BABU LAL BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the communication dtd. 23/4/2021 (Annex. 5) by Principal Chief Conservator of Forests requiring the marks obtained by the Foresters in the recruitment - 2016 for the purpose of completing the exercise of time bound promotion at the department level and provisional seniority list dtd. 1/11/2021 (Annex. 6) for the post of Foresters.

(2.) It is inter alia indicated that in the Recruitment - 2016 held for the post of Foresters vide advertisement dtd. 16/10/2015, applications were invited Division-wise and in the note it was specifically indicated that the recruitment was on Division-wise basis and only for the purpose of convenience a combined advertisement has been issued. It is submitted that pursuant to the advertisement the recruitment was held with different question papers for different divisions, the results were declared separately along with separate cut off and merit list Division-wise.

(3.) After being appointed, the petitioners continued to serve as Foresters, when on 23/4/2021 a communication (Annex. 5) was sent by the Principal Chief Conservator of Forests (HOFF) requiring the marks obtained by the Foresters in the Recruitment 2016 initiated by advertisement dtd. 16/10/2015. Whereafter, a provisional seniority list dtd. 1/11/2021 (Annex. 6) was issued, wherein, qua those recruited pursuant to the Recruitment- 2016, their seniority has been indicated based on the marks purportedly obtained in the said recruitment.