STATE OF TELANGANA Vs. RATNAKER JAUHARI IFS

JUDGEMENT

(1.) Both these Writ Petitions are being disposed of by way of this common order since the issue raised in both these Writ Petitions is one and the same.

(2.) W.P.No.31405 of 2024 is filed by the State against the order, dtd. 4/10/2024 passed in O.A.No.1556 of 2024 and W.P.No.31411 of 2024 is also filed by the State against the order, dtd. 16/3/2022 passed in O.A.No.215 of 2016, by the Central Administrative Tribunal, Hyderabad Bench, Hyderabad (for short, 'the Tribunal'). In both the cases, contesting respondent is one and the same and the issue pertains to allotment of the contesting respondent (Indian Forest Service (IFS) Officer) to the State of Telangana and the State of Andhra Pradesh is also involved.

(3.) Heard the learned Special Government Pleader, appearing for petitioner-State and Mr. R. Anurag, learned counsel representing learned Deputy Solicitor General of India appearing for respondent Nos.1 and 2; Sri G. Vidya Sagar, learned Senior Counsel representing Sri M. Avinash Reddy, learned counsel appearing for respondent No.3 and Sri A. Raghu Ram, learned Assistant Government Pleader for the State of Andhra Pradesh, appearing for respondent No.4.