T SAKTHIVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has come forward with this writ petition for a Mandamus to direct the Respondents to register her name in the priority - Orphan Category and to give preference to him for employment based on the employment exchange registration. The Petitioner mainly relied on G.O. Ms. No. 8, Personnel and Administrative Reforms Department dated 10.01.2000 in support of his claim.

(2.) In the affidavit filed in support of the writ petition, it was admitted by the Petitioner himself that his mother died on 20.09.1985 and his father died on 25.03.2006. As per the transfer certificate issued in favour of the Petitioner, the Petitioner born on 04.06.1974 and at the time of the death of the Petitioner's father, he was aged 22 years. Even before the death of his father in the year 2006, the Petitioner completed his studies namely higher secondary in Government Higher Secondary School, Sirugramam and also obtained a Secondary Grade Teacher Certificate from Kunjukrishnan Nadar Memorial T.T.I. Kunjiramkulam, Kerala. It is evident that the Petitioner completed his school studies in March 1992 and also acquired the teacher training certificate in the year 2006, however, he joined the said course during 2005.

(3.) In the affidavit filed in support of the writ petition, the Petitioner would claim that the Tahsildar, Virudachalam has issued a certificate dated 14.11.2008 in his favour stating that he has lost both his father and mother and that he was an orphan. It was also stated in the affidavit that such certificate is being issued to enable the Petitioner to get preference in the matter of securing employment. Based on the said certificate issued by the Tahsildar, Virudachalam, the Petitioner has submitted a representation dated 14.11.2008 to the second Respondent. Complaining that no order has been passed on the application submitted by the Petitioner, the present writ petition has been filed.