V DHANASEKARAN Vs. DISTRICT COLLECTOR THIRUVANNAMALAI DISTRICT

JUDGEMENT

(1.) THE petitioner has filed the present writ petition challenging an order passed by the District Employment Officer, District Employment Exchange Office, Thiruvannamalai District - fourth respondent, dated 14.5.2007. By the impugned order, the petitioner was informed by the fourth respondent that the District Collector, Thiruvannamalai by his communication dated 19.8.2006 informed that the petitioner obtained a land loser certificate for claiming priority in the grant of employment and the certificate was issued without following the guidelines and, therefore, he need not be registered under the priority category of candidates and hence, the priority quota meant for him stood cancelled.

(2.) THE writ petition was admitted on 14.5.2009. Pending the writ petition, this Court granted interim direction on the basis of the order passed by this Court in W.P.No.826 of 2008 and W.P.No.14433 of 2008. Subsequently, since the petitioner did not comply with the office requirement of effecting service, this Court, by order dated 17.6.2010, directed the petitioner to comply with the defects pointed out by the Registry, failing which the application was to be rejected automatically, and since the batta was not paid, this Court rejected the petitioner's interim petition. On notice from this Court, the fourth respondent has filed a counter affidavit dated 11.9.2009 together with supporting documents.

(3.) HOWEVER, this Court already held in similar cases where persons who on coming to know about the acquisition of land purchased certain land and also gave away their land and received compensation, that such persons cannot be said to be persons covered by the government order in question.