K.Dhesingu vs The State Of Tamil Nadu
2022 Latest Caselaw 11462 Mad

                                                                            W.P.No.30624 of 2013

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 29.06.2022

                                                            CORAM

                                      THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                                   W.P.No.30624 of 2013 &
                                                   M.P.Nos.1 and 2 of 2013

                     K.Dhesingu
                     ...Petitioner

                                                             ..Vs..


                     1.The State of Tamil Nadu,
                       rep. by its Secretary to Government,
                       Environment and Forest Department,
                       Secretariat, Fort St.George,
                       Chennai-9.

                     2.The Principal Chief Conservator of Forest,
                       (Head of Forest Force),
                       Panagal Building,
                       Chennai-15.

                     3.The Conservator of Forests,
                       Vellore Circle,
                       Vellore.                                                     ...
                     Respondents


                                  Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Certiorarified Mandamus, calling for the
                     records in impugned dismissal Order No.V/42870/2011-15 dated
                     09.10.2013 by the 2nd respondent herein and to quash the same and
                     consequently direct the respondents to reinstate the petitioner in to


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https://www.mhc.tn.gov.in/judis
                                                                         W.P.No.30624 of 2013

                     service as a Forest Ranger Officer.
                                       For Petitioner   : Mr.K.Gandhikumar
                                       For Respondent   : Mr.M.Bindran
                                                          Additional Government Pleader

                                                         ORDER

The learned counsel appearing on behalf of the writ petitioner

made a submission that the impugned order of termination was

passed by invoking Rule 17(c)(i)(1) of the Tamil Nadu Civil Services

(Discipline and Appeal) Rules.

2. The writ petitioner was convicted by criminal Court of law

and based on the judgment of conviction, the department had

initiated action under Rule 17(c)(i)(1) of the Tamil Nadu Civil

Services (Discipline and Appeal) Rules and inflicted the punishment

of dismissal from service. The petitioner preferred a criminal appeal

against the order of conviction which is sub-judiced before the High

Court. Therefore, the petitioner is at liberty to pursue his grievance

after the dismissal of criminal appeal which is still pending.

3. Accordingly, the writ petition stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

29.06.2022 mrm/psa Index: Yes/No Internet: Yes/No Speaking Order

https://www.mhc.tn.gov.in/judis W.P.No.30624 of 2013

To

1.The Secretary, The State of Tamil Nadu, Environment and Forest Department, Secretariat, Fort St.George, Chennai-9.

2.The Principal Chief Conservator of Forest, (Head of Forest Force), Panagal Building, Chennai-15.

3.The Conservator of Forests, Vellore Circle, Vellore.

https://www.mhc.tn.gov.in/judis W.P.No.30624 of 2013

S.M.SUBRAMANIAM., J

mrm/psa

W.P.No.30624 of 2013

29.06.2022

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