Madras High Court
K.Shelladurai vs The Government Of Tamil Nadu on 20 June, 2014
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 20.06.2014 CORAM THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU W.P(MD)No.9853 of 2014 and M.P(MD)No.1 of 2014 K.Shelladurai, Son of Kaathan, Forest watcher, Pamayapatti Range, Tamil Nadu Forest Plantation Corporation Limited, Pudukkottai. ..Petitioner Vs 1.The Government of Tamil Nadu, represented by Secretary to Government, Environment and Forest Department, Secretariat, Chennai - 600 009. 2.The Chairman, Tamil Nadu Forest Plantation Limited, Karur Main Road, Tiruchirappalli - 620 101. 3.The Managing Director, Tamil Nadu Forest Plantation Limited, Karur Main Road, Tiruchirappalli - 620 101. ..Respondents. Prayer Writ Petition filed under Article 226 of the Constitution of India, praying this Court to issue a Writ of Mandamus directing the first respondent to consider the appeal dated 11.12.2013 of the Petitioner regarding granting of relaxation under Rule 48 of General Rules for Tamil Nadu State and Subordinate Service with regard to age and educational qualification. !For Petitioner :M/s.M.Ravi For Respondents :Mr.V.Muruganandam, Addl.Govt Pleader :ORDER
The Petitioner seeks for a Mandamus directing the first respondent to consider the appeal filed by the Petitioner on 11.12.2013 and pass orders on the same.
2.Mr.V.Muruganandam, learned Additional Government Pleader takes notice for the respondent. By consent of both parties, the Writ Petition is taken up for final disposal at the stage of admission itself.
3.Through the said appeal, the Petitioner has challenged the order of reversion and also sought for relaxation with regard to educational qualifications under Rule 48 of General Rules for Tamil Nadu State and Subordinate Service Rules. It is further submitted by the learned counsel for the Petitioner that such appeal preferred by the Petitioner is still pending before the first respondent.
4.Considering the above said facts and circumstances, without expressing any views on the merits and contentions raised in this Writ Petition, I only direct the first respondent to dispose of the above said appeal said to have been filed by the Petitioner through proper channel on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order, provided the said appeal is not yet disposed of and is still pending.
4.With the above direction, the Writ Petition is disposed of. Consequently connected Miscellaneous Petition is closed. No costs.
To
1.The Government of Tamil Nadu, represented by Secretary to Government, Environment and Forest Department, Secretariat, Chennai - 600 009.
2.The Chairman, Tamil Nadu Forest Plantation Limited, Karur Main Road, Tiruchirappalli - 620 101.
3.The Managing Director, Tamil Nadu Forest Plantation Limited, Karur Main Road, Tiruchirappalli - 620 101.