Central Administrative Tribunal - Hyderabad
P Ram Mohan Rao vs M/O Environment And Forests on 13 March, 2020
1 OA 20/224/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
Original Application No.20/224/2020
Hyderabad, this the 13th day of March, 2020
Hon'ble Mr. B.V. Sudhakar, Member (Admn.)
P. Ram Mohan Rao, S/o. P. Venu Gopala Rao,
Aged about 57 years,
Occ: Conservator of Forests and Regional Manager,
Andhra Pradesh Forest Development Corporation Limited,
Rajahmundry - 533 013.
... Applicant
(By Advocate: Dr. A. Raghu Kumar, learned counsel
representing Mr. B. Pavan Kumar)
Vs.
1. Union of India, rep. by Secretary,
Ministry of Environment, Forests and Climate Change,
New Delhi.
2. The Chief Secretary of Andhra Pradesh,
Velagapudi, Andhra Pradesh.
3. The Principal Chief Conservator of Forests (HoFF)
of Andhra Pradesh, Guntur, Andhra Pradesh.
... Respondents
(By Advocate: Mr. N. Parameswara Reddy, Sr. P.C. for CG;
Mr. M. Bal Raj, GP for AP)
2 OA 20/224/2020
ORAL ORDER
{As per B.V. Sudhakar, Member (Admn.)}
2. OA is filed challenging the enlistment of the applicant in 2004 IFS Batch instead of 2003 Batch on par with his junior and also for not disposing the representation made on 21.10.2019.
3. Brief facts are that the applicant joined as Asst. Conservator of Forests (for short "ACF") on 1.7.1990 in the erstwhile Govt. of A.P. and thereafter, he was appointed to IFS on 14.06.2011 assigning him to 2004 batch. Applicant figured at Sl. No.6 in the seniority list issued in the years from 2010 to 2013 but in the seniority list released in 2017 one Mr. Nageswar Rao, shown at Sl.12 of the seniority list and who joined as ACF nine years later to the applicant was assigned to 2003 batch of IFS. Having come to know that a junior was shown in 2003 IFS batch, applicant represented on 21.10.2019, which is yet to be disposed and hence, the OA for disposal of representation and correctly assign him to 2003 IFS batch on par with his junior.
4. The contention of the applicant is that the allotment of a junior to 2003 IFS batch whereas he being senior, allotting him to 2004 IFS batch is irregular and contravenes the seniority and IFS allotment rules.
5. Heard both the counsel and perused the pleadings on record.
3 OA 20/224/2020
6. The dispute is in regard to allotment of a junior to the applicant Mr. Nageswar Rao to 2003 IFS batch whereas the applicant, who is sufficiently senior was allotted to 2004 IFS batch. Aggrieved, applicant submitted a representation on 21.10.2019 to consider him for 2003 batch on par with his junior referred to. The representation has not seen the light of the day though more than 4 months have lapsed. Learned counsel for the applicant, made an innocuous plea of directing the respondents to dispose of the representation at the earliest. On hearing both the sides, the 2 nd respondent is directed to dispose of the representation cited by issuing a speaking and reasoned order as per extent rules and in accordance with law, in a period of 8 weeks from the date of receipt of this order.
7. With the above direction, the OA is disposed of, without going into the merits, at the admission stage itself. There shall be no order as to costs.
(B.V. SUDHAKAR ) MEMBER (ADMN.) /evr/