A GEORGE BENJAMIN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned Special Government Pleader for the respondents.

(2.) WHILE the writ petitions in W.P.Nos.838 to 841 of 2008 are filed for a direction against the respondents to promote the petitioners to the post of Ranger by applying the provisions especially Rule 11 of Special Rules on the date when the juniors of the petitioners were promoted with all monetary and service benefits, W.P.No.33489 of 2007 is filed by the petitioner therein challenging the order of the second respondent therein namely the Principal Chief Conservator of Forests, Chennai, dated 28.08.2007 rejecting the claim of the petitioner to give retrospective effect to his promotion as Ranger and fix seniority on the date of promotion of his Junior Thiru.K.Subramanian.

(3.) THEREFORE, the main grievance of the petitioners in these cases is that the Special Rules especially, Rule 11 has not been followed properly and the petitioners were denied promotion to the post of Forest Rangers and the statutory rules framed under Article 309 of the Constitution of India have not been followed and there is no justification for not sending the petitioners for training. THEREFORE, while in W.P.Nos.838 to 841 of 2008 the foresters who have undergone the examination have prayed for implementation of the Special Rule 11, the writ petitioner in W.P.No.33489 of 2007 challenges the order of the second respondent wherein by ignoring the Special Rule 11 and the impugned order came to be passed rejecting the claim of the petitioner.