K. SHAILENDRA MOSES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed against the order dated 30 -05 -2016 passed in OA No.021/00986/2015 by the Central Administrative Tribunal, Hyderabad Bench whereby and whereunder the OA filed by the writ petitioners seeking to include their names in the select list for being considered for promotion from State Forest Service to Indian Forest Service (IFS) for the panel year 2013 under Indian Forest Service (Appointment by Promotion) Regulations, 1966 (for short, "the IFS Regulations 1966") was dismissed.

(2.) In nutshell, the case of the petitioners is as follows:- The petitioners joined State public service as Forest Range Officers in the year 1980 having been selected through competitive examination conducted by the A.P. Public Service Commission. On representations made by the petitioners, in the year 2004, the 6th respondent-Principal Chief Conservator of Forests addressed letter to the State Government to accord permission to appoint the Forest Range Officers, which include the petitioners herein, as Assistant Conservator of Forests (ACFs) on ad-hoc basis. The State Government, in response thereto and upon consideration of the matter, issued GO Ms.No.12, dtd. 12/2/2004, accorded permission, subject to condition that promotees will not be entitled to any right to be placed on probation against vacancies meant for direct recruit ACFs, as they were being promoted in the vacancies meant for the direct recruitees ACFs. By order dtd. 14/6/2004 passed by the 6th respondent-Principal Chief Conservator of Forests, the petitioners were appointed as Assistant Conservator of Forests by imposing the condition as stipulated in GO Ms.No.12, dtd. 12/2/2004. The petitioners having been promoted and appointed as ACFs in the year 2004, completed 8 years of service by 2012 in the category of ACFs on ad-hoc basis.

(3.) The following is the data as to the date appointment of the petitioners as Forest Range Officers, their promotion to the post of Assistant Conservator of Forests on ad-hoc basis, their appointment in the substantive vacancies under promotion quota as ACFs and date of appointment as full member in the post of ACFs:- <IMG>JUDGEMENT_117_LAWS(TLNG)1_2021_1.jpg</IMG>