KRISHNADEO PRASAD SAHU Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, learned A.A.G. assisted by learned G.P.-IV, appearing for the State of Jharkhand, as also learned A.S.G.I., appearing for the Union of India.

(2.) The petitioner is aggrieved by the order dated 16th March 2016 passed by the Central Administrative Tribunal, Circuit Bench at Ranchi, in OA/051/00055 of 2016, whereby, the said O.A filed by the petitioner has been dismissed. The petitioner had earlier moved the Central Administrative Tribunal in OA/051/00022 of 2016, challenging the order dated 29.12.2015, by which, he had been posted as Divisional Forest Officer, Publicity Division, Ranchi. The said O.A was disposed of by the order dated 23.2.2016, directing the Principal Secretary, Department of Forests, Environment and Climate Change, Government of Jharkhand, to treat the O.A as representation and to consider and dispose of the reliefs as sought for by the petitioner in terms of applicable rules/guidelines, by passing a speaking order.

(3.) Pursuant to the said order, the respondent No.4, the Principal Secretary, Department of Forests, Environment and Climate Change, Government of Jharkhand, Ranchi has passed a speaking order dated 23.2.2016, rejecting the representation of the petitioner, which was again challenged by the petitioner in OA/051/00055 of 2016, which has been dismissed by the Central Administrative Tribunal by the impugned order dated 16.3.2016 as contained in Annexure-24 to the writ application. It is against this order that the present writ application has been filed by the petitioner.