G THIRUPATHI Vs. DISTRICT FOREST OFFICER, HARUR DIVISION; CONSERVATOR OF FORESTS AND THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) The Original Application in O.A. No. 1795 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as "the Tribunal") is now Writ Petition in W.P. No. 8359 of 2007 before this Court.

(2.) The petitioner was initially appointed as Office Assistant with effect from 28.07.1996 in Harur Forest Division, Harur, Dharmapuri District. Thereafter he was appointed as Forest Guard by transfer by an order dated 04.07.2001. However, the first respondent passed the impugned order dated 28.03.2002 reverting the petitioner from the post of Forest Guard.

(3.) The petitioner filed O.A. No. 1795 of 2002 (W.P. No. 8359 of 2007) to quash the impugned order dated 28.03.2002 of the first respondent and for direction to continue the service of petitioner as Forest Guard.