Madras High Court
K.Saravana Kumar vs State Of Tamilnadu on 25 June, 2012
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.6.2012
CORAM
THE HON'BLE MR.JUSTICE M.JAICHANDREN
Writ Petition No.26070 of 2009
K.SARAVANA KUMAR [ PETITIONER ]
Vs
1 STATE OF TAMILNADU
REP.BY SECRETARY
FOREST DEPARTMENT
FORT ST.GEORGE, CHENNAI-9
2 PRINCIPLE CHIEF CONSERVATOR OF FOREST,
PANAGAL BUILDING
SAIDAPET, CHENNAI-15
3 THE DISTRICT FOREST OFFICER
COIMATORE RANGE, COIMBATORE 18
4 THE CHIEF CONSERVATOR OF FOREST AND DIRECOTR,
TAMILNADU FOREST ACADEMY
R.S.PURAM
COIMBATORE 642 002 [ RESPONDENTS ]
This writ petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus directing the respondents to include the name of the petitioner in the Statewide seniority list prepared as per G.O.Ms.No.64 dated 6.3.1999 and further provide permanent appointment as per G.O.Ms.No.95 dated 7.8.2009.
For petitioner : Mr.A.Baskaran
For respondents : Mr.N.Inbanathan
Government Advocate (Forest)
O R D E R
Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.
2. At this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the second respondent, with regard to the reliefs sought for in the writ petition, and if the second respondent is directed to dispose of the same, on merits, within a specified time.
3. The learned Government Advocate has no objection for this Court passing such an order.
4. In view of the submissions made by the learned counsels appearing for the parties concerned, the petitioner is permitted to make a representation to the second respondent, with regard to the reliefs prayed for in the writ petition, within a period of two weeks from today. On such representation being submitted, the second respondent shall consider the same and pass appropriate orders thereon, on merits and in accordance with law, within a period of eight weeks thereafter.
5. With the above directions, the writ petition stands disposed of. No costs.
lan To:
1 THE SECRETARY STATE OF TAMILNADU FOREST DEPARTMENT FORT ST.GEORGE, CHENNAI-9 2 PRINCIPLE CHIEF CONSERVATOR OF FOREST, PANAGAL BUILDING SAIDAPET, CHENNAI-15 3 THE DISTRICT FOREST OFFICER COIMATORE RANGE, COIMBATORE 18 4 THE CHIEF CONSERVATOR OF FOREST AND DIRECOTR, TAMILNADU FOREST ACADEMY R.S.PURAM COIMBATORE 642 002