Madras High Court
G.Chandran vs The Government Of Tamilnadu on 16 July, 2021
W.P.No 14483 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.07.2021
CORAM:
THE HONOURABLE Mr. JUSTICE S.S.SUNDAR
W.P. No. 14483 of 2021
and W.M.P. No.15368 of 2021
1.G.Chandran
2.M.Subbarayan
3.C.Chinnathambi
4.M.Murugesan
5.D.Govindan
6.M.Mani
7.K.Sampath
8.A.Mani
9.K.Kattabomman
10.K.Chandrasekar
11.K.Ramamoorthy
12.M.Povunthai .. Petitioners
Versus
1.The Government of Tamilnadu,
Rep. by its Secretary,
Environment and Forest Department,
Fort St. George,
Chennai – 600 009.
2.The Principal Chief Conservator of Forest,
Environment and Forest Department,
Office at Panagal Maligai,
Saidapet, Chennai – 600 015. .. Respondents
Writ Petition filed under Article 226 of the Constitution of India, praying
to issue a Writ of Mandamus directing the respondents to regularize the service
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W.P.No 14483 of 2021
of petitioners from the date of initial appointment as Plot Watcher on daily
wage basis for the purpose of getting pension in the light of Hon'ble Supreme
Court Judgement delivered in C.A. No.6789 of 2018 dated 02.09.2019 and
confer all consequential pensionary benefits by way of considering our joint
representation to the respondents dated 14.02.2021.
For Petitioners : Mr. S.Mani
For Respondents : Mr. C.Kathiravan
Government Advocate
***
O RD E R
Mr. C.Kathiravan, learned Government Advocate, takes notice for the
respondents. With the consent of both the parties, this writ petition is taken up
for final hearing at the admission stage itself.
2. This Writ Petition is filed for issuing a writ of mandamus directing the
respondents to regularize the service of petitioners from the date of initial
appointment as Plot Watcher, on daily wage basis, for the purpose of getting
pension in the light of Hon'ble Supreme Court Judgement delivered in C.A.
No.6789 of 2018 dated 02.09.2019 and confer all consequential pensionary
benefits by way of considering the joint representation to the respondents dated
14.02.2021.
https://www.mhc.tn.gov.in/judis/
W.P.No 14483 of 2021
3. Learned counsel appearing for the petitioners states that the rights of
the petitioners have already been considered by this Court in a few judgments
and that therefore the respondents may be directed to consider and pass orders
on the joint representation of the petitioners dated 14.02.2021.
4. Having regard to the limited scope of prayer that is now sought before
this Court by the learned counsel for the petitioners, without expressing any
opinion on the merits of the petitioners' joint representation or the case pleaded
before this Court, this writ petition is disposed of with a direction to the
respondents to consider the petitioners' joint representation dated 14.02.2021,
and dispose of the same on merits and in accordance with law, within a period
of twelve weeks from the date of receipt of a copy of this order. No costs.
Consequently, connected miscellaneous petition is closed.
16.07.2021
Index:Yes / No
Speaking order / Non speaking order
bkn
https://www.mhc.tn.gov.in/judis/
W.P.No 14483 of 2021
S.S.SUNDAR. J.,
bkn
To
1.The Secretary,
Environment and Forest Department,
Fort St. George,
Chennai – 600 009.
2.The Principal Chief Conservator of Forest,
Environment and Forest Department,
Office at Panagal Maligai,
Saidapet, Chennai – 600 015.
W.P. No. 14483 of 2021
16.07.2021
https://www.mhc.tn.gov.in/judis/
