Madras High Court
Kaliyappan vs The State Of Tamil Nadu on 15 April, 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.04.2014
CORAM
THE HONOURABLE MR.JUSTICE S.NAGAMUTHU
W.P.Nos.10654 & 9764 of 2014 and
M.P.No.1 of 2014 in
W.P.Nos.10654 & 9764 of 2014
1 KALIYAPPAN
2 MANIKANDAN
3 JEYAKUMAR
4 JOHNSON THANGAPLESHING
5 AAIYANAR
6 ISAKKIMUTHU
7 ANBALAGAN
8 AYYAPPAN
9 VELLINGIRI
10 MANIKANDAN
11 JEYAKKODI
12 SELVARAJ
13 MUTHUKUMAR
14 AYYAKUTTY
15 M.PRAVEEN KUMAR
16 VELAYUTHAM
17 ASHOKAN S/O.KRISHNARAJ
18 MURUGAN S/O.MARIMUTHU
19 SIVALINGAM S/O.NARAYANAN
20 RAJENDRAN S/O.NALLAKAMATCHI
21 MAYANDI S/O.VEERANA THEVAR
22 RAMAN S/O.VEERANAM
23 KARTHIK S/O.AYYASAMY
24 GOPALAKRISHNAN
25 NAGARAJ S/O.LASKHMANAN
26 KARTHIK S/O.KARUPPAIAH
27 ASHOKKUMAR S/O.SUNDARANKANI
28 JEYAKUMAR S/O.MATHIKAANI
29 P.KARUNAKARAN
30 VIMALRAJ
31 MANIKANDAN S/O.SUNDRAVEL
32 PETCHIMUTHU S/O.PARAMASIVAN
33 MARIKANI S/O.CHANDRABOSE
34 MAHARAJAN S/O.SAMUTHIRAKANI
35 GOMATHIRAJAN S/O.PALAIYA
36 ARUMUGAM S/O.RAMASAMY
37 SARAVANAKUMAR
38 PALSAMY S/O.VELLAISAMY
39 MURUGAN S/O.SAPLI
40 SUDHARSAN S/O.REKU
41 MAHENDRAN S/O.SAMINATHAN
42 KARTHIK S/O.SUNDARAM
43 GUNASEKARAN S/O. THANGAVEL
44 VELLINGIRI S/O.SORIYAN
45 MANIKANDAN S/O.PANDI
46 PANDI S/O.SANTHANATHEVAR
47 PARAMASIVAM S/O.KARUPPIAH
48 VIGNESH S/O.RAMASAMY
49 MURUGAN S/O.PATTAN
50 CHELLADURAI S/O.MOOKKIAH
51 PONNUSAMY S/O.VENTHAN
52 CHOCKALINGAM S/O.PADALINGAM
53 LAKSHMANAN S/O.VEERANAN
54 MURUGANANDAM
55 AANANDAN S/O.SUBRAMANIAN
56 SELVARAJ S/O.URUVAN
57 RAMIAH S/O.MOORTHY
58 PASUNKILI S/O.VELU
59 BAZIL AMAL S/O.ANTONY XAVIER
60 NARASIMMARAJ S/O.PALANISAMY
61 BOSE S/O.SEENI
62 MANI S/O.PALANISAMY
63 SUBBURAMAN S/O.CHINNAPPAN
64 KARTHIK S/O.SUNTHARAM PILLAI
65 SHANMUGASUNDARAM
66 PERINBARAJ S/O.BALASUNDARAM
67 VELAYUTHAM
68 MUTHUGANESH
69 VELPANDI S/O.NATARAJAN
70 MURUGAN S/O.MADASAMY
71 MURUGAN S/O.ANNAPANDI
72 VANAMUTHU S/O.ARUMUGAM
73 SELVAKUMAR S/O.NARAYANAN
74 MOHAMMED ISMAIL
75 MATHAVAN S/O.DHARMARAJ
76 MARIMUTHU S/O.SUBRAMANIAN
77 SUBRAMANI S/O.KARUPPAN
78 RAMESH S/O.KALIYAPPAN
79 RAJ S/O.THAMPAN
80 SRINIVASAN S/O.RAGAVAN
81 PUNACHIYYAN S/O.SUNDARRAJ
82 NAGARAJ S/O.MUTHAN
83 SARAVANAKUMAR S/O.VEERAMANI
