MAN SINGH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE relief, which has been claimed in the writ petition by the petitioner interalia is for issuance of a direction to the respondent No. 3 to add the name of the petitioner in the register maintained by it for Nature Guides for the Ranthambhore national Park, Sawai Madhopur and to permit him to work as nature Guide in Ramthambhore National Park.

(3.) THE contention of the learned counsel for the petitioner is that the petitioner has successfully completed the training conducted by the Department of Tourism, Art and culture, Government of Rajasthan, Jaipur and is entitled to work as tourist guide. In support of the above, the petitioner has filed the certificates Annexure-1 and 1-A. The petitioner has further contended that between 25th of July, 2005 to 31st July, 2005 the training for the Nature Guides was jointly conducted by the tourism and Forest Department at Sawai Madhopur and also for being registered as Nature Guides in the Ramthambhore National park, Sawai Madhopur. He submits that despite the above, the petitioner has not been permitted to work as Nature Guide by the Forest Department and the officials of the Ranthambhore national Park.