Madras High Court
Government Of Tamil Nadu vs T. Paramasivam on 31 March, 2023
W.A.No. 296 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. 296 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,
Attur
Salem District.
4. The Accountant General of Tamil Nadu
Office of the Accountant General
Office at Teynampet,
Chennai – 18. ... Appellants
Vs.
T. Paramasivam ...Respondent
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent against
the order passed in W.P.No. 26981 of 2013 dated 11.11.2013.
1/5
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W.A.No. 296 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.]
This Appeal has been preferred challenging the order of the learned
Single Judge passed in W.P. No. 26981 of 2013, in and by which, the
appellants herein were directed to count half of the service rendered by the
respondent/petitioner herein and others as Social Forestry Workers/Plot
Watchers/Mazdoors on daily wages basis along with their regular service as
qualifying service and to grant pension/family pension and other
consequential monetary benefits to the respondent/petitioner herein and
others.
2. The respondent/petitioner has also relied upon G.O.(Ms). No. 50,
Environment and Forest (FR.2) Department, dated 09.04.2015 wherein
similar relief has been granted to the petitioners mentioned therein, by
counting 50 percent of the service rendered by them as Plot Watcher on
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W.A.No. 296 of 2014
daily wages along with the regular service rendered by them as qualifying
service and eligible pension and other consequential benefits have also been
granted and therefore the respondent/petitioner is also entitled for similar
relief as that of the petitioners mentioned in the said Government Order.
3. The learned Additional Government Pleader has placed Letter No.
10640/FR2(II)/2017-1, dated 02.03.2018, from which it is seen that
pursuant to the orders dated 22.8.2014 passed in W.P. No. 22783/2014 and
various other Writ Petitions, the Government have decided to regularize the
service of the respondent/writ petitioner herein and others and to refix their
seniority on par with that of their juniors in the post of Forest Watcher
notionally, with monetary benefits from the date of issue of that letter.
4. The learned Additional Government Pleader further submitted that
in the light of the aforesaid letter, the seniority of the respondent/writ
petitioner herein and others had been revised and refixed on par with their
juniors with effect from the date of the letter dated 02.03.2018 and
monetary benefits have also been received by the respondent/petitioner
herein and others.
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W.A.No. 296 of 2014
5. In the light of the above, the Writ Appeal stands dismissed. No
costs. Consequently, connected M.P.No. 1 of 2014 is closed.
(D.K.K., J.) (K.G.T., J.)
31.03.2023
Intex : Yes/No
Internet : Yes/No
mrn
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,
Hosur Forest Division,
Hosur, Krishnagiri 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. 296 of 2014
D.KRISHNAKUMAR, J.
and
K. GOVINDARAJAN THILAKAVADI
(mrn)
W.A.No. 296 of 2014
31.03.2023
https://www.mhc.tn.gov.in/judis