84 BRAMMANAYAGAM
85 KUMAR
86 DHANDAVANI S/O.KARUPPAN
87 KANNAN S/O.MADASAMY
88 KARUPPASAMY (A) RAJA
89 VENU S/O.MARIYADASS KAANI
90 MOORTHY S/O.VELAYUTHAM
91 MATHIYAZHAGAN S/O.MUPPIDTHI
92 SUDHAKARAN
93 RAMACHANDRAN
94 VELMURUGAN S/O.SANKARAN
95 ARUNKUMAR S/O.RAMASAMY
96 MUTHUSANKARI
97 VELLIYANGIRI S/O.MANI
98 ISAKKIMUTHU S/O.PATTU
99 VINOTH S/O.CHELLADURAI
100 MEENACHI SUNDARAM
101 CHANDRASEKAR S/O.CHELLAPANI
102 ARUMUGAKAANI S/O.VELMAIL
103 MURUGAN S/O.ARUMUGATHEVAR
104 GANAPATHI RAMASUBRAMANIAN
105 THANGAPANDI S/O.RAMATHEVAR
106 SIVAKUMAR S/O.RAJA
107 MADHAN S/O.MURUGESAN
108 RAJU S/O.KANI
109 THIRUMAN S/O.NAGAN
110 SAKTHIMURUGAN S/O.SIVALINGAM
111 MARIYAPPAN S/O.VELSAMY
112 SUBRAMANIAN S/O.SHANMUGAVEL
113 SENTHILKUMAR
114 PRAKASH
115 MURUGANANDAN S/O.THANGAVEL
116 MANIYAKARAN S/O.PALANISAMY
117 SHANMUGAVEL S/O.KULANDAISAMY
118 SARAVANAKUMAR
119 MANIKANDAN S/O.NANDAGOPAL
120 SUBRAMANI S/O.SAMBAN
121 SATHISHKUMAR S/O.SRINIVASAN
122 KARTHIK S/O.PALAMALAI
123 RANJITH KUMAR ... Petitioners in W.P.No.10654 of 2014
1 THANGAM
2 RAMAR
3 ILAYARAJA
4 VELMURUGAN
5 MURUGAN
6 DHARMARAJ
7 DHARMARAJ
8 MUTHURAJ
9 SELVAKUMAR
10 KALIDASS
11 GOPAL
12 NAGAN ... Petitioners in W.P.No.9764 of 2014
vs.
1 THE STATE OF TAMIL NADU
REP. BY ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT ENVIRONMENT AND FOREST
DEPARTMENT SECRETARIAT FORT ST. GEORGE
CHENNAI 600 009.
2 THE PRINCIPAL CHIEF
CONSERVATOR OF FORESTS (HEAD OF FOREST
FORCE) PANAGAL BUILDING SAIDAPET CHENNAI
600 015.
3 THE CHIEF WILD LIFE
WARDEN PANAGAL BUILDING SAIDAPET
CHENNAI 600 015. .. Respondents in both W.Ps
Common Prayer:- Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of Mandamus directing the respondents to regularize the services of the petitioners by appointing them in the post of Anti-Poaching Watchers in the Special Time Scale of Pay by extending the benefit of G.O. Ms. No.76 Environment and Forest (FR-2) Department dated 7.6.2010 in the light of the Judgment of Honourable Division Bench in W.A. No.887 of 2010 dated 29.4.2011 and consequently appoint the petitioners as Forest Watchers in the existing vacancies with all attendant benefits.
