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Madras High Court
The State Of Tamil Nadu vs M.Kamala Kannan on 21 January, 2026
Author: R.Suresh Kumar
Bench: R. Suresh Kumar
WA No. 3858 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21-01-2026
CORAM
THE HON'BLE MR JUSTICE R. SURESH KUMAR
AND
THE HON'BLE MR.JUSTICE SHAMIM AHMED
WA No. 3858 of 2025
AND CMP NO. 31541 OF 2025
1. The State of Tamil Nadu, Rep., by its Secretary to
Government, Environment, Climate Change and
Forest Department, Fort.St.George, Chennai-9.
2. The Principal Chief Conservator of Forest and
Head of Forest ForceJoint Forest Management,
Velachery Main Road, Guindy, Chennai -32.
..Appellants
Vs
1. M.Kamala Kannan, S/o. Mayilan, 5/66,
Mariyamman Kovil Street, Murukkam Village,
Villupuram District.
2. A.Udayar, S/o. Arumugam, 1/9, Mugithalam Village
and post, Thiruvadanai Taluk, Ramanathapuram
District.
3. R.Durairaj, S/o. Ramasamy, No.53, Vasugi Street,
Duraimangalam Post, Perambalur District.
4. M.Palanisamy, S/o. Muthan, Reddiyapatty,
Vedasanthur Taluk, Dindigul District.
5. R.Palanisamy, S/o. Rangan, No.219, Ayyanar
Madam, Vedasanthur Taluk, Dindigul District.
6. M.Eswaran, S/o. Manoj, Gudalur Forest Range,
Gudalur, The Nilgiris.
..Respondents
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 02:56:08 pm )
Prayer : Writ Appeal under Clause XV of the Letters Patent to set aside the order
dated 25.03.2024 made in WP No. 8069 of 2024 and allow this WA and thus render
justice.
For Appellants : Mr.R.Neethi Perumal
Government Advocate
For Respondents : Ms.K.Jenitha
Judgment
(Judgment of the Court was delivered by R.Suresh Kumar J.)
In order to get accommodation in the regular cadre post of Forest Watcher by
giving regularization with respect to height and age, the writ petitioners had
requested the appellant Department, which was not considered. Therefore, they
approached the Writ Court by filing the said writ petition in W.P.8069 of 2024, which
came to be allowed by the impugned order dated 25.03.2024, against which the
present intra Court appeal has been preferred.
2. It is brought to our notice that the very same issue has already been
considered in number of cases and those cases have been taken into account by the
learned Judge in the very impugned order itself. One similar writ appeal had come
up before a Division Bench, of which one of us (R.Suresh Kumar, J.) was a party in
W.A.No.3474 of 2025 arising out of W.P.No.7714 of 2024 dated 21.03.2024 and the
said writ appeal also was dismissed, directing the appellants therein to comply the
order passed by the Writ Court.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 02:56:08 pm )
3. Therefore, the issue raised in the present intra Court appeal is squarely
covered by more than one decision and the latest one is dated 04.12.2025 made in
W.A.No.3474 of 2025 in the matter of “The State Of Tamilnadu Rep. By Its Secretary
To Governemnt, Environment, Climate Change And Forest Department and Another
-vs- M.Rajagopal and Others”.
4. In view of the same, the present writ appeal also is liable to be dismissed
and accordingly it is dismissed. No costs. Consequently, connected miscellaneous
petition is closed.
5. After dictating the order, the learned counsel appearing for the respondent
would submit that the order impugned has already been complied with. The said
submission is taken on record.
(R.S.K.,J.) (S.S.A.,J.)
21-01-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
KST
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 02:56:08 pm )
To
1. The Secretary to Government,
Environment, Climate Change and Forest Department,
Fort.St.George, Chennai-9.
2. The Principal Chief Conservator of Forest and
Head of Forest ForceJoint Forest Management,
Velachery Main Road, Guindy, Chennai -32.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 02:56:08 pm )
R.SURESH KUMAR J.
AND
SHAMIM AHMED J.
KST
AND CMP NO. 31541 OF 2025
21-01-2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 02:56:08 pm )
