M MAHENDRAN Vs. DISTRICT FOREST OFFICER HOSUR DIVISION

JUDGEMENT

(1.) THE Original Application in O.A.No.1793 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as "the Tribunal") is now Writ Petition in W.P.No,8357 of 2007 before this Court.

(2.) THE petitioner was initially appointed as Office Watchman with effect from 08.05.1998 in Hosur Forest Division, Hosur. THEreafter he was appointed as Forest Guard by transfer by an order dated 26.07.2001. However, the first respondent passed the impugned order dated 26.03.2002 reverting the petitioner from the post of Forest Guard to Forest Watchman.

(3.) THE learned counsel for petitioner submits that the impugned order of reversion was passed without notice and without hearing the petitioner. It is submitted that the impugned order was passed in flagrant violation of principles of natural justice.