P.C.VERMA, J. - (1.) HEARD learned Counsel for the parties.
(2.) LEARNED Counsel for U.P. Forest Corporation made a statement before this Court that restructuring of Assistant Logging Officer and Deputy Logging Officer was made by U.P. Forest Corporation before the creation of Uttaranchal. Now the Utaranchal Van Vikas Nigam has been established, hence it shall not be made effectively applicable in U.P. Forest Corporation. In view of this statement, the grievance of the petitioners does not service. However, it is open for the petitioners to make proper representation before Chairman, Uttaranchal Van Vikas Nigam who shall pass appropriate order on it within three months from the date of production of certified copy of this order.
(3.) SUBJECT to above, the writ petition is disposed of finally. Decided accordingly.;