For Petitioner
in both W.Ps : Mr.G.Sankaran
For Respondents
in both W.Ps : Mr.M.Hidayathullakhan,
Government Advocate (Forest)
COMMON ORDER
The petitioners are working as Anti Poaching Watchers for several years in the Forest Department. They are considered to be the eyes and ears of the Department in the very remote wildlife sanctuaries and reserves and many of them are forced to work for below reasonable minimum wage (vide G.O.Ms.No.28 Environment and Forests (FR-2) Department dated 01.02.2012). Like the petitioners, there are several Anti Poaching Watchers working in the Department in various places for several years. Anti Poaching Watchers played an important role in the implementation of various wildlife and other schemes as well as in day-to-day protection of forest and wildlife. Similarly, there are several other Plot Watchers working in the forest department who are employed for the purpose of plantation works and developing nurseries in the forest. They are known as plot watchers whereas, the petitioners and others who are working in the protection of wild life are known as Anti Poaching Watchers. Neither the post of Anti Poaching Watchers nor the post of Plot Watchers is governed by any service Rules. Various cadres in the Tamil Nadu Forest Department are governed by the Tamil Nadu Forest Subordinate Service Rules. All such Plot Watchers and Anti Poaching Watchers were all initially appointed on daily wages basis. There were representations from these groups of employees to bring them into the regular service as Forest Watchers.
2.The Government considered the request of the Plot Watchers and issued G.O.Ms.No.64 Environment and Forest(F.2) Department dated 18.03.1999, thereby directing the respondents for preparation of seniority list of all those Plot Watchers working through out the State. It was further directed that based on the said seniority list, Plot Watchers shall be absorbed as Forest Watchers. For that purpose, even certain qualifications like educational qualification was relaxed by the Government. Accordingly, the seniority list of Plot Watchers was prepared. Thereafter, the Government issued G.O.Ms.No.95 Environment Forest (F.2) Department dated 07.08.2009, appointing 3058 Plot Watchers by creating supernumerary posts. As per the said Government Order, those who had completed 10 years of service as daily wages were all given the benefit of appointment as Plot Watchers as against the supernumerary posts created.
3.As far as the Anti Poaching Watchers are concerned, considering their request for absorption, the Government issued G.O.Ms.No.76 Environment and Forests (FR-2) Department dated 07.06.2010 creating supernumerary posts to appoint those who have completed 10 years of service as Anti Poaching Watchers in the scale of pay of Rs.2500-5000 + grade pay of Rs.500/-. As many as 137 such Anti Poaching Watchers who had completed 10 years of service were all appointed as against such supernumerary posts. But, the petitioners herein were not so appointed as against any supernumerary posts because, at that time, they had not completed 10 years of service in the post of Anti Poaching Watchers. In those circumstances, the petitioners have come up with these writ petitions seeking a direction to the respondents to extend the benefit of G.O.Ms.No.76 Environment & Forest Department dated 07.06.2010 and to absorb them also by creating supernumerary posts as Anti Poaching Watchers.
4.I have heard Mr.G.Sankaran, learned counsel for the petitioners and Mr.Hidayathullah Khan, learned Government Advocate appearing for the respondents and I have also perused the records carefully.
5.In the counter filed by the Principal Chief Conservator of Forests, Chennai, it is stated that the Government took a policy decision while issuing G.O.Ms.No.76 Environment & Forest (F.2) Department dated 07.06.2010, only to create supernumerary posts to appoint those Anti Poaching Watchers who have completed 10 years of service as daily wages. Further, as of now, the Government has not taken any such policy decision in respect of those people who had not got the benefit of G.O.Ms.No.76 dated 07.06.2010. It is further stated that as per the Tamil Nadu Forest Subordinate Service Rules, the petitioners who are all Anti Poaching Watchers cannot be absorbed as Forest Watchers because, the said Rule has not been amended so, so as to enable the Anti Poaching Watchers also to be appointed as Forest Watchers.
