A MURUGESAN Vs. DISTRICT EMPLOYMENT OFFICER, RAMANATHAPURAM, REVENUE DIVISION OFFICER, PARAMAKUDI, RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking for a direction to the respondents to register his name under the M.B.C. priority category for any public employment as per the qualification and to sponsor his name for any public employment, for which, names may be called for from the District Employment Officer, Ramanathapuram, the first respondent herein.

(2.) When the matter came up on 19.07.2010, notice of motion was ordered. Subsequently, the petitioner filed a petition for amendment and brought on record the Revenue Divisional Officer, Paramakudi, Ramanathapuram District as the second respondent. Accordingly, the cause title stood modified by an order dated 20.04.2011. On notice, the respondents were appeared.

(3.) It is seen from the records that the petitioner's mother Karuppaiammal, a resident of Seyyalur Village in Paramakudi Taluk, gave a land for acquisition for the purpose of assigning house sites for the Adi-dravidar community people to the extent of 0.25.0 hectares. The petitioner as well as his mother were paid a compensation of Rs. 31,961/-. The petitioner, on the basis of the acquisition of the land, obtained a certificate from the Special Tahsildar, Adi-Dravidar Welfare, Paramakudi, Ramanathapuram District, dated 04.03.2010 stating that he can be considered as a priority candidate on the basis of land looser. It is not clear as to how the said Tahsildar, gave such a certificate contradictory to the spirit of the order passed by the State Government in G.O.Ms.No. 188, Personnel and Administrative Reforms (Per.P) Department, dated 28.12.1976.