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Suresh Chandra Sharma vs The State Of Rajasthan
2023 Latest Caselaw 5074 Raj

Citation : 2023 Latest Caselaw 5074 Raj
Judgement Date : 23 May, 2023

Rajasthan High Court - Jodhpur
Suresh Chandra Sharma vs The State Of Rajasthan on 23 May, 2023
Bench: Vinit Kumar Mathur

(1 of 2) [CW-6090/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6090/2023

1. Suresh Chandra Sharma S/o Shri Bhanwar Lal Sharma, Aged About 52 Years, Resident Of Pandit Deendayal Colony, Sanwad, Tehsil - Marwali, District - Udaipur (Raj.).

2. Mangilal Dangi S/o Shri Gebaram Dangi, Aged About 58 Years, Resident Of Village And Post - Kikawas, Tehsil - Vallabhnagar, District - Udaipur (Raj.).

----Petitioners Versus

1. The State Of Rajasthan, Through Its Principal Secretary, Department Of Forest And Environment, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

2. The Principal Chief Conservator Of Forests (Hoff), Rajasthan, Aranya Bhawan, Jhalana Institutional Area, Jaipur (Raj.).

3. The Chief Conservator Of Forests, Udaipur (Raj.).

4. The Deputy Conservator Of Forests (North), Udaipur (Raj.).

----Respondents

For Petitioner(s) : Mr. Sanjay Raj Paliwal

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/05/2023

Heard learned counsel for the petitioners.

Learned counsel for the petitioners submits that the

petitioners are working as Assistant Forester and are eligible for

promotion on the post of Forester. He submits that initially, the

seniority list was prepared at the divisional level, however, certain

discrepancies were noticed by the State Government, therefore, a

(2 of 2) [CW-6090/2023]

decision was taken in the year 2019 that the seniority list of the

Assistant Forester should be prepared State-wise. The said

decision was challenged by some of the persons by way of filing a

writ petition before this Court and this Court in S.B. Civil Writ

Petition No.6902/2020 "Jaidev Bishnoi and Ors. Vs. State of

Rajasthan" decided on 26.10.2021, upheld the decision of the

State Government.

Learned counsel submits that in conformity with the

judgment passed by this Court on 26.10.2021, directions were

issued to hold the preparation of the seniority list on centralized

basis vide order dated 31.03.2023. He submits that now again, a

u-turn has been taken by the State Government by issuing an

order dated 10.04.2023, whereby decision has been taken to

consider the promotions of the Forest Guard on the post of

Assistant Forester division-wise.

Matter requires consideration.

Issue notice to the respondents, returnable within four

weeks. Issue notice of stay application also.

Meanwhile and till the next date of hearing, further process

for preparation of the merit list of Assistant Forester in pursuance

of the Officer Order dated 10.04.2023 shall remain stayed.

Connect with SBCWP No.5477/2023.

(VINIT KUMAR MATHUR),J 72-SanjayS/-

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