- (1.) This appeal is directed against the judgment of Central Administrative tribunal, Patna bench, rejecting the writ petition of the appellants filed before the Patna High court and later transferred to the tribunal. They claim seniority over the respondents 5 onwards in the following circumstances.
(2.) The appellants were appointed in the Bihar Superior Forest Service in the year 1964. Subsequently steps were taken for constituting the Indian Forest Service in accordance with the provisions of the INDIAN FOREST SERVICE (INITIAL recruitment) regulations, 1966 , and according to the case of the appellants they were wrongly excluded from the All India Service. The selection board, which was examining the cases of those in the Bihar Superior Forest Service, did not adjudge them suitable on the basis of their service records. The appellants challenged the decision by a writ petition before the Patna High court which, after some argument, was withdrawn.
(3.) The appellants were later promoted in 1972-73, but their year of allotment was not immediately determined. It is stated on their behalf that it was only in 1978 that they were assigned 1968 as the year of allotment and placed below their juniors respondents. The seniority list was accordingly prepared in 1979 and in 1980 they filed the second writ petition which had been dismissed on transfer by the tribunal by the impugned judgment.;