herein as per the rules framed under G.O.Ms.No.13, Energy Forest, Environment, Science and Technology (For. Ill) Department, dated 12-9-2002 and therefore issuance of any such show cause notice by the first respondent, who is a Forest Range Officer concerned, is totally without power, authority and jurisdiction. Further, it was also pointed out that under the very same show cause notice the respondent No. 1 is virtually taken a decision to conduct election on 25-9-2003, which is called a pre-meditation. Hence, the writ petition.