A MUTHU Vs. CHIEF CONSERVATOR OF FOREST

JUDGEMENT

(1.) THE petitioner was appointed as Watchman on compassionate ground by the second respondent on 05.12.1988 on account of death of his father in harness.

(2.) THE respondent No.2 without issuing any charge memo or holding any departmental enquiry, removed the petitioner from service on the basis of report of the District Educational Officer Sivaganga, that the record of Saikulathor Panchayat Union Middle School did not show any entry, that the petitioner had passed 8th Std.

(3.) THE petitioner on being released under Probation of offenders Act, filed representation for reinstatement, as the appeal filed by the petitioner against the order of removal was not disposed of.