P. KALIMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order impugned dtd. 23/6/2014, rejecting the claim of the writ petitioner for promotion to the post of Forest Watcher with effect from the date of his junior's promotion with all consequential benefits is under challenge in the present writ petition.

(2.) The writ petitioner was appointed as Plot Watcher on daily wages basis on 01.041982. Subsequently, his appointment was converted as Social Forestry Worker with effect from 19/11/1982 by the Forest Officer, Social Forestry Range, Kallakurichi. The petitioner was working more than 3 decades and his services are not regularised.

(3.) As per the Tamil Nadu Forest Subordinate Service Rules, Rule No.5, the requisite qualification for the appointment to the post of Forest Watcher is,