6.The learned counsel for the petitioners would submit that there is a clear discrimination in so far as the petitioners herein and similarly placed persons are concerned. As has been pointed out earlier, as per G.O.Ms.No.64 dated 08.03.1999 and G.O.Ms.No.95 dated 07.08.2009, the Tamil Nadu Forest Subordinate Service Rules has been amended, by which, the persons working as Social Forest Workers and Plot Watchers on daily wages basis from 17th October 1978 in the Forest Department are all eligible for appointment as Forest Watchers. But, the Anti Poaching Watchers who have been working for several years in the Forest Department are not made eligible by amending the rules. He would further submit that when the Plot Watchers have been given the benefit of enjoying the appointment of supernumerary posts and then for absorption into the regular cadre of service, there is no justification in denying the same benefits to the petitioners herein and the similarly placed Anti Poaching Watchers. Applying the equality clause as well as equal protection enshrined under Article 14 of the Constitution of India, according to the learned counsel, the petitioners herein also be given the same treatment and the protection as the same is given to the Plot Watchers as per G.O.Ms.No.64 dated 08.03.1999 and G.O.Ms.No.95 dated 07.08.2009.
7.I have considered the above submissions.
8.The Anti Poaching Watchers are employed for protecting the wildlife sanctuaries and reserves whereas, the Plot Watchers are appointed for protecting plantations in the Forest area. Though, basically there is a slight difference in the nature of the work that they do both are very essential for the Forest Department. In G.O.Ms.No.28 dated 01.02.2012, the Government has stated that Anti Poaching Watchers are the eyes and ears of the Department in every remote wild life sanctuaries and reserves and many of them are forced to work for below reasonable minimum wages. It is not as though the Plot Watchers and Anti Poaching Watchers are required only for a temporary period. The past experience shows that these people are very essential for preserving plantations as well as the wildlife sanctuaries and reserves. It is also not the case of the Government that the services of these people will not be required after a particular time. Thus, it is well known and well accepted fact that the Plot Watchers and the Anti Poaching Watchers are required for the Department for ever. When that be so, it is quite surprising that the Government has been appointing these Plot Watchers and Anti Poaching Watchers without having any Service Rule regulating their qualifications, method of appointment, salary, etc. Certainly, this would have only encouraged the back door entries into the Government service.
9.Admittedly, these plot watchers and Anti Poaching Watchers have not been appointed by following any procedure of selection. They were not even sponsored by the local employment exchange and at the whims and fancies of the officers, they have been appointed. Certainly one cannot deny the fact that there is every likelihood of many people getting into this service by means of back door entry. As per the law laid down by the Hon'ble Supreme Court in Secretary, State of Karnataka v. Uma Devi, (2006(4)SCC 1), those people who have got entery into the Department without undergoing the regular selection process, cannot get any benefit of regularisation in service. But, at the same time, this Court cannot allow discrimination to occur.
10.When the Government is in need of these Anti Poaching Watchers, and Plot Watchers for ever, it is not understandable as to why the Government has not taken any policy decision, so far, either to include these posts in the Tamil Nadu Forest Subordinate Rules or to issue a Special Rules governing these two services thereby prescribing the qualification, method of appointment, etc.
11.In my considered opinion, it is the high time for the Government to consider and to take a policy decision either to include these two posts of Anti Poaching Watchers and Plot Watchers in the Tamil Nadu Forest Subordinate Service Rules or to issue a Special Rules governing these two posts. If this is not done, I am sure that the back door entry into these services cannot be prevented. Those people who have got back door entry are likely to get into the regular services in due course of time which will be arbitrary in terms of Article 14 of the Constitution of India. Therefore, I am hopeful that the Government will look into the matter and frame appropriate Rules in respect of these two services.
