MADHUSUDAN TIWARI Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2015-9-415
HIGH COURT OF ALLAHABAD
Decided on September 22,2015

Madhusudan Tiwari Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) Rejoinder affidavit filed today on behalf of the petitioner is taken on record.
(2.) The petitioner claims that he is working since 1990 on casual basis on a Class-IV post in the forest department.
(3.) It is stated that the State Government has issued various Government orders for filling up the vacancies of forest department in the naxalite affected area. In the said Government order it is provided that there are 108 vacant posts which are to be filled up by way of regularisation. The Divisional Forest Officer, Renukoot, Sonbhadra has also sent a communication to the Chief Conservator of Forest, Mirzapur on 27th March, 2014 for filling up 42 posts of Van Rakshak from amongst the qualified persons, who are working for more than decades in terms of Lower Subordinate Forest Service (Second Amendment) Rules, 1982. The petitioner claims that he fulfills the eligibility criteria for his promotion on the aforesaid post.;


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