V VAIYAPURI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) WRIT Petition No.11927 of 2008 is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records of the first respondent relating to G.O.(D)No.90, Environment and Forests (FR.9B) Department, dated 17.4.2008, to quash the same and to issue consequential directions to the respondents to include the name of the petitioner in the panel for 2007-2008 for promotion as Forest Ranger in the appropriate place therein and to promote him with retrospective effect from the date of promotion of his immediate junior with all consequential benefits.

(2.) WRIT Petition No.11928 of 2008 is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records of the first respondent relating to G.O.(D)No.89, Environment and Forests (FR.9B) Department, dated 17.4.2008, to quash the same and to issue consequential directions to the respondents to include the name of the petitioner in the panel for 2007-2008 for promotion as Forester in the appropriate place therein and to promote him with retrospective effect from the date of promotion of his immediate junior with all consequential benefits.

(3.) WRIT Petition No.30026 of 2008 is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records relating to the proceedings in Pro.No.AB1/55820/2007 dated 29.4.2008 issued by the second respondent, quash the same to the limited extent of non-selection of the petitioner in the said panel and to issue consequential direction to the respondents to include the name of the petitioner in the panel for promotion for the year 2007-2008 in the appropriate place therein and promote him as Forester with retrospective effect from the date of promotion of his immediate junior with consequential benefits.