P.Muthurakku vs The Government Of Tamil Nadu on 23 August, 2021

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Madras High Court

P.Muthurakku vs The Government Of Tamil Nadu on 23 August, 2021

Bench: C.Saravanan

                                                                              W.P.No.17260 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 23.08.2021

                                                      CORAM

                                   THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                W.P.No.17260 of 2021
                                            (Through Video Conferencing)

                     P.Muthurakku                                       ... Petitioner

                                                         Vs

                     1.The Government of Tamil Nadu,
                       Represented by the Secretary to Government,
                       Forest and Environment Department,
                       Fort St. George,
                       Chennai 9.
                     2.Principal Chief Conservator of Forests,
                       Panagal Building,
                       Saidapet,
                       Chennai 15.                                      ... Respondents

                     Prayer: Petition filed under Article 226 of the Constitution of India to
                     issue a Writ of Mandamus, to direct the respondents herein to appoint the
                     Petitioner's husband in the cadre of forest watcher by relaxing the Rule 5
                     of the special rules of Tamil Nadu forest subordinate service rules with
                     respect to height, on par with his juniors by considering the petitioner's
                     representation dated 30.04.2021 in the light of the order passed in
                     W.P.No.9708 of 2014 dated 12.09.2014, the W.P.No.25271 of 2014
                     dated 17.09.2014, W.A.No.1703 of 2014 dated 20.01.2015, SLP
                     (civil).No.12056 of 2015 dated 05.07.2016 and Ref.No.LL2/31604/2014
                     dated 10.02.2020 and also G.O.(Ms)No.49, environment and forests
                     (FR2-ii) Department dated 01.09.2020 with all consequential monetary
                     benefits.
https://www.mhc.tn.gov.in/judis/
                     1/3
                                                                                 W.P.No.17260 of 2021




                                     For Petitioner           : Mr.G.Chandrasekar
                                     For Respondents          : Mr.V.P.R.Elamparithi
                                                                Government Advocate

                                                          ORDER

The petitioner has filed representation dated 30.04.2021 for regularizing the appointment of her husband Periyampillai who died on 16.09.2016.

2. The second respondent is directed to consider the representation of the petitioner and pass appropriate orders within a period of six weeks from the date of receipt of a copy of this order in accordance with law.

No costs.

23.08.2021 (½) Index: Yes/ No Internet : Yes/No Speaking/Non-speaking Order arb https://www.mhc.tn.gov.in/judis/ 2/3 W.P.No.17260 of 2021 C.SARAVANAN,J.

arb To

1.The Secretary, Government of Tamil Nadu, Forest and Environment Department, Fort St. George, Chennai 9.

2.Principal Chief Conservator of Forests, Panagal Building, Saidapet, Chennai 15.

W.P.No.17260 of 2021

23.08.2021 (½) https://www.mhc.tn.gov.in/judis/ 3/3

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