STATE OF M.P. Vs. GANESH PRASAD

JUDGEMENT

(1.) The challenge in the present writ petition is to an order passed by the Madhya Pradesh Administrative Tribunal, Bhopal Bench (for short "the Tribunal") on 12.5.1999 (Annexure.P/1), whereby an Original Application . O.A. No.355/1996 ( Ganesh Prasad Dubey and another vs. The State of Madhya Pradesh ) filed by the Deputy Rangers in the Forest Department was set aside to hold that the seniority in the feeder Cadre of Foresters shall be maintained in the promoted Cadre of Deputy Rangers.

(2.) The post of Forester is in the pay.scale of Rs.90.140/.; the post of Deputy Ranger is in the pay.scale of Rs.120.160/. and that the post of Forest Ranger is in the pay.scale of Rs.1075.2315/. as per the Madhya Pradesh Class.III (Non. Ministerial) Forest Service Recruitment Rules, 1967 (for short the 'Rules').

(3.) It is an admitted position that the Forester is a post to be filled up by direct recruitment as per Rule 12 of the said Rules whereas, the post of Deputy Ranger and that of Forest Ranger is a promotion post. The post of Deputy Ranger by promotion from amongst the Foresters and for the post of Forest Rangers from amongst the Deputy Rangers.