JAYSHREE KHERSA Vs. ALL ASSAM FOREST PROTECTION FORCE EMPLOYEES ASSOCIATION, RUKIMINIGAON, P O -KHANAPARA

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, the learned senior counsel appearing for the appellant. Also heard Mr. A. Ganguly, learned counsel representing the respondent Nos.1 & 2, who filed the WP(C) No. 1071/2013. The standing counsel for the Forest Department Mr. L.N. Dihingia, appears for the respondent Nos.4, 5 & 9. The Govt. Advocate Mr. C.K.S. Baruah appears for the respondent Nos.3, 6, 7, 8 & 11. The Accountant General (respondent No. 10) is represented by the learned Advocate Mr. R. K. Talukdar.

(2.) The appellant at the relevant time was posted as the Commandant of the First Assam Forest Protection Force (in short, APPF) and during February, 2011, she was the officer responsible for training of the newly recruited constables to the 2nd APPF. However, when the 685 recruited constables reported for training before the Commandant, it was found that uniforms were not available to be issued to the recruits to commence the basic training.

(3.) This is how the appellant in her letter dated 21.02.2011 (Annexure 3), requested the Principal Chief Conservator of Forest (PCCF), who is the head of the Forest Forces, to provide the listed clothing items to facilitate the trainees to undergo the basic training. This was followed by the 2nd letter dated 25.02.2011, where the Commandant specifically informed that it is difficult to bring discipline and impart training to the new recruits, without providing uniform to them.