N PANDIAN Vs. CONSERVATOR OF FORESTS

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) THE brief facts of the case are as follows: THE petitioner was in service as a regular Forest Guard of Varshanadu Forest Range. While so, he was in additional charge of Thummagundu South Beat, from 6.4.1998 to 13.1.1999. While so, certain charges had been levelled against the petitioner, which are as follows:

(3.) THE learned counsel appearing on behalf of the respondents has no objection for this Court passing such an order.