HEM KANT ROY Vs. HEM KANT ROY

JUDGEMENT

(1.) THE dispute in these four writ petitions on behalf of sole petitioner each relates to appointment/promotion on the post of Assistant Conservator of Forests in the Bihar Forest Service. The dispute being common th 'ey have been heard together and disposed of by this common judgment.

(2.) THE petitioners are aggrieved by the notification dated 19.12.98 by which the earlier notification promoting them to the post of Assistant Conservator of Forests has been cancelled and they have been reverted to the post of Range Officer of Forests. They also seek a consequential direction upon the respondents to consider their case for promotion to the post of Assistant Conservator of Forests. In CWJC No. 4072/99 the petitioner further seeks direction to amend the relevant provisions of the Bihar Forest Service Rules, 1953( for 'short, "the Rules").

(3.) IT may be mentioned here that an interim order of stay was passed in the case i.e. CWJC No. 81/99 on 13.1.99 which was continued till further orders on 3.2.99. No such interim order however has been passed in the remaining three cases.