Kurian, J. - (1.) Leave granted.
(2.) The simple issue for consideration in this case pertains to the fixation of seniority under the Madhya Pradesh Class III (Non-Ministerial) Forest Service Recruitment Rules, 1967. Under Rule 4, the 'service' consists of, for the purpose of the case before us, Serial No. 1 - Forest Ranger, Serial No. 7 - Deputy Ranger and Serial No. 16 - Forester.
(3.) It appears that the Foresters, who were recruited and deputed to different circles, approached the Tribunal with a specific grievance that on account of posting in a particular circle, some of the Foresters got accelerated promotions to the post of Deputy Ranger and, thereafter to the post of Forest Ranger, thereby, the erstwhile juniors in the cadre of Foresters in the same service, solely on fortuitous circumstances, have become their seniors in the cadre of Rangers. It is further submitted that it has affected their future prospects as well.;