YASHPAL SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred against the judgment and order dated 13.6.2003 passed in SWP No. 1077 of 2000, whereby the writ Court has dismissed the writ petition filed by the petitioner. At this stage, it is necessary to give the material facts in brief in the light of which the present controversy has arisen.

(2.) The petitioner came to be selected as a Watcher by the Selection Committee in the Department of Forest and consequent thereto, an order of appointment dated 5.8.1997 was passed by the Chief Conservator of Forests, Jammu.

(3.) The stand of the official respondents as is reflected from the reply on record is that since the petitioner did not report to join his duties immediately after the issuance of the letter of appointment, the order of appointment lived its life and the petitioner cannot in law claim any benefit therefrom.