SANT RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) This application has been filed by the petitioner aggrieved by the impugned order dated April 17, 1998 issued by respondent No.2, whereby the name of the applicant has been kept under sealed cover and has not been promoted as Deputy Ranger on the ground that the departmental case is pending against him.

(2.) Briefly, the case of the petitioner is that he joined as a Forest Guard in the year 1967. In 1982, applicant was posted in Jawalanu Beat in Daiya Range in Chopal. A First Information Report was registered bearing No.47 of 1984 in which the applicant was also made as one of the accused. The FIR pertains to the period 1970 to 1978, when the applicant was posted in Bhalu Beat in Kanda Range.

(3.) The applicant received summons from Special Judge, Forest, Shimla and he was required to appear on March 29, 1995. On that date he was served with challan. There are 6/7 accused in that case. When this application was filed in October, 1998, the charges had not been framed by the learned Special Judge against the applicant and other accused.