N.Thangavelu vs The State Of Tamil Nadu
2022 Latest Caselaw 11464 Mad

                                                                            W.P.No.27503 of 2014

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 29.06.2022

                                                            CORAM

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

                                                   W.P.No.27503 of 2014 &
                                                     M.P.Nos.1 of 2014

                     N.Thangavelu                                                         ...Petitioner

                                                             ..Vs..

                     1.The State of Tamil Nadu,
                       rep. by the Secretary,
                       Environment & Forest Department,
                       Fort St.George, Chennai-600009.

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

                                  Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Certiorarified Mandamus, calling for the
                     records relating to the 2nd respondent proceedings made in Order
                     No.V/42870/2011-1 dated 09.10.2013, to quash the same and
                     consequently direct the respondents to extend all benefits of back
                     wages and other dues, including pension and pensionary benefits
                     thereto.
                                        For Petitioner    : Mr.L.Chandrakumar
                                        For Respondent    : Mr.M.Bindram
                                                            Additional Government Pleader




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https://www.mhc.tn.gov.in/judis
                                                                         W.P.No.27503 of 2014


                                                          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.27503 of 2014

To

1.The Secretary, The State of Tamil Nadu, Environment & Forest Department, Fort St.George, Chennai-600009.

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

https://www.mhc.tn.gov.in/judis W.P.No.27503 of 2014

S.M.SUBRAMANIAM., J

mrm/psa

W.P.No.27503 of 2014

29.06.2022

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