ASHOK KUMAR SARNGAL Vs. STATE OF J&K

JUDGEMENT

(1.) The present appeal is arising out of Judgment dtd. 21/7/2018, passed by learned Single Judge of this Court in SWP No. 1025/2015, along with clubbed petitions, by virtue of which, the writ petitions were allowed and the operative portion of which is reproduced as under:-

(2.) Before proceeding further, it would be apt to give concise factual background of the case with a view to decide the issue in question:-

(3.) Per contra, the stand of the official respondents was that in Forest Department, the post of Range Officers is of two types viz Range Officer Grade-I, which is Gazetted post and Range Officer Grade-II, which is Non-Gazetted post. It was further submitted that there was a provision in the early Rules of 1992 that Forester who stood first in the KFC training were eligible for deputing DDR training and were used to be deputed for the said training course and their promotion and adjustment was being made against the 20% quota for the post of Ranger Officer Grade-I, as provided in SRO 106. It was further submitted that in view of Revised Entrance and Training Rules in the year 2004 KFC, toppers were no more eligible for the DDR Training.