SHEIKH BAFATI Vs. STATE OF M P

JUDGEMENT

(1.) In this writ petition, the petitioner inter alia seeks a direction to the respondents to appoint the petitioners on the post of Forest Guard from the date when other candidates have been appointed and to accord them all consequential benefits.

(2.) The petitioners had participated in the process of recruitment which was held for the post of Forest Guard. The petitioners were selected and an order of appointment was issued to them by the respondent No.4 on 31.8.2010. However, the petitioners were denied the joining on the ground that the State Government has stayed appointment on the post of Forest Guards vide order dated 8.9.2010. However, subsequently the aforesaid ban imposed by the State Government was lifted vide order dated 1.10.2010. During the pendency of the petition, the petitioners No.1 and 2 have been given appointment vide order dated 5.4.2011 on the posts of Forest Guard, however, no appointment letter was issued in the favour of the petitioner No. 3.

(3.) In compliance of the aforesaid order, an additional return has been filed on behalf of the respondents. In the additional return, it has been stated that subsequently by order dated 1.4.2011, three posts which were initially advertised in the District of Tikamgarh was reduced to two as per the roster.