K SEENIVASAN Vs. DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking to challenge the order of the second respondent, District Employment Officer, Virudhunagar, dated 28.02.2008. By the impugned order, since the petitioner, who was the legal heir of the land owner, had already married, his name cannot be registered in the employment exchange register under the land losers category. The petitioner had challenged the said decision by stating that so long as he was the legal heir of the original land owner, his name should be registered under the land losers category. He is getting married cannot make any difference in the matter of registration as a priority candidate.

(2.) Reliance was placed on G.O.Ms. No. 188, Personnel and Administration Reforms (Per.P) Department dated 28.12.1976. Group-II, item (v) to the annexure of the said Government Order reads as follows;

(3.) The petitioner was the grand-son of late Ayyapanaicker, who belonged to Maraneri Village, Sattur Taluk. He died on 10.07.1987 leaving behind the petitioner's mother and four sons. The petitioner was their third son. At the time of the death of his father, the petitioner was unmarried. Subsequently, the petitioner gave a requisition during August 2007 for seeking certificate under land losers category, in which as against the question No. 12, he has stated that he was married. Therefore, the respondents took the stand that he is not eligible for to be categorised.