Government Of Tamil Nadu vs P. Periyasamy
2023 Latest Caselaw 3596 Mad

                                                                         W.A.No. 27 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 31.03.2023

                                                   CORAM:

                         THE HONOURABLE MR. JUSTICE D.KRISHNAKUMAR
                                           AND
                  THE HONOURABLE MRS JUSTICE K. GOVINDARAJAN THILAKAVADI

                                             W.A.No. 27 of 2014
                                                    and
                                              M.P.No.1 of 2014

                 1. Government of Tamil Nadu,
                    Represented by its Secretary to Government,
                    Forest and Environment Department,
                    Fort St. George, Chennai - 600 009.

                 2. The Principal Chief Conservator of Forests,
                    Panagal Building, Saidapet,
                    Chennai – 600 015.

                 3. The District Forest Officer,
                    Villupuram Forest Division,
                    Villupuram District.

                 4. The Accountant General of Tamil Nadu
                    Office of the Accountant General
                    Office at Teynampet,
                    Chennai – 18.                                      ... Appellants
                                                     Vs.

                 P. Periyasamy                                         ... Respondent


                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent against
                 the order passed in W.P. No. 24946 of 2012 dated 14.09.2012.


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No. 27 of 2014

                                   For Appellants       :   Mr. L.S.M. Hasan Fizal
                                                            Additional Government Pleader
                                   For Respondent      :    Mr. S. Mani

                                              JUDGMENT

[Judgment of the Court was delivered by D.KRISHNAKUMAR, J.]

The learned counsel for the respondent/petitioner has relied upon

G.O.(Ms). No. 50, Environment and Forest (FR.2) Department, dated

09.04.2015, wherein relief has been granted to the petitioner/respondent

herein, by counting 50 percent of the service rendered by him as Plot

Watcher on daily wages along with the regular service rendered by him as

qualifying service and eligible pension and other consequential benefits have

also been granted to him.

2. In view of the above, nothing survives for further adjudication in

the Writ Appeal. Consequently, the writ appeal stands dismissed as

infructuous.

                                                                (D.K.K., J.)   (K.G.T., J.)

                                                                        31.03.2023

                 Intex            : Yes/No
                 Internet         : Yes/No
                 mrn

https://www.mhc.tn.gov.in/judis W.A.No. 27 of 2014

To

1. The Secretary to Government, Government of Tamil Nadu, Forest and Environment Department, Fort St. George, Chennai - 600 009.

2. The Principal Chief Conservator of Forests, Panagal Building, Saidapet, Chennai – 600 015.

3. The District Forest Officer, Villupuram Forest Division, Villupuram District.

4. The Accountant General of Tamil Nadu Office of the Accountant General Office at Teynampet, Chennai – 18.

https://www.mhc.tn.gov.in/judis W.A.No. 27 of 2014

D.KRISHNAKUMAR, J.

and K. GOVINDARAJAN THILAKAVADI (mrn)

W.A.No. 27 of 2014

31.03.2023

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