B.B.BEB, J. - (1.)Nctice of motion was issued vide order dated 6.12.1999 and vide order dated 28.1.2000. It was ordered that attempt would be made to dispose of the petition at the admission stage and as such the mater is taken up for final disposal at admission stage.
(2.)By this writ petition under Article 226 of the Constitution of India, It dian Forest Service: Association, Tripura Unit represented by its General Secretary challenged the following impugned Notifications issued by the State Government, first two pertaining to the use of red light in the vehicles of officials/ dignitaries, third one pertaining to availability of accommodation in Tripura Bhawans and last ons pertaining to allotment of Indian Airlines ticket on priority basis. The Notifications are:
(ii) No. 3235-3310/SP(T)/RSV-44/98 dated 11.3.99 by which the Government identified the high dignitaries authorising the use of red light in their vehicles pursuant to Rule 108(iii) of "the Central Motor Vehicles Rules 1989" (hereinafter referred to as "the Rules; of 1989"). (it) No. F.8(2)-TRANS/83(L) dated 12.4.1999 by which the earlier Notification stands modified/amended allowing the dignitaries enlisted thereunder to use red light in their vehicles ;

(iii) No. F. 26(12)-SA/76(P) dated 30.1.1999 regarding entitlement of accommodation in Tripura Bhawans.

(iv) No. F.13(2)-TRANS/94 dated 27.11.1998 regarding allotment of priority seats in Indian Airlines Flights from Agartala to Calcutta ;

(3.)The Petitioners' grievance is that the members of the Petitioner Association being the incumbents holding All India Services viz. All India Forest Services are no way inferior to the service status of the Secretary to the Government of Tripura/Superintendent of Police/District Magistrate and as such the exclusion of their status from the aforesaid Notifications is hostile discrimination.having no nexus with any reasonable object to be achieved, rather according to the Petitioners, some of the posts that have been included in the aforesaid Notifications allowing the benefit of use of the red light appears to be inferior to the posts the members of the Petitioner Association are holding and as such the Petitioners seek for cancellation of the impugned Notifications being discriminatory and violative of Article 14 of the Constitution of India and in the alternative the posts of Conservator of Forests onwards, Department of Forest and Environment being the members of Indian Forest Services be directed to be included in the Notification treating them at par with I.A.S. officers.