M. SATHIYAMOORTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard both sides.

(2.) This writ of certiorarified mandamus has been filed to call for the records of the impugned order dtd. 22/6/2017, quash the same, and direct the 3rd respondent to reinstate the petitioner in the supernumerary post of watchman in the Tanjore Division, Kumbakonam Range, Anankarai sec. , with continuity of service and all attendant monetary benefits.

(3.) The petitioner was initially appointed 9/12/1982 as a Social Forestry worker in the Trichy division. After sixteen years of insecure service conditions, he started a legal battle through W.P(MD)No.7353 of 2008, seeking a direction to regularise his service in the post of Office Assistant, Mali, or Office Watchman. The said writ was allowed, and consequently, the petitioner and others were appointed/converted to supernumerary posts by an order dtd. 31/8/2009. While he was working under the 4th respondent, criminal cases STOR No.5 of 2010 and STOR No.6 of 2010 were registered against him and 11 others for illicit felling of teak trees. The petitioner was suspended on 16/7/2010.