BUDDHI BALLABH Vs. CHIEF CONSERVATOR OF FOREST (HUMAN DEVELOPMENT RESOURCES & ECONOMIC MANAGEMENT), UTTARAKHAND, DEHRADUN, DISTRICT DEHRADUN & OTHERS

JUDGEMENT

(1.) Mr. Tapan Singh, Advocate, present for the petitioner.

(2.) Mr. Vikas Pandey, Brief Holder, present for the State/respondent Nos.1 to 3.

(3.) The petitioner claims to be seasonal worker in the Forest Department. Admittedly, the seasonal workers who have put in particular number of seasons in service in the Forest Department are liable to be considered for the post of Forest Guard. For each of the forest division the Deputy Conservator of Forest/respondent no.2 was required to send the names of all the eligible candidates for approval from the Chief Conservator of Forest and after approval, the appointment was to be made by the concerned Divisional Forest Officer. Since the name of the petitioner was not sent by respondent no.2 and appointments were not coming forward, the petitioner was constrained to file the present writ petition before this Court.