BALACHANDRAN Vs. F A CT

JUDGEMENT

(1.) In this petition under Art.226 of the Constitution of India the petitioner seeks a writ of mandamus directing the respondent No. 1, the Fertiliser and Chemicals Travancore Limited, a corporation owned by the Union of India "to appoint the petitioner in the existing vacancy of loading helper giving preferential right on the basis of the assurance given by the respondents before this Hon'ble Court in O.P.6043/1984" and "to reserve a certain number of posts of loading helper" for which applications were invited by Vacancy Advertisement No. 16/87 dated 1-12-1987 from members of the families who were evicted as a result of the acquisition of land for the respondent No.1.

(2.) The land comprised in Survey No.801/8A2 and 801/8B2 of Chemmanad Village owned by the petitioner's mother was acquired in 1964 along with several other pieces of land for the establishment of respondent No. 1. The petitioner born in 1962, the only son of his late mother, passed the S.S.L.C. examination in 1979.

(3.) By its letter No.30783/G3/66/ID dated 3-11-1966 addressed to a member of the Parliament (Ext. P1 to the petition), the State of Kerala conveyed that the respondent No.1 had taken certain steps "towards ameliorating the difficulties of the persons" displaced due to the acquisition of land for the respondent No.1. According to the petitioner, this letter embodies a promise made to all persons whose lands were acquired. The letter says "all persons who have passed S.S.L.C. or studied upto S.S.L.C. standard from among -the persons to be evicted, are being specially selected for a training programme lasting for a period of 3 years to equip them to take useful and remunerative jobs in the Cochin Fertiliser Project."