R.K.MERATHIA, J. - (1.) Since the points involved in both the writ petitions are same and similar, they have been heard together and are being disposed of by this common order.
(2.) PETITIONERS have prayed for quashing the order passed by the Secretary, Department of Forest and Environment, Government of Jharkhand dated 29.10.2004 (Annexure 9) rejecting the petitioners' representation on the ground that - -promotion from State Forest Service to Indian Forest Service under the provision of Indian Forest Service (Appointment by Promotion) Regulation, 1966 is applicable in which there is no provision for reservation in promotion and the gradation list Is to be prepared as per the seniority. - - Petitioners are further aggrieved by the notification dated 21.7.2006(Annexure 15) issued by the Ministry of Forest and Environment, Government of India promoting 17 persons of different batches, subject to the final outcome of these two writ petitions. Mr. R.R. Mishra, learned G.P. II, appearing for the State of Jharkhand submitted that it will be proper if the petitioners make a fresh representation before the Chief Secretary, Government of Jharkhand as the matter involves important question of applying reservation in promotion from State Forest Service to Indian Forest Service, and he decides the matter first.
(3.) IN view of such stand of the Government counsel, it is not necessary to hear the persons promoted by the said notification dated 21.7.2006(Annexure 15) for the present.;