DIONISIO N F CARVALHO Vs. UNION OF INDIA

JUDGEMENT

(1.) BY the present O.A. the applicant is challenging the notification dated 11.10.2001 issued by Respondent No. 1 appointing Respondent No. 4 i.e. V.T. Thomas of the State Forest Service of Goa to the Indian Forest Service with immediate effect.

(2.) The applicant was initially appointed as Assistant Conservator of Forests on adhoc basis vide order dated 20.1.1987 and has been working as Assistant Conservator of Forests/Deputy Conservator of Forests in the Goa Forest Department. The applicant was appointed on regular basis as ACF from 8.8.1990 and was confirmed on 8.8.1992 vide order dated 1st September, 1999 after completion of two years of probation. The State Forest Service Assistant Conservator of Forests (ACF for short)/Deputy Conservator of Forests (DCF for short) is the feeder grade for promotion to the IFS, The promotion to the IFS from the feeder grade is regulated by the Indian Forest Service (Recruitment) Rules, 1966 and Indian Forest Service (Appointment by Promotion) Regulations, 1966. Appointment by promotion to the IFS is made only on the recommendations of the State Government concerned and in consultation with the Union Public Service Commission (UPSC for short). Sub-regulation (1) of Regulation 9 of the IFS (Appointment by Promotion) Regulations, 1966 provides for appointment of a member of the State Forest Service (SFS for short) to the IFS from the names which appear in the select list forthe time being in force during the period when the select list remains in force.

(3.) THE joint Cadre Authority revised the promotional quota for Goa segment of AGMUT cadre of IFS to four vide notifications dated 10.5.2001,