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Madras High Court

A.Palayam vs Government Of Tamil Nadu on 1 November, 2021

Author: C.Saravanan

Bench: C.Saravanan

                                                        W.P.No.23563 of 2021


       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                         DATED : 01.11.2021

                                CORAM

        THE HONOURABLE MR.JUSTICE C.SARAVANAN

                        W.P.No.23563 of 2021
                               and
                       W.M.P.No.24783 of 2021

                     (Through Video Conferencing)
1.A.Palayam
2.P.R.Prathapan
3.G.Ramachandran                                  ... Petitioners

                                   Vs

1.Government of Tamil Nadu,
  Represented by its Secretary,
  Environment and Forest Department,
  Fort St. George, Chennai – 600 009.

2.The Principal Chief Conservator of Forests,
  Panagal Maaligai, Jeenis Road,
  Saidapet, Chennai – 600 009.                     ... Respondents

Prayer: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the respondents to consider the
notional promotion to the petitioners as forest guard for purpose getting
revised pension on par with juniors by including their name in the panel
drawn for the year 2003-2004 with effect from 31.05.2004 in the light of
order passed in W.P.No.35281 of 2019 dated 20.12.2019 and in
W.P.No.19027 of 2021 dated 09.09.2021.




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                                                         W.P.No.23563 of 2021


            For Petitioners        : Mr.S.Mani
            For Respondents        : Mr.L.S.M.Hasan Fizal
                                     Government Advocate

                                ORDER

Mr.L.S.M.Hasan Fizal, learned Government Advocate takes notice on behalf of the respondents.

2. This writ petition is being disposed at the time of admission considering the fact that the issue now stands squarely covered by several orders of this Court including the order passed in W.P.No.19027 of 2019, vide order dated 09.09.2021. This Court has followed the earlier decisions and allowed the relief. The relevant portion from the said order reads as under:-

“3. In the present case, the petitioners were appointed as Plot Watchers between 1982 and 1983 and their services were regularized as Forest Watchers between 2004 and 2009. Thereafter, the second petitioner herein was noted as Forest Watcher, the first and third petitioners were promoted as Forest Guards. They were also given notional promotion from various dates as detailed below:-
2/6 W.P.No.23563 of 2021
Sl. Name of the Date of Date of Date of The Case No Employee Appointment Regularizati Promotion Number as Plot on of as Forest for Watcher Service as Guard Notional Forest Promotion Watcher with effect from 24.01.1995
1. M.Vijayakumaran 01.08.1982 24.08.2005 01.10.2011 W.P.No. 3040/2014 Dated on

03.02.2014

2. A.Ramakrishnan 01.01.1983 27.07.2009 - W.P.No. 1005/2014 Dated on 10.01.2014

3. C.Kuppusamy 01.03.1982 01.07.2004 20.09.2010 W.P.No. 4022/2018 Dated on 02.03.2018

4. The petitioners are now seeking for a Mandamus, to direct the respondents to consider the notional promotion of the petitioners as Forest Guard on par with their juniors by including their name in the panel drawn for the year 2003-2004 with effect from 31.05.2004 in the light of the orders passed in W.P.No.35281 of 2019 vide order dated 20.12.2019 by considering the representation made by the petitioners on 08.03.2021.

5. Since the issue is already answered in W.P.No.19023 of 20211 in the light of the Government 3/6 W.P.No.23563 of 2021 Orders discussed therein and the decision of the Hon'ble Supreme Court in Prem Singh Case referred to supra, the prayer of the petitioners deserves to be allowed in this Writ Petition. Accordingly, this Writ Petition stands allowed by directing the respondents to consider the request of the petitioners to be notionally promoting to the post of Forest Guard on par with their juniors by including their name in the panel drawn in the year 2003-2004 with effect from 31.05.2004 within a period of six weeks from the date of receipt of a copy of this order. No costs. Consequently, connected Writ Miscellaneous Petition is closed.”

3. Since the issue is covered in terms of the above order of this Court, this Writ Petition stands allowed with consequential relief to the petitioners. The respondents are directed to make necessary corrections in the service register of the petitioners and pay consequential relief to the petitioners within a period of sixteen weeks from the date of receipt of a copy of this order. No costs. Consequently, connected Writ Miscellaneous Petition is closed.

01.11.2021 Index: Yes/ No Internet : Yes/No Speaking/Non-speaking Order rgm/arb 4/6 W.P.No.23563 of 2021 To

1.The Secretary, Government of Tamil Nadu, Environment and Forest Department, Fort St.George, Chennai – 600 009.

2.The Principal Chief Conservator of Forests, Panagal Maaligai, Jeenis Road, Saidapet, Chennai – 600 009.

5/6 W.P.No.23563 of 2021

C.SARAVANAN, J.

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