C. MURUGESAN Vs. SECRETARY TO GOVT., GOVT. OF TAMIL NADU, DEPARTMENT OF PERSONNEL & ADMINISTRATIVE REFORM

JUDGEMENT

(1.) Writ Petition is filed for issuance of a Writ of Certiorarified Mandamus calling for the records of the 2nd and 3rd respondents and quash the 3rd respondent's impugned order in No. 9293/2019 G1 dated 11.10.2019 consequently, direct the 3rd respondent to retain the petitioner as Forest Range Officer at Javalagiri Forest Range, Hosur Wildlife Division, Dharmapuri Forest Circle.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents. By consent, the writ petition is taken up for final disposal.

(3.) The case of the petitioner is that the petitioner was appointed as Forest Guard on 24.03.1997 in Pennagaram Forest Range, Dharmpauri Forest Division, Dharpamuri Forest Circle by direct employment and subsequently he was promoted as Forester and posted at Royakottah Forest Range in Hosur Forest Division on 30.07.2009. Thereafter, he was again promoted as Forest Range Officer on 26.09.2016 and posted at Gudalur Forest Range, Megamalai Division, Madurai Forest Circle and then transferred to Javalagiri Forest Range, Hosur Wild Life Division on 15.03.2017 and till date he has been working at Javalagiri Forest Range and discharging his duties. While being so, the Additional Principal Chief Conservator of Forests, Dharmapuri Forest Circle/3rd respondent herein passed an impugned order dated 11.10.2019 transferring the petitioner to Pennagaram Social Forest Range, Dharmapuri Social Forest Division on administrative reasons without mentioning any sufficient and valid reasons. Challenging the same, the present writ petition is filed.