N SIVAKUMAR Vs. CONSERVATOR OF FORESTS

JUDGEMENT

(1.) LEARNED Special Government Pleader (Forests) takes notice for the respondent. By mutual consent of the learned counsel for the petitioner and the learned Special Government Pleader, this writ petition is taken up for final disposal at the admission stage.

(2.) THE petitioner has come forward with this petition seeking for the relief of quashing the order passed by the respondent in S.O.No.P1/59/2009, dated 15.07.2009 and consequently, directing the respondent to allow the petitioner to continue in the present place of work, namely, in Forest Protection Squad, Coimbatore.

(3.) I have carefully considered the rival contentions put forward by either side and also perused the impugned order and other materials available on record.