ARMSTRONG SANGLEIN Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. B. Bhattacharjee, learned Counsel appearing for the Petitioner. Also heard Mr. V.G.K. Kynta, learned standing Counsel for the Khasi Hills Autonomous District Council (hereinafter referred to as 'the Council') who appears for Respondent Nos. 1,2 and 3. Mr. E.C. Suja, learned Counsel represents the private Respondent Nos. 4 and 5.

(2.) The Petitioner who joined the Forest Department of the Council as a Forest Guard on 25.11.1983 and is currently serving in the cadre of Assistant Chief Forest Officer (A.C.F.O.), challenges the induction of Respondent Nos. 4 and 5 in the year 1996 as Assistant Chief Forest Officers after the said two Respondents successfully completed their training in the State Forest Service College, Coimbatore, Tamil Nadu. The Petitioner contends that the private Respondents should have been inducted in the lower cadre of Ranger and not in the higher cadre of Assistant Chief Forest Officer in the year 1996 and by their induction to the higher post, the service career of the Petitioner has been adversely affected.

(3.) The main foundation for the Petitioner's above contention is based on the bonds executed by the private Respondents as stipendiary students when they proceeded to pursue the course in the State Forest Service College, Coimbatore and translated copies of the bonds executed by the private Respondents are enclosed as annexure in the writ petition.