L.P.Saravanan vs The Government Of Tamilnadu on 16 June, 2022

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Madras High Court

L.P.Saravanan vs The Government Of Tamilnadu on 16 June, 2022

Bench: S.M.Subramaniam

                                                                               W.P.No.13604 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 16.06.2022

                                                      CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                               W.P.No.13604 of 2014
                                                       and
                                                M.P.No.2 of 2014

                     1.L.P.Saravanan
                     2.K.Balakrishnan
                     3.M.Perumal
                     4.P.Balasubramani
                     5.C.Aathimulam
                     6.T.Thilagar                                                 ...Petitioners

                                                         Vs.

                     1.The Government of Tamilnadu,
                       Rep.by its Principal Secretary,
                       Environment and Forest Department,
                       Fort St.George,
                       Chennai.

                     2.The Principal Chief Conservator of Forest,
                       Head of Forest Force,
                       1, Jeenis Road,
                       Saidapet, Chennai – 15.                                   ..Respondents


                     PRAYER : Writ Petition filed Under Article 226 of the Constitution of
                     India, to issue a writ of Mandamus, directing the respondents to fix the
                     seniority based on the appointment to the post of forest guard either from


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                                                                                       W.P.No.13604 of 2014

                     the direct recruitment or promotion from plot watchers/social forestry
                     workers and forest watchers as per the Tamilnadu Forest Subordinate
                     Service Rules by considering petitioners representation dated 10.4.2014.


                                              For Petitioners     : Mr.M.R.Jothimanian
                                              For Respondents     : Mr.M.Bindran
                                                                    Additional Government Pleader


                                                            ORDER

The learned counsel appearing on behalf of the writ petitioners made a submission that the issue in respect of fixation of seniority based on the date of appointment to the post of Forest Guard as per the Tamil Nadu Forest Subordinate Service Rules raised in the present writ petition has already been adjudicated by the Hon'ble Division Bench in Writ Appeal No.811 of 2011 etc., batch and the judgment was delivered on 17.04.2013.

2.The issue raised in this writ petition is directly covered under the Judgment of the Hon'ble Division Bench.

3.The Hon'ble Division Bench passed orders and Paragraph No.23 is extracted here under:

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https://www.mhc.tn.gov.in/judis W.P.No.13604 of 2014 “23. Accordingly, this Court issues the following directions:

(i) The appellants as well as the private respondents before this Court shall submit a detailed representation within a period of one month from the date of receipt a copy of this judgment and appear before the Committee either in person or through their respective counsel, to explain their seniority position, so as to enable the committee to draft the fresh seniority list of the Forest Guards fit for promotion to the post of Foresters.

(ii)The Committee shall consider the representation of the parties and prepare the seniority list of the Forest Guards fit for promotion to the post of Foresters, on merits and in accordance with the relevant rules and Government Orders and applying the rota-quota rule and pass orders, within a period of six months from the date of receipt of a copy of this judgment.

(iii)The Committee shall determine the seniority of the Forest Guards from the date of appointment in the case of direct recruits and from the date of regularization, in the case of promotees. While doing so, the Committee shall follow the principles of natural justice, good conscience and equity.

(iv) With regard to the issue relating to regularisation of the Forest Watchers, the Committee shall 3/6 https://www.mhc.tn.gov.in/judis W.P.No.13604 of 2014 act in accordance with the directions issued in G.O.Ms.No.95, Environment and Forests (FR-2) Department, dated 07.08.2009.

(v) The Committee shall not count the service rendered by the promotees, on account of ad hoc promotion, while determining the seniority.”

4.In view of the order passed by the Hon'ble Division Bench of this Court, the direction issued is to be implemented in respect of the writ petitioners also.

5.With this observation, the writ petition stands disposed of.

However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed.

16.06.2022 (½) Index : Yes Speaking order:Yes kak To

1.The Principal Secretary, Environment and Forest Department, Fort St.George, Chennai.

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2.The Principal Chief Conservator of Forest, Head of Forest Force, 1, Jeenis Road, Saidapet, Chennai – 15.

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