CHAIRMAN Vs. ARULNATHAN

JUDGEMENT

(1.) Heard both sides.

(2.) These writ appeals are directed against the directions given in W.P.Nos.10245 of 1997 and 5218 of 1996, preferred by the first respondents in each of the above appeal seeking a writ of Mandamus directing the respondents therein to comply with the Permanent proceedings (i.e.) Permanent B.P.(FB) No.3 (Administration Branch) dated 25-1-1990 and to give employment to one male member to each of the 241 families of Vallur Village, Thiruvallur District from whom the lands were acquired for North Madras Thermal Power Project in the North Madras Thermal Power Project and in Tamilnadu Electricity Board, in W.P.No.10245 of 1997 and a writ of mandamus directing the second respondent therein to appoint writ petitioner's family member R. Murugesan as Helper (Trainee) in the North Madras Thermal Power Project in compliance with the direction given in G.O.Ms.No.656 Labour and Employment dated 29.6.78 and proceedings permanent BP (FB) No.3, Administrative Branch dated 25.1.1990 of the Tamil Nadu Electricity Board, in W.P.No.5218 of 1996.

(3.) Whether the first respondents in the above appeals are entitled to employment as a matter of right or in any case as a matter of preference, as they or the members of their family were displaced due to the acquisition of their lands for the purpose of constructing housing quarters and laying of roads for the employees of the North Madras Thermal Power Project, is the issue that arises for our consideration in these appeals, even though they were concededly given market value for the lands acquired.