D CHANDRAMOHAN Vs. SECRETARY TAMIL NADU STATE TRANSPORT

JUDGEMENT

(1.) THE matter came up on 3.7.2007. Mr.B.Vijaya Karthikeyan, learned counsel for the petitioner argued that the petitioner claims to be considered on preferential basis since he was an Orphan, which was rejected by the im"pugned order without any basis. THErefore this Court may direct the respondent Transport Corporation to provide an employment to the petitioner as Conductor on a preferential basis.

(2.) ACCORDING to the petitioner, he belong to Most Backward class category and he has a Conductor license and he has also registered his name in the Employment Exchange. His name was sponsored for the post of Conductor by the Employment Exchange. He has also at"tended the interview held on 16.4.2007. Thereafter, he has not been given any appoint"ment, which forced him to send a representation stating that his case should be considered under the category of "Orphan' and he must be a preference by the respondent Corporation.

(3.) THE learned counsel on 3.7.2007 submitted that the Government Order in this regard is very clear. That under G.O.M.S.No.188, Per'sonnel and Administration Reforms Department dated 28.12.1976 it has been informed that priority for employment through Employ"ment Exchange will be given to heirs (son/daughter) who have lost both father and Mother and an explanation was also given to the said para, read as follows: "Heirs of those who have lost both father and mother staying and studying in the orphanages conducted by the private and Government Institutions are eligible for pri"ority based on the certificate issued by the above institutions: Village persons who have lost both father and mother but not joined in the recognized orphanages are also eligible for priority based on the certificate issued by the Revenue Tahsildar."