Madras High Court
A.Thirumurugan vs The State Of Tamil Nadu on 14 February, 2020
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.No.3567 of 2020
IN THE HIGH COURT OF JUDICATURE OF MADRAS
DATED: 14.02.2020
CORAM:
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
W.P.No.3567 of 2020
A.Thirumurugan ...Petitioner
Vs
1.The State of Tamil Nadu,
Rep., by its Secretary to Government,
Environment and Forest Department,
Fort.St.George,
Chennai-9.
2.The Principal Chief Conservator of Forest
And Head of Forest Force,
Panagal Building,
Saidapet,
Chennai-15.
3.The District Forest Officer,
Thiruvarur Forest Division,
Thiruvarur. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a writ of Mandamus, directing the respondents to appoint
the petitioner as Plot Watcher/anti poaching Watcher in supernumerary Post
as per the common order passed by the Division bench of this Court dated
05.04.2018 in W.A.No.354 & 355 of 2016 and to grant all consequential
benefits on par with the similarly placed persons and pass such further
orders.
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W.P.No.3567 of 2020
For Petitioner : Mrs.K.Jenitha
For Respondents : Mr.S.Prabhu
Additional Government Pleader
ORDER
This writ petition has been filed for the issue of Writ of Mandamus directing the respondents to appoint the petitioner as Plot Watcher / Anti Poaching Watcher in a Supernumerary post.
2.It is the case of the petitioner that he was appointed as a Plot Watcher / Anti Poaching Watcher in the year 2002 and he was working for more than 17 years in the department. It is the further case of the petitioner that the Government issued a Government order in G.O.Ms.No. 95, dated 07.08.2009 to regularize the services of Plot Watchers, who were all working in the department for more than 10 years. According to the petitioner, he is also entitled for similar relief. That apart, it is also seen from the records that similarly placed persons had already approached this Court and the matter has been dealt with by the Hon'ble Division Bench of this Court and the orders have been passed in W.A.No. 354 & 355 of 2016 on 05.04.2018. The petitioner also seeks for the same relief. http://www.judis.nic.in 2/4 W.P.No.3567 of 2020
3.The petitioner has already made a representation to the respondents in this regard and the same has not been acted upon. Therefore, the petitioner has approached this Court seeking for directions to the respondent to grant the relief to the petitioner.
4.Heard Mrs.K.Jenitha, learned counsel appearing for the petitioner and Mr.S.Prabhu, learned Additional Government Pleader appearing on behalf of the respondents.
5.Taking into consideration the facts and circumstances of the case and the recommendation that has already been given to the second respondent, there shall be a direction to the second respondent to forward the same to the first respondent to enable the first respondent to take a decision and to pass appropriate orders. The first respondent, on receipt of the papers from the second respondent, shall pass appropriate orders on its own merits and in accordance with law and after taking into consideration the earlier order passed by this Court, within a period of 8 weeks from the date of receipt of copy of this order. The petitioner is directed to make a fresh representation to the second respondent along with a copy of the representations dated 19.01.2018 and 07.11.2019 and also a copy of this order by marking a copy to the first respondent. http://www.judis.nic.in 3/4 W.P.No.3567 of 2020 N.ANAND VENKATESH,J.
hvk
6. This writ petition is disposed of with the above directions. No costs.
14.02.2020 Index:Yes/No Internet:Yes/No hvk To
1.The Secretary to Government, Environment and Forest Department, Fort.St.George, Chennai-9.
2.The Principal Chief Conservator of Forest And Head of Forest Force, Panagal Building, Saidapet, Chennai-15.
3.The District Forest Officer, Thiruvarur Forest Division, Thiruvarur.
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