A SRINIVASAN Vs. ASSISTANT DIRECTOR DISTRICT EMPLOYMENT EXCHANGE

JUDGEMENT

(1.) WRIT Petition filed under Article 226 of the Constitution of India praying for a writ of Mandamus directing the respondents to sponsor the name of the petitioner for the post of Veterinary Inspector.) The petitioner belongs to Most Backward Class Community. Having passed the Higher Secondary Course Examinations as early as in the year 1986, the petitioner has registered his educational qualifications in the District Employment Exchange, Salem. It is pertinent to note that the lands of the petitioner's father had been acquired by the Government of Tamil Nadu for providing house sites to Adi Dravidars. By a proceedings dated 12.12.2002, the Special Tahsildar, (Adi Dravidar Welfare), Omalur, has certified that the petitioner is entitled for the Land Acquisition Priority in the employment, as per the provisions of G.O.Ms.No.188, (Personnel & Administrative Reforms Department) dated 28.12.1976.

(2.) BASED on the certificate of the Special Tahsildar, on 11.3.2002 the first respondent has also made an endorsement in the employment card of the petitioner that the petitioner is entitled for the Land Acquisition Priority. As the first respondent has not sponsored the name of the petitioner by giving preference under the Land Acquisition Priority for any post, the petitioner made a representation dated 5.7.2004. Since no