GIRDHARI LAL MADHOGARHIA, SON OF NAND LAL MADHOGARHIA Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY DEPARTMENT OF FOREST

JUDGEMENT

(1.) Heard Mr. Subodh Kumar Jha, learned counsel for the petitioner and Mr. Sunil Kumar, A.C. to G.P. 11.

(2.) Petitioner has preferred this writ application against the order dated 7.1.2015 passed by respondent No. 2, the Chief Principal Conservator of Forest, Bihar, Patna, by which the application filed by petitioner for inclusion of his Veneer Mill in the seniority list so prepared by the respondent authority has been rejected and name of petitioner Veneer Mill has not been included in the list so prepared on 22.7.2013. The licence granted in favour of petitioner since 1993 is under stake contrary to the facts and law and further for a direction upon the respondents to add name of petitioner in the list so prepared by the department dated 22.7.2013 considering the facts that in all the five lists prepared earlier, the name of petitioner finds figure and the petitioner had already deposited challan for renewal of his licence before the respondent No. 3, Divisional Forest Officer.

(3.) Counsel for the State has submitted that in terms of order passed by the Hon'ble Supreme Court in WP (C) No. 202 of 1995, fresh seniority list of the Veneer Mill was prepared. The name of Veneer Mill of the petitioner was not included because it was found to be established after 29.10.2002, which was cut off date fixed by the Hon'ble Supreme Court in the aforesaid order.