J KALIYAPERUMAL Vs. NEYVELI LIGNITE CORPORATION

JUDGEMENT

(1.) The petitioner seeks a writ of Mandamus to direct the respondent herein to appoint the petitioner's son, viz., Elancheian, under the scheme framed for appointment of the wards of the workmen. The petitioner seeks a writ of Mandamus to direct the respondent herein to appoint the petitioner's son, viz., Elancheian, under the scheme framed for appointment of the wards of the workmen.

(2.) According to Mr.Arunachalam, learned counsel for the petitioner, the respondent/Corporation acquired land and building owned by the petitioner in the year 1972 for the purpose of lignite mining, and based on a scheme brought in by the respondent/Corporation, viz., Land Displaced Persons Employment Scheme, the petitioner by his representations dated 30.12.1995, 8.3.1996, 27.3.1997, 23.4.1998 and 3.7.1998 requested for appointment of his son in the respondent/Corporation. As no orders were passed on the said representations, the petitioner has preferred this writ petition.

(3.) It is not in dispute that the Land Displaced Persons Employment Scheme relied upon by the learned counsel for the petitioner itself came into effect in the year 1980 with a specific provision that the said scheme is applicable to persons whose lands were acquired from the year 1977. But, in the instant case, concededly, the land and building owned by the petitioner were acquired by the respondent/ Corporation as early as in the year 1972. In my considered opinion, the reliance placed on the said scheme by the petitioner is, therefore, misconceived.