Central Administrative Tribunal - Mumbai
Atul Rambhau Deokar vs Environment , Forest And Climate Change ... on 21 May, 2025
1 OA No.432/2025
CENTRAL ADMINISTRATIVE TRIBUNAL,
MUMBAI BENCH, MUMBAI
ORIGINAL APPLICATION No.432/2025
Date of Decision : 21st May, 2025.
CORAM: SHRI JUSTICE RANJIT VASANTRAO MORE, CHAIRMAN
1. Atul Rambhau Deokar
Aged about 39 years,
Occ.: Service, Divisional Forest
Officer (Wildlife), Navegaon
Nagzira Tiger Reserve Gondia
R/o Flat No.709, A-1, Forest Co-op. Housing
Society, Seminary Hill, CPS,
Katol Road, Nagpur - 440 013.
2. Nandkishor Raghuveer Raut
Aged about 38 years,
Occ.: Service, Divisional Forest,
R/o Govt. quarters, A-16/1, CP & Berar High School,
Ravi Nagar, Nagpur - 440 001.
3. Sandeep Arjunrao Gaware
Aged about 41 years,
Occ.:Service, Divisional Forest
Officer, (EGS), P.C.C.F. Office,
Nagpur, Flat No.303, Maple Regency,
Katol Road. R/o Friends Colony, Nagpur - 440 013.
4. Shrinivas Krishnat Pachgave
Aged about 39 years,
Occ.:Service, Divisional Forest,
Officer (Survey & Monitoring)
P.C.C.F. (WL) Office, Nagpur,
R/o Govt. Quarter, Type A-2/2, CP & Berar High School,
Page 1 of 4
2 OA No.432/2025
Ravi Nagar, Nagpur - 440 001. ... Applicants
(By Advocate Shri Abhay Sambre )
Versus
1. Union of India
Ministry of Environment, Forest and
Climate Change, Indira Paryavaran
Bhavan, New Delhi through its Secretary.
2. The State of Maharashtra,
Through its Additional Chief
Secretary Forest, Revenue and
Forest Department, Mantralaya,
Mumbai - 400 032.
3. Principal Chief Conservator of
Forest, Head of Forest Force Civil
Lines, Nagpur - 440 001.
4. Principal Chief Conservator of
Forest [Personnel] Van Bhavan
Ramgiri Road, Near Police
Gymkhana, Civil Lines, Nagpur - 440 001. ... Respondents
(By Advocate Shri Bhaskar D. Pandit - R1 &
Dr. V.S. Masurkar - R2 to R4)
(ORAL) ORDER
The sole grievance of the applicants is that the respondents are not justified in not considering the services of the applicants as a Range Forest Officer as 'Maharashtra Forest Page 2 of 4 3 OA No.432/2025 Services' for the purpose of recommendation for promotion in the Indian Forest Service. In this regard, the applicants have preferred representation to the Respondent No.2 on 31st January, 2025. This representation is not disposed of and, therefore, they have approached this Tribunal.
2. Having heard the learned counsels for the respective parties, I am of the opinion that this application can be disposed of by directing the respondent no.2 to decide the applicants' said representation expeditiously.
3. Dr. V.S. Masurkar, learned counsel for Respondents No.2 to 4 makes a grievance that the period of six months is not over from the filing of the said representation. However, I am of the opinion that, in the interest of justice, the respondent no.2 is to be directed to decide the said representation, as he is expected to decide the said representation expeditiously so as to not cause any prejudice to the rights and contentions of the applicants. Page 3 of 4 4 OA No.432/2025
4. In the above circumstances, I dispose of the OA by passing the following order:
I. The respondent no.2 of the Competent Authority is directed to treat this application/OA itself as representation and dispose of the same along with the pending representation dated 31st January, 2025 (Copy of this representation is annexed to this OA at page 27 as Annexure A-2), as expeditiously as possible, and in any case within a period of four weeks from today by passing a speaking and reasoned order in accordance with law.
II. It is made clear that I have not gone into the merits of the matter. All the points and contentions are kept open. III. Pending MAs, if any, stand closed. No order as to costs.
(Justice Ranjit V. More) Chairman H. Page 4 of 4