The Government Of Tamil Nadu vs A.Annamalai
2023 Latest Caselaw 9530 Mad

                                                                                 W.A.No.1142 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 02.08.2023

                                                       CORAM :

                                  THE HONOURABLE MR. JUSTICE R.SURESH KUMAR
                                                     and
                                  THE HONOURABLE MR.JUSTICE K.KUMARESH BABU

                                                 W.A.No.1142 of 2019
                                         and C.M.P.Nos.8239 and 8104 of 2019

                1.The Government of Tamil Nadu
                  Rep.by Secretary, Environment and
                  Forest Department, Secretariat
                  Chennai 600 009.

                2.The Principal Chief Conservator of Forests
                  Having Office at Panagal Maaligai
                  Saidapet, Chennai - 600 015.

                3.The District Forest Officer
                 Namakkal.

                4.The Accountant General of Tamil Nadu
                  Office at DMS Compound, Teynampet
                  Chennai - 600 018.                                       ...    Appellants

                                                         -Vs-

                A.Annamalai                                                ...    Respondent


                Prayer : Writ Appeal under Clause 15 of the Letters Patent against the order in
                W.P.No.39761 of 2015 dated 18.01.2016.


                                  For Appellants   :     Mr.K.V.Sajeev Kumar
                                                         Special Government Pleader




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                                                                                    W.A.No.1142 of 2019

                                                    JUDGMENT

(Judgment of the Court was delivered by R.SURESH KUMAR, J.)

This appeal had been directed against the orders passed by the Writ Court in

W.P.No.39761 of 2015 dated 18.01.2016.

2. That was a common order passed by the writ Court, where many number

of writ petitions like the present one, had been heard and were allowed by the

learned Judge, directing the appellant Department to calculate 50% of the earlier

service rendered by the respective writ petitioners, including the present respondent

herein as Social Forest Worker / Plot Watcher for the purpose of qualifying service to

calculate the pensionable benefits.

3. Though as against the said order the present appeal has been filed, when

the writ appeal is taken up for hearing today, Mr.K.V.Sajeev Kumar, learned Special

Government Pleader would contend that, in the year 2018 itself, by order dated

08.06.2018, the District Forest Officer had sent a communication to the Accountant

General, Chennai that, 50% of the past service rendered by this respondent has

already been calculated and the proposal had been sent, and based on the

proposal, he was allowed to get the pension for the entire qualifying service,

including 50% of the past service.

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

W.A.No.1142 of 2019

4. Relying upon the said communication by the District Forest Officer, the

learned Special Government Pleader submits that the writ petition having been

allowed and the orders since having been already complied with, nothing survives in

this writ appeal.

5. Recording the said submission, this writ appeal is dismissed as having

become infructuous. No costs. Consequently, connected miscellaneous petitions are

closed.

(R.S.K.,J..) (K.B.,J.) 02.08.2023 Index : Yes/No Internet : Yes/No KST

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

W.A.No.1142 of 2019

R.SURESH KUMAR, J.

and K.KUMARESH BABU, J.

KST

W.A.No. 1142 of 2019

02.08.2023

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