S MARIMUTHU Vs. CHIEF CONSERVATOR OF FORESTS SOCIAL

JUDGEMENT

(1.) THIS writ petition has been filed against the order, dated 27.3.95, passed by the second respondent recovering an amount of Rs.13,851/- for the alleged loss caused by the petitioner to the plants under his care as the Forest Ranger at Tenkasi, Tirunelveli District. Even though a show cause notice had been issued to him, he had not submitted an explanation. Instead, the petitioner had paid the amount of Rs.13,758/- pursuant to the impugned order.

(2.) THE main contention of the learned counsel appearing on behalf of the petitioner is that the petitioner had paid the amount under threat and that the said amount has to be refunded to the petitioner. THE petitioner had not caused any loss to the plants as alleged in the impugned order.

(3.) HENCE, the petitioner has not shown sufficient cause or reason to interfere with the impugned order passed by the second respondent, dated 27.3.1995. In such circumstances, the writ petition stands dismissed. No costs.