M.H.S.Ansari, J. - (1.) The present writ petition is filed by an Association of unemployed youth. The petitioner association on coming to know that the Conservator of Forest-respondent No. 5 herein was going to sell Sal poles, the petitioner prayed for allotment of 5000 (five thousand) numbers of Sal poles to the Minister-in-charge, Department of Forest. Thereupon the Deputy Secretary directed the then Chief Conservator of Forest inter alia that the Government agrees to sell the Sal poles to the petitioner. The respondent No. 6, it is averred in the writ application, communicated the decision of the Government and the Divisional Forest Officer was directed to obtain security deposit from the petitioner and to execute a suitable agreement with the petitioner. According to the petitioner, they signed the agreement paper and deposited a security money of Rs. 1,000/- Part delivery of Sal poles, it is stated, was made. When the supply was stopped, the petitioner moved this Hon'ble High Court and the Division Bench in F.M.A. No. 79/78 allowed the claim of the petitioner.
(2.) Thereafter, it is stated, that the Chief Conservator of Forest wrote a letter to the Conservator of Forest to take immediate action to supply the balance rejected Sal poles and dry Sals poles. The petitioner preferred another writ application and thereafter, the petitioner was allowed in taking delivery of 24 (twenty four) numbers of Sal poles.
(3.) According to the petitioner out of 5000 Sal poles, the petitioner has yet to receive and the respondents have to effect delivery of the balance allotted quota of 2603 numbers of Sal poles. According to the petitioners, the said Sal poles are required to be delivered to the petitioner by the said respondents at the settled price of Rs. 14/- per Sal poles plus Sales Tax.;