12.Now, turning to the argument of the learned counsel for the petitioners on the basis of discrimination, I find every justification. As per G.O.Ms.No.64 dated 08.03.1999 and G.O.Ms.No.95 dated 07.08.2009, the Government took a policy decision to create supernumerary posts in respect of Plot Watchers. In the said Government Orders, the Tamil Nadu Forest Subordinate Service Rule was amended thereby making these Plot Watchers to be absorbed in the supernumerary posts so as to make them eligible for recruitment as Forest Watchers. When that is so, it is highly discriminatory on the part of the Government to keep the Anti Poaching Watchers alone outside the purview of the Tamil Nadu Forest Subordinate Service Rules.
13.As it has been done in the case of the Plot Watchers, the Government ought to have made these Anti Poaching Watchers also eligible for recruitment as Forest Watchers by suitably amending the Rules so as to avoid discrimination. So far as the Anti Poaching Watchers are concerned, the Government has issued G.O.Ms.No.76 dated 07.06.2010 thereby creating supernumerary posts, in respect of those who had completed 10 years of experience as on 07.06.2010 and accordingly, 137 persons are now working as Anti Poaching Watchers as against supernumerary posts. But, because the Tamil Nadu Forest Subordinate Service Rule has not been suitably amended, as it was amended in favour of the Plot Watchers, those who are working as against supernumerary posts of Anti Poaching Watchers are not eligible for recruitment as Forest Watchers. This is the reason why I have to state that it is for the Government to maintain parity. The said Rule should be amended so as to make these Anti Poaching Watchers working in the Department also eligible for recruitment as Forest Watchers.
14.Nextly, coming to the specific grievance of the petitioners, some of the petitioners claim that though they satisfy G.O.Ms.No.76 dated 07.06.2010, they have not been appointed as against the supernumerary posts. In my considered opinion, that question need not be gone into in this writ petition at this length of time since, I am holding that there should not be any discrimination. It would be appropriate for the Government to create supernumerary posts of Anti Poaching Watchers so as to appoint those Anti Poaching Watchers working in the Department continuously for 10 years or less as the Government may deem fit, as on today as against the said supernumerary posts and then, as I have already stated, to make them eligible for recruitment as Forest Watchers by suitably amending the Rule. This will only be in tune with justice to be done to all by avoiding any discrimination.
15.In view of all the above, both the writ petitions are disposed of with the following directions:-
(i)The Government shall issue order creating supernumerary posts of Anti Poaching Watchers to appoint those Anti Poaching Watchers working in the Tamil Nadu Forest Department and those who have completed 10 years of service or less as the Government may deem fit, as on today;
(ii)The Government shall issue appropriate Rule governing the post of Plot Watchers and Anti Poaching Watchers or include these two posts in the Tamil Nadu Forest Subordinate Service Rules so as to regulate the appointment of the Plot Watchers and Anti Poaching Watchers in order to avoid back door entry;
(iii)The Government shall consider to take a policy decision to amend the Tamil Nadu Forest Subordinate Service Rules, so as to make the Anti Poaching Watchers working as against the supernumerary posts eligible for recruitment as Forest Watchers under the Tamil Nadu Subordinate Service Rules, as it has been done in favour of the Social Forest Workers and Plot Watchers;
(iv)It is further directed that the Government shall take all necessary steps to ensure that there is no back door entry into these posts namely Social Forest Workers, Plot Watchers and Anti Poaching Watchers without following the method of appointment to be prescribed by the Rules and
(v)In any event, the Government shall comply with this order within a period of six months from the date of receipt of a copy of this order. No costs. Consequently, connected miscellaneous petitions are closed.
15.04.2014 jbm Index: Yes Internet: Yes To 1 THE STATE OF TAMIL NADU REP. BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT ENVIRONMENT AND FOREST DEPARTMENT SECRETARIAT FORT ST. GEORGE CHENNAI 600 009.
2 THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS (HEAD OF FOREST FORCE) PANAGAL BUILDING SAIDAPET CHENNAI 600 015.
3 THE CHIEF WILD LIFE WARDEN PANAGAL BUILDING SAIDAPET CHENNAI 600 015.
S.NAGAMUTHU,J jbm W.P.Nos.10654 & 9764 of 2014 15.04.2014