M RAJENDRAN Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of writ in the nature of mandamus, directing the respondents to include the name of the petitioner in the panel drawn for promotion to the post of Forester, for the year 2010-2011 and also to promote the petitioner to the post of Forester with all service and monetary benefits.

(2.) THE petitioner joined the Forest Department as Social Forestry Worker on NMR basis. THE petitioner was then appointed to the post of Forest Watcher on 23.01.1995 on regular basis. THE next avenue of promotion for the post of Forest Watcher is to the post of Forester.

(3.) THE case of the respondents therefore is that the petitioner could not be considered for promotion as the period of five years has not been expired from the date of expiry of the punishment dated 31.03.2009.