J MANOHARAN Vs. CONSERVATOR OF FORESTS

JUDGEMENT

(1.) THIS petition has been filed seeking a writ of certiorarified mandamus to call for the records of the first respondent issued in Proc. No. 6329/2006/g1 dated 06. 07. 2006 and to quash the same and consequently, direct the first respondent to allow the petitioner to continue in Interface Forestry Range, Krishnagiri, Interface Forestry Division, Uthangarai.

(2.) THE petitioner joined in the Tamil Nadu Forest Department in the year 1978 as Forester and was subsequently promoted as Forest Ranger in the year 2000 and posted at Gobichettipalayam Range, Erode wherefrom he was transferred to Survey and Demarcation Range, Hosur Division, Dharmapuri District. Based on his request for transfer, he was transferred to Interface Forestry Range, Krishnagiri Interface Forestry Division, Uthangarai, by an order of the first respondent dated 15. 05. 2006 and he also took charge on the same day. While so, he was transferred from the said place to the Forest Protection Squad, Dharmapuri, by an order dated 06. 07. 2006, passed by the first respondent which is impugned in this writ petition.

(3.) HEARD Ms. Selvi George, learned counsel for the petitioner, Mr. Titus Jesudoss, learned Special Government Pleader for the first respondent and Mr. R. Kannan, learned counsel for the second respondent.