RATNESH KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Saurav Arun, learned counsel for the Petitioner and Mr. Rupesh Kumar Singh, learned J. C. to Mr. A. K. Mehta, S. C. -1 for the State of Jharkhand.

(2.) THE Petitioner in the instant case has prayed for fixation of his seniority with effect from 3 -4 -1988 and not with effect from 1993. He has also prayed for consequential benefits with effect from that day.

(3.) ON 23 -1 -1978, the Principal Chief Conservator of Forest, Government of Bihar issued a letter to all Forest Conservators, Regional Directors etc. (Annexure 6/A appended to reply to the Counter -Affidavit filed by the Petitioner). In the said letter it was inter alia stated that those Foresters who were matriculates and who had completed 40 years of age were exempted from undergoing Foresters ' Examination. The aforementioned statements of the Principal Chief Conservator of Forests was made apparently on the basis of a decision of the Government.