N.Mohan vs The Secretary To Government
2022 Latest Caselaw 14374 Mad

                                                                                  W.P.No.12177 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.08.2022

                                                      CORAM :

                            THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                               W.P.No.12177 of 2015

                    N.Mohan                                                         ... Petitioner
                                                           Vs.
                    1.The Secretary to Government
                      Environment & Forest Department
                      Fort St. George, Chennai – 9.

                    2.The Conservator of Forest
                      Salem.

                    3.The Principal Chief Conservator of Forest
                      Panagal Building, Saidapet
                      Chennai 15.                                                 ... Respondents

                    Prayer: Writ Petition filed under Article 226 of the Constitution of India
                    for issuance of a Writ of Certiorarified Mandamus, calling for the records
                    of the respondents in connection with the impugned orders passed by 3rd
                    Respondent in Proc.No.B1/37542/2014 dated 30.12.2014 and the
                    consequential order of the 2nd Respondent Proc.No.951/2013/E1 dated
                    30.12.2014 and quash the same and direct the respondents to settle the
                    retirement benefits of the petitioner within a reasonable time.
                                          For Petitioner         : Mr.K.Venkataramani
                                                                   Senior Advocate
                                                                   For Mr.M.Muthappan

                                          For Respondents        : Mrs.S.Anitha
                                                                   Special Government Pleader
https://www.mhc.tn.gov.in/judis


                    Page 1 of 4
                                                                                 W.P.No.12177 of 2015



                                                       ORDER

The writ on hand has been instituted questioning the validity of

the order of suspension passed during the eve of retirement of the writ

petitioner from the post of Forest Range Officer and the consequential

order issued by invoking the Fundamental Rule 56 (1).

2. The writ petitioner was placed under suspension on account

of the fact that a criminal case was registered by the Vigilance and Anti-

Corruption Department under the provision of Prevention of Corruption

Act.

3. The learned Special Government Pleader appearing on behalf

of the respondents brought to the notice of this Court that the writ

petitioner was convicted in the criminal case by the judgment dated

27.11.2020. Since the petitioner was convicted in a criminal case, he is not

entitled for the relief as such sought for and it is for the respondents to

initiate all further proceedings in accordance with the procedures as

contemplated under Rule 17(c) of the Tamil Nadu Civil Services

(Discipline and Appeal) Rules.

https://www.mhc.tn.gov.in/judis

W.P.No.12177 of 2015

4. Accordingly, the Writ Petition stands dismissed. No costs.

11.08.2022

Jeni

Index : Yes Speaking order : Yes

To

1.The Secretary to Government Environment & Forest Department Fort St. George, Chennai – 9.

2.The Conservator of Forest Salem.

3.The Principal Chief Conservator of Forest Panagal Building, Saidapet Chennai 15.

https://www.mhc.tn.gov.in/judis

W.P.No.12177 of 2015

S.M. SUBRAMANIAM, J.

Jeni

W.P.No.12177 of 2015

11.08.2022

https://www.mhc.tn.gov.in/judis