A. BABU Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) The petitioner was appointed as an Agricultural Assistant through Tamil Nadu Public Service Commission on 4.9.1985 in Cinchona Department.

(2.) The posts of Assistant Superintendent, Agricultural Assistant, Research Assistant and Field Assistant in Cinchona Department belong to one cadre with the same scale of pay.

(3.) The Government issued G.O.Ms.No.221, Environment and Forest Department dated 3.4.1990, winding up the Cinchona Department. It is stated in the said G.O that the Forest Department would be the parent Department for the staff of erstwhile Cinchona Department with effect from 1.4.1990. The staff of Cinchona Department were sent on deputation to Tamil Nadu Tea Plantation Corporation Limited (for short "TANTEA").