RAM NARESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner by way of this application under Articles 226 and 227 of the Constitution of India prays for issuance of an appropriate writ for quashing an order dated 18-6-1990, as contained in Annexure-2 to the writ application whereby his prayer to rank him in the seniority list of the Forester has been finally rejected.

(2.) THE basic facts of the case are admitted. THE petitioner and the respondent Nos. 11 to 13 were appointed in the posts of Forest Guard on 5-5-1973, 24-4-1974, 24-1-1974, and 5-9-1974 respectively.

(3.) IT is further the case of the petitioner that appointment to the post of Forester is governed by Clause 3.21 thereof. The petitioner contended that the authorities of the State of Bihar in violation of all norms and in an arbitrary manner sent respondent No. 11 for obtaining training in the Department Guards' Training School on 27-4-1978 (Annexure-8) and relieved him for that purpose on 22-5-1978 Annexure- 3/A) ; relieved respondent No. 12 in the year 1980 and respondent No. 13 in the year 1981 whereas, he was relieved for undergoing, the said training in 1984 and was posted as a Forester on 2-4-1985.