PON MUTHU NADAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) AGGRIEVED by the Common Order of the learned single Judge, dated 21. 08. 2000, petitioners in W. P. Nos. 14162 and 14189 of 2000 by name Ponmuthu Nadar and Muthu preferred the above Appeals. For convenience, we shall refer the parties as arrayed before the learned single Judge.

(2.) IN the Writ Petitions, the prayer was for the issuance of a writ of mandamus to direct the respondents - State Government and Vikram Sarabai Space Centre, Trivandrum, and their subordinate officers to fulfil their promise by providing suitable employment to the children of the petitioners viz. , Gowri (daughter of the petitioner in W. P. No. 14162 of 2000) and M. Senthilagan (son of the petitioner in WP No. 14 189 of 2000) in the third respondent Liquid Propulsion Test Facilities Centre, Mahendragiri, under 'land Affected Category'. The learned Judge, who disposed of the said Writ Petitions along with W. P. No. 1416 5 of 2000 filed by one Arumuga Nadar, after finding that though the lands were acquired in the year 1982 and 1983, the petitioners claimed the benefit of G. O. M. S. No. 656, Labour and Employment Department, dated 29. 06. 1978, nearly after 17 years of acquisition, which makes it clear that the petitioners' families were not displaced immediately on account of acquisition of their lands; held that they are not entitled to the benefits of the said G. O. and dismissed the Writ Petitions, hence, the present Appeals.

(3.) HEARD Ms. D. Nagasaila, learned counsel appearing for the appellants; Mr. M. T. Arunan, learned Additional Central Government Standing Counsel for R-3 and R-6; and Mr. M. Dhandapani, learned Additional Government Pleader for R-1, R-4 and R-5.