P.THIRUMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) With the consent of both parties, the Writ Petition itself is taken up for final disposal, as the matter lies in narrow compass. Heard both sides.

(2.) The land comprised in S. No. 70-1B, Kondasamanahali Village, Dharmapuri to an extent of 0.47.0 Hectares belong to the family of the petitioner and the same was acquired by the Government for the purpose of laying road for Government Sugarcane factory during the year 2003. The Revenue Divisional Officer, Dharmapuri issued preference Certificate for giving employment, as land loser, to the family of the petitioner as per G.O.Ms. No. 188, P&AR Department dated 28.12.1976. The petitioner sought to register the same with the third respondent. The third respondent refused to register the same by the impugned order dated 15.3.2013.

(3.) The impugned order is based on the Government Letter No. 4920/B11/87-3 of the Commissioner and Secretary to Government, Employment and Services Department dated 29.2.1988. The petitioner preferred an appeal against the order dated 15.3.2013 of the third respondent to the second respondent. The second respondent dismissed the appeal preferred by the petitioner by an order dated 4.6.2013. The order dated 15.3.2013 as well as the order dated 4.6.2013 are questioned in this Writ Petition.