ANIRUDDHA BOSE,J. - (1.) This writ petition is directed against an order passed by the Central Administrative Tribunal on 13.12.2011 dismissing the application of the writ petitioner by which he, in substance, prayed for being inducted into Indian Forest Service with effect from 31st January, 1992. The writ petitioner at present is a Forest Service Officer in the State Cadre of the Union Territory of Andaman and Nicobar Islands. The Tribunal has also imposed costs of Rs. 1000/- upon the petitioner.
(2.) The controversy on the issue is going on for quite some time and the petitioner had applied for substantially the same relief in the year 1994 before the Central Administrative Tribunal by filing O.A.No.41 of A and N/1994. The petitioner was unsuccessful before the Tribunal as well as before this Court. The petitioner's Special Leave Petition was also dismissed by the Hon'ble Supreme Court of India being Civil Appeal Nos.1041-44 of 2004 by a judgment delivered on 15th May, 2007.
(3.) The petitioner now has sought to revive his claim on the ground that his claim earlier was rejected on the basis of a wrong set of Rules, and as per the actual recruitment rule of 1963, he is entitled to be inducted into the Indian Forest Service.;