CHAIRMAN, TAMIL NADU ELECTRICITY BOARD Vs. MURALI

JUDGEMENT

(1.) The Writ Appeal is directed against the Order, dtd. 27/7/2022 made in W.P. No.32333 of 2018, whereby the Appellants were directed to consider the claim for giving a job to the Respondent being a member of the family of the displaced persons in view of the acquisition of lands.

(2.) The short facts to be noted in the Appeal is that the Government had issued G.O.(Ms.) No.656, Labour and Employment Department, dtd. 29/6/1978, by extending employment assistance to families displaced on account of the acquisition of lands, which was later made applicable to the Tamil Nadu Electricity Board also. The Appellants towards implementing North Chennai Thermal Power Project, in view of B.P. Per(FB) No.3, Administrative Branch, dtd. 25/1/1990, extended employment assistance to one member in each family from whom lands were acquired for acquisition for the thermal project.

(3.) It is the case of the Respondent/Petitioner that his mother, M/s. Prema @ Premavathy was the Owner of the lands bearing Survey Nos.154/1A and 154/3A1 at Cheppakkam Village, Thiruvallur District, which was acquired for putting up the North Chennai Thermal Power Project. However, no such benefit was extended to the Petitioner's family by providing job for any member of the family. Since the Petitioner came to know only at a later point of time about the scheme of employment when some of the persons from the displaced families were provided with employment, the Petitioner through his Counsel had sent Legal Notice on 27/7/2018 to provide employment. But it was not considered and the Petitioner had preferred the Writ Petition for a direction to the Appellants/Respondents to accord the benefit of rehabilitation of job assistance to the Petitioner in view of the scheme issued by the Respondents in B.P.Per (FB) No.3, Administrative Branch, dtd. 25/1/1990.