D GOVINDRAJ Vs. DISTRICT FOREST OFFICER

JUDGEMENT

(1.) ADMITTEDLY, as against the impugned order of transfer passed by the respondent dated 21. 07. 2006, the petitioner has right of appeal to the Chief Conservator of Forests as per Rule 57 of the Tamil Nadu State and Subordinate Services Rules, which was introduced vide G. O. Ms. No. 35 Pandar (S) Department dated 30. 1. 1996, which runs as follows:

(2.) INASMUCH as alternative remedy is available to the petitioner, the writ petition filed under Article 226 of the Constitution of India cannot be entertained.

(3.) IN view of the same, giving liberty to the petitioner to approach the appellate authority as per Rule 57 of the Tamil Nadu State and Subordinate Services Rules, the writ petition stands dismissed.