Madras High Court
V.Paramasivam vs The State Of Tamil Nadu on 28 November, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.46818 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.11.2025
CJORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.46818 of 2025
1.V.PARAMASIVAM
2.C.MAHALINGAM
3.M.PANDURANGAN
4.V.VALAISEENIMUTHU
5.A.CHANDRASEKAR ...Petitioners
-Vs-
1.THE STATE OF TAMIL NADU,
REP., BY ITS ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, ENVIRONMENT, CLIMATE CHANGE AND
FOREST DEPARTMENT, FORT ST. GEORGE, CHENNAI-9.
2.THE PRINCIPAL CHIEF CONSERVATOR OF FOREST,
(HEAD OF FOREST FORCE) FOREST HEAD QUARTERS,
VELACHERY MAIN ROAD, GUINDY, CHENNAI-32. ... Respondents
Prayer : Writ Petition filed under Article 226 of Constitution of India
praying for the issuance of a Writ of Mandamus, directing the
respondents to appoint the petitioners as Forest Watchers from
24.01.1995 notionally for the purpose of getting pension taking into
account of their seniority, on par with their junior M.Ramadoss
(SWS.No.4558) in the light of the order passed in W.P. No.15561 of 2006
dated 10.03.2008, W.A.NO. 690 of 2008 dated 13.10.2009, W.P.
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W.P.No.46818 of 2025
No.23374 of 2008 dated 30.10.2009, W.A. No.607 of 2010 dated
29.03.2010 and G.O.(2D) No.165, Environment, Climate Change and
Forests (FR.2ii) Department, dated 20.10.2022 and the same was
followed by order made in W.P.No.1884 of 2024 dated 31.01.2024
For Petitioners : M/s.K.Jenitha
For Respondents : Mr.V.Veluchamy,
Additional Government Pleader
ORDER
This writ petition has been filed to direct the respondents to appoint the petitioners as Forest Watchers from 24.01.1995 notionally for the purpose of getting pension taking into account of their seniority, on par with their junior M.Ramadoss (SWS.No.4558) in the light of the order passed in W.P. No.15561 of 2006 dated 10.03.2008, W.A.NO. 690 of 2008 dated 13.10.2009, W.P. No.23374 of 2008 dated 30.10.2009, W.A. No.607 of 2010 dated 29.03.2010 and G.O.(2D) No.165, Environment, Climate Change and Forests (FR.2ii) Department, dated 20.10.2022 and the same was followed by order made in W.P.No.1884 of 2024 dated 31.01.2024
2. Heard, the learned counsel appearing on either side and perused all the materials placed before this Court.
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3. It is seen that a similarly placed person like the petitioners filed writ petition in W.P.No.18781 of 2019 before this Court and the writ petition was disposed of by order dated 30.08.2019. The directions issued by this Court was also implemented by the respondents. The relevant portion of the order is extracted hereunder:
4. Similarly placed persons like the petitioner’s husband filed writ petitions in W.P.Nos.15561 of 2006 and 23374 of 2008 before this Court and the writ petitions were disposed of with a direction to consider their claim for appointment as Forest Watcher on par with their juniors. Aggrieved over the said order, the respondents filed writ appeals in W.A.Nos.690 of 2008 and 607 of 2010 and both the appeals were dismissed. In view of the above said orders, the petitioner also filed representation.
5. In view of the above, the impugned order cannot be sustained and is liable to be quashed. Accordingly, G.O.(2D).No.26, Environment, Climate Change and Forests (FR.2ii) Department, The Additional Chief Secretary to Government, dated 13.02.2023, is hereby quashed. the respondents are directed to consider Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/12/2025 02:18:48 pm ) W.P.No.46818 of 2025 the case of the petitioner’s husband seeking regularization of his service as Forest Watcher from 24.01.1995 notionally for the purpose of getting pension by taking into account their seniority and qualification and pass orders on merits and in accordance with law, in the light of the orders passed in W.P.No.15561 of 2006 dated 10.03.2008, W.A.No.690 of 2008 dated 13.10.2009, W.P.No.23374 of 2008 dated 30.10.2009, W.A.No.607 of 2010 dated 29.03.2010 and proceedings of the second respondent dated 07.01.2011 and order in W.P.No.19020 of 2021 dated 09.09.2021, within a period of twelve weeks from the date of receipt of a copy of this order.
4. In view of the above, the respondents are directed to consider the case of the petitioners seeking to appoint the petitioners as Forest Watchers from 24.01.1995 notionally for the purpose of getting pension taking into account of their seniority, on par with their junior M.Ramadoss (SWS.No.4558) and to pass orders on merits and in accordance with law, in the light of the orders passed in W.P. No.15561 of 2006 dated 10.03.2008, W.A.NO. 690 of 2008 dated 13.10.2009, W.P. No.23374 of 2008 dated 30.10.2009, W.A. No.607 of 2010 dated 29.03.2010 and G.O.(2D) No.165, Environment, Climate Change and Forests (FR.2ii) Department, dated 20.10.2022 and the same was Page 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/12/2025 02:18:48 pm ) W.P.No.46818 of 2025 followed by order made in W.P.No.1884 of 2024 dated 31.01.2024, within a period of twelve weeks from the date of receipt of a copy of this order.
5. Accordingly, this writ petition is allowed. There shall be no order as to costs.
28.11.2025 (2/2) Neutral citation: Yes/No Index : Yes/No Speaking/Non Speaking order lok To
1.THE STATE OF TAMIL NADU, REP., BY ITS ADDITIONAL CHIEF SECRETARY TO GOVERNMENT, ENVIRONMENT, CLIMATE CHANGE AND FOREST DEPARTMENT, FORT ST. GEORGE, CHENNAI-9.
2.THE PRINCIPAL CHIEF CONSERVATOR OF FOREST, (HEAD OF FOREST FORCE) FOREST HEAD QUARTERS, VELACHERY MAIN ROAD, GUINDY, CHENNAI-32 Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/12/2025 02:18:48 pm ) W.P.No.46818 of 2025 G.K.ILANTHIRAIYAN. J, lok W.P.No.46818 of 2025 28.11.2025 (2/2) Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/12/2025 02:18:48 pm )