JUDGMENT
[Judgment of the Court was delivered by D.KRISHNAKUMAR, J.]
The learned counsel for the respondent/petitioner has relied upon G.O.(Ms). No. 50, Environment and Forest (FR.2) Department, dated 09.04.2015, wherein relief has been granted to the petitioner/respondent herein, by counting 50 percent of the service rendered by him as Plot Watcher on daily wages along with the regular service rendered by him as qualifying service and eligible pension and other consequential benefits have also been granted to him.
2. In view of the above, nothing survives for further adjudication in the Writ Appeal. Consequently, the writ appeal stands dismissed as infructuous. Consequently, connected M.P. is closed.
(D.K.K., J.) (K.G.T., J.)
31.03.2023
Intex : Yes/No Internet : Yes/No mrn
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To
1. The Secretary to Government, Government of Tamil Nadu, Forest and Environment Department, Fort St. George, Chennai - 600 009.
2. The Principal Chief Conservator of Forests, Panagal Building, Saidapet,
Chennai - 600 015.
3. The District Forest Officer, Villupuram Forest Division, Villupuram District.
4. The Accountant General of Tamil Nadu Office of the Accountant General Office at Teynampet,
Chennai - 18.
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D.KRISHNAKUMAR, J.
and
K. GOVINDARAJAN THILAKAVADI
(mrn)
W.A.No. 27 of 2014
31.03.2023
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