J. VENUGOPAL Vs. NLC INDIA LTD.

JUDGEMENT

(1.) The Writ Petition has been filed in the nature of a Writ of Mandamus seeking a direction against the first respondent to provide employment to the petitioner under the first respondent Corporation in any of the vacancy in accordance with his educational qualification. The petitioner also placed his reliance on the recommendation of the third respondent on 28/2/2001 or based on his long and continuous service as Contract Labour under several camouflage contractors of the first respondent.

(2.) In the affidavit filed in support of the Writ Petition, it had been stated that the maternal grandfather of the petitioner Deivanayagam Pillai was a Karnam of Athipattu Village in Virudachalam Taluk / Kurinjipadi Taluk. The lands had been acquired by the Neyveli Lignite Corporation. The lands which were standing in the name of the father of the petitioner were also acquired which details as given:- <IMG>JUDGEMENT_151_LAWS(MAD)4_2025_1.jpg</IMG>

(3.) It had been stated that independent of these lands, the lands which had stood in the name of the mother of the petitioner in S.No. 224/24, measuring 0.06 cents at Periya Kurichi in Kizhkuppam, Pudhunagar had also been acquired. The first respondent held out a scheme called rehabilitation of Families, Displaced by Acquisition of Lands for providing employment to any one of the members of the family to the lands were established Neyveli Lignite Corporation. It is contended that the scheme provides for the following:-