M RAMAMURTHY Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) THIS writ petition has been preferred under Article 226 of the Constitution of India praying for the issue of a writ of certiorarified mandamus to call for the entire records relating to the impugned orders passed by the second respondent in S.O.No.14/97 dated 16.2.1997 and order in Ref.No.B.2/20338/97 dated 17.6.1997 of the first respondent and to quash the same and to consequently direct the respondents to regularise the leave period of the applicant from 6.8.1994 to 30.06.1995 by treating that period as "Special Disability Leave" under Fundamental Rule 83 and to grant all consequential monetary benefits, including pensionary benefits with interest to the applicant.) Heard both sides.

(2.) THE petitioner has filed O.A.No,8307 of 1997, seeking to challenge the order of the second respondent, dated 16.2.1997 and also the order of the first respondent, dated 17.6.1997.

(3.) THE petitioner was not given such a concession. On the contrary, major portion of the leave was treated as an extraordinary leave with medical certificate. THE petitioner's letter addressed to the Chief Minister Grievance Cell was sent for appropriate action by the first respondent. THE first respondent by the impugned order dated 17.6.97 rejected the said request.