Madras High Court
V.Saravanakumar vs The Secretary To Government on 10 March, 2016
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.03.2016
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.8804 of 2016
01. V.Saravanakumar
02. L.Kamalasanan
03. Y.Saravanan
04. T.Kalaiyarasan
05. J.Vijayasarathy
06. K.Rajesh
07. M.Suresh Kumar
08. C.Sivakumar
09. P.Senthil
10. S.Nagarajan
11. R.Umapathy
12. M.Mohankumar
13. N.Ramu
14. A.Vijayakumar
15. V.Rajagopalan
16. D.Senthilkumar
17. V.Suresh Babu
18. S.Veeramani
19. S.M.Baskar
20. P.Arunkumar
21. S.Rajesh
22. M.Ramadass
23. K.Dhanasekaran .. Petitioners
-vs-
1. The Secretary to Government
of Tamil Nadu
Forest Department
Fort St.George
Secretariat
Chennai 600 009
2. The Principal Chief Conservator
of Forest
Teynampet
Chennai .. Respondents
Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the respondents to treat the petitioners who are Foresters of direct recruitees on par with promotees for the purpose of promotion to the post of Forest Ranger by framing inter-se seniority list and panel for promotions to the post of Forest Ranger.
For Petitioners :: Ms.T.Aananthi
For Respondents :: Mr.N.Inbanathan
Government Advocate (Forests)
ORDER
The petitioners have come to this Court seeking for issuance of a writ of mandamus, directing the respondents to treat the petitioners who are Foresters of direct recruitees on par with promotees for the purpose of promotion to the post of Forest Ranger by framing inter-se seniority list and panel for promotion to the post of Forest Ranger.
2. All the petitioners are directly recruited Foresters and they had joined the service on various dates between 4.10.2010 and 20.3.2011 respectively. The next avenue of promotion is to the post of Forest Ranger, for which they are supposed to complete five years of service in the post of Forester. The learned counsel for the petitioners submitted that all the petitioners, from the respective date of joining the post of Forester, have completed five years of service and therefore they are eligible to be promoted to the post of Forest Ranger, as per the proceedings passed by the second respondent dated 2.2.2016.
3. But a mere perusal of the proceeding dated 2.2.2016 clearly shows that a direction has been given to prepare the panel of Foresters fit for promotion as Forest Range Officer for the year 2015-16 by making it clear that the Foresters should have completed five years of service as Forester as on 15.8.2015. Since all the petitioners had joined the service as Foresters on various dates between 4.10.2010 and 20.3.2011, they have not fulfilled the mandatory requirement. When the petitioners have not completed five years of service as Forester as on 15.8.2015, their prayer cannot be granted. Accordingly, the writ petition fails and it is dismissed. Consequently, W.M.P.Nos.7821 & 7901 of 2016 are also dismissed. No costs.
Index : yes/no 10.03.2016
ss
To
1. The Secretary to Government
of Tamil Nadu
Forest Department
Fort St.George, Secretariat
Chennai 600 009
2. The Principal Chief Conservator
of Forests
Teynampet
Chennai
T.RAJA, J.
ss
W.P.No.8804 of 2016
10.03.2016