WPSB/706/2022
2023 Latest Caselaw 601 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      13.03.2023                     WPSB No. 706 of 2022
                                     Sri Vipin Sanghi, C.J.
                                     Sri Alok Kumar Verma, J.

Mr. Abhijay Negi, learned counsel for the petitioner.

Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State- respondents.

Despite grant of opportunity, no counter-affidavit has been filed by the respondents.

Further time is sought.

We had found the grievance of the petitioner- association to be, prima facie, genuine, and we had required the respondents to file the counter-affidavit disclosing as to how many Deputy Forest Rangers have been given charge as Range Officers, while those holding the higher position were being denied that posting, and the reason for this discrepancy. We had also made it clear that non-compliance of the judgment dated 10.03.2017, rendered in Kshetradikari Sangh & another vs. State of Uttarakhand & others, Writ Petition (S/B) No.145 of 2016, shall be viewed strictly.

Despite the aforesaid directions, the counter- affidavit has not been filed.

We, accordingly, direct the Principal Chief Conservator of Forest to personally remain present in Court on the next date.

List on 23.03.2023.

                                       (Alok Kumar Verma, J.)                 (Vipin Sanghi, C.J.)
                                                 13.03.2023                       13.03.2023
                                     NISHANT