K.P.Natarajan vs The State Of Tamil Nadu
2021 Latest Caselaw 10133 Mad

                                                                                 WP NO.9757 OF 2021


                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 20.04.2021

                                                         CORAM

                              THE HONOURABLE MR. JUSTICE M.GOVINDARAJ

                                                 WP NO.9757 OF 2021


                      K.P.Natarajan                                           .. Petitioner

                                                             Versus

                      1.The State of Tamil Nadu
                        Rep. by its Principal Secretary to Government
                        Environment and Forest Department
                        Fort St. George, Chennai – 600 009.

                      2.The Principal Chief Conservator of Forests
                        Panagal Building
                        Saidapet, Chennai – 600 015.

                      3.The District Forest Officer
                        Thiruvallur District, Thiruvallur.                    .. Respondents


                      PRAYER: Writ Petition filed under Article 226 of the Constitution of India
                      praying to issue a Writ of Mandamus, directing the respondents to provide
                      all the retirement benefits including pension to the petitioner by counting
                      half of the service rendered by him on temporary basis as Plot Watcher from
                      05.03.1982 to 06.08.2009 along with regular service rendered by him as
                      Forest Watcher from 07.08.2009 to 30.06.2019 as qualifying service, by
                      considering his representation dated 22.02.2021.

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                                                                                    WP NO.9757 OF 2021


                                    For Petitioner  :          Ms.M.Selvi
                                    For Respondents :          Mr.S.Prabhu
                                                               Additional Government Pleader

                                                      ORDER

Mr.S.Prabhu, learned Additional Government Pleader, takes

notice on behalf of the respondents. By consent, the Writ Petition is taken up

for final disposal at the admission stage itself.

2.The petitioner made a representation dated 22.02.2021 to the

respondents for counting his temporary service for the purpose of calculating

pension. The said representation is still pending without any consideration.

Though the petitioner sought for a large relief, he restricts his prayer into

one of disposal of his representation.

3.Heard the submissions made by the learned counsel for the

petitioner.

4.Considering the limited prayer, without expressing any

opinion on merits, a direction is given to the second respondent to consider

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the representation of the petitioner dated 22.02.2021 in the light of the Full

Bench judgment of this Court in WA (MD) No.51 of 2018 dated 27.03.2018

and pass orders, on merits and in accordance with law, within a period of

eight weeks from the date of receipt of a copy of this order.

5.The Writ Petition is disposed of accordingly. No costs.

20.04.2021

TK

To

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

2.The Principal Chief Conservator of Forests Panagal Building Saidapet, Chennai – 600 015.

3.The District Forest Officer Thiruvallur District, Thiruvallur.

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M.GOVINDARAJ, J.

TK

WP NO.9757 OF 2021

20.04.2021

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