K KANNAN Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) ORIGINAL Application No,879 of 2001 filed before the Tamil Nadu Administrative Tribunal, on abolition, transferred to the file of this Court and renumbered as Writ Petition No,2898 of 2007, for a writ of Certiorarified Mandamus, to direct the respondents to regularise the services of the applicant in any one of the last grade Government servants posts by bringing him into regular establishment in the time scale of pay from the date of initial appointment dated 01.04.1992 and to extend all consequential benefits, both service and monetary.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Forest) appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 07.09.1999, on merits, within a specified period.

(3.) THE writ petition is disposed of accordingly. No costs.