G NATARAJAN Vs. WILDLIFE WARDEN WILDLIFE WARDEN OFFICE

JUDGEMENT

(1.) THIS writ petition has been filed to call for the records relating to the proceedings of the respondent vide che. mu. Order No. 1247/2002/p2/ culminating in his order dated 17. 9. 2002, quash the same and direct the respondent to reinstate the petitioner in service as Mazdoor.

(2.) BY consent of either side, the writ petition itself is taken up for final hearing and disposal. Heard the learned counsel appearing for the petitioner as well as the learned Government Advocate for the respondent.

(3.) THE impugned order passed by the respondent dated 17. 9. 2002 itself shows that there is an appeal provision provided to the appellate authority namely the Director of Anna Zoological Park, Chennai. However it is stated that the appeal shall be preferred within 60 days.