R.C.SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner Shri R. C. Sharma is a member of the Indian Forest Service (Himachal Pradesh cadre). He seeks to invoke the writ jurisdiction of this Court under Article 226 of the Constitution for establishing his claim »to certain benefits in service and also for establishing his seniority over respondents Nos. 3 to 13 who are also now members of the same cadre.

(2.) The facts in so far as they are material and relevant for the purposes of disposal of this writ petition may be briefly sketched as under :

(3.) The petitioner on successful completion of his two -years training in Superior Forest Service (1962 -64 Course) from the Indian Forest College Dehra Dun, was appointed to officiate with effect from 1 -4 -1964 against a temporary post in the Himachal Pradesh Forest Service Class I in the pay scale of Rs. 350 -40 -750/40 -950 -50 -1200. His letter of appointment is found at Annexure RA In terms of para 2 of this letter of appointment the petitioner was to remain on trial for a period of two years from the date of his appointment.