M SELVARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.K.Venkatramani, learned Senior Counsel leading Mr.V.Chockalingam, counsel appearing for the petitioners and Mr.K.Rajasekar, learned Government Advocate (Forest), taking notice for respondents and perused the records.

(2.) THE first writ petitioner is the Forest Guard working under the Kulasekaran Range, Kanyakumari District. THE second and third writ petitioners are the Forest Watchers and the fourth writ petitioner is a Forester. All the four writ petitioners challenge the order in G.O.(D) No,64 Environment & Forest Department, dated 19.03.2008 as well as the charge memo, dated 30.7.2008.

(3.) IN the show cause notice issued by NHRC, it was stated that as to why the Commission should not recommend compensation to the next kin of deceased Rajendran. The Director General of Police, Tamil Nadu and the Senior Superintendent of Police, Kanyakumar District were directed to report the status of the investigation. The second respondent, DFO, was directed to intimate whether any departmental proceedings were initiated after the arrest of negligent forest officials.