C C RANGAD Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By this common judgment we propose to dispose of the Writ Appeals Nos. 103/94 and 104/94 arising out of a common judgment passed by the learned Single Judge on 24.3.94 in Civil Rule No. 376/90 and Civil Rule No. 1482/90.

(2.) We have heard the learned counsels of both the parties at length.

(3.) In Civil Rule No. 376/90. the petitioners challenged the appointment of 27 officers to the posts of Assistant Conservator of Forest and their subsequent promotion to the higher ranks. The petitioners also prayed for issue of a writ of mandamus calling upon the respondent-State to promote the petitioners to the rank of Assistant Conservator of Forests in accordance with the rules with effect from the dates when their promotion became due under the rules. Likewise, in Civil Rule Mo. 1482/90, the appointment of respondents Nos. 4 to 13 to the post of Assistant Conservator of Forest and their subsequent promotion to higher ranks have been challenged. The petitioners in this petition also prayed for appropriate direction for regularisation of their promotion in the rank of Assistant Conservator of Forest from the date when they became entitled to promotion as per rules.