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Madras High Court

A. Umayavel vs The Government Of Tamilnadu on 31 August, 2021

Author: C.Saravanan

Bench: C.Saravanan

                                                                                    W.P.No.18049 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 31.08.2021

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                     W.P.No.18049 of 2021

                                                 (Through Video Conferencing)

                     A. Umayavel                                                 ... Petitioner

                                                              Vs

                     1.The Government of Tamilnadu,
                       Rep by its Secretary to Government,
                       Forest and Environment Department,
                       Fort St.George, Chennai 9.

                     2.The 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, directing the respondents herein to appoint
                     the petitioner 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 his representations
                     dated 16.04.2021 in the light of the order passed in W.P.No.9708 of 2014
                     dated         12.09.2014,    the   W.P.No.25274/2024       dated   17.09.20214,
                     W.A.No.1703 of 2014 dated 20.01.2015, SLP (civil).No.12056 of 2015
https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                                 W.P.No.18049 of 2021


                     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 benefits.

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

                                                        ORDER

Mr.V.P.R.Elamparithi, learned Government Advocate takes notice on behalf of the respondents and submits that appropriate orders will be passed on the petitioner's representation dated 16.04.2021.

2. Recording the same, this writ petition is disposed by directing the respondents to pass appropriate order on the petitioner's representation dated 16.04.2021, in the light of the orders passed by this Court in the cases cited in the prayer. Such order shall be passed within a period of eight weeks from the date of receipt of a copy of this order.

No costs.

31.08.2021 (½) Index: Yes/ No Internet : Yes/No Speaking/Non-speaking Order jas https://www.mhc.tn.gov.in/judis/ 2/4 W.P.No.18049 of 2021 To

1.The Government of Tamilnadu, Rep by its Secretary to Government, Forest and Environment Department, Fort St.George, Chennai 9.

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

https://www.mhc.tn.gov.in/judis/ 3/4 W.P.No.18049 of 2021 C.SARAVANAN,J.

jas W.P.No.18049 of 2021 31.08.2021 https://www.mhc.tn.gov.in/judis/ 4/4