Anupinder Singh Grewal, J. - (1.) This special appeal is directed against the order of the Single Bench dated 09.09.2015 whereby the writ petition preferred by the appellant -Association challenging the order dated 19.08.2013 allowing induction of 19 additional Nature Guides in the Ranthambhore Tiger Reserve, was dismissed.
(2.) The appellant -Association is stated to comprise of 103 members who are working as Nature Guides in the Ranthambhore National Park/Sanctuary, Ranthambhore Tiger Reserve, Sawai Madhopur (hereinafter referred to as 'the Sanctuary'). Vide order dated 19.08.2013, the Chief Wildlife Warden had allowed 19 additional guides after due training to be inducted as Nature Guides.
(3.) Learned counsel for the appellant -Association has submitted that the impugned order dated 19.08.2013 is contrary to the order dated 24.06.2011 whereby the guidelines were laid out for induction of Nature Guides and also in contravention of Sec. 28 of the Indian Wild Life (Protection) Act, 1972 (hereinafter referred to as 'the Act of 1972') wherein only the Chief Wildlife Warden is entitled to grant permit for Nature Guides. He has further submitted that there is not enough work for even 103 members of the appellant -Association and in case other Nature Guides are allowed in terms of the order dated 19.08.2013, then they would be further deprived of the means of their livelihood.;