S THULUKKANAM Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) THE above Appeal is directed against the order of the learned single Judge, dated 13. 06. 2005, made in W. P. No. 15770 of 2005, in and by which, the learned Judge dismissed the Writ Petition filed for a direction to the third respondent to promote the writ petitioner to the post of Forest Watcher with effect from 22. 06. 1990 in compliance with the order of the Tamil Nadu Administrative Tribunal, passed in O. A. No. 4700 of 1992, dated 28. 11. 2003.

(2.) HEARD learned counsel for the appellant as well as the learned Special Government Pleader for the respondents.

(3.) IN the light of the order to be passed here- under, we are of the view that it is unnecessary for us to refer to the factual details except to point out that the Tribunal, by order dated 28. 11. 2003, in O. A. No. 4700 of 1992, after setting out the case of the applicant/appellant herein and taking note of his service particulars as well as the clarification given by the Principal Chief Conservator Forests, Chennai, passed the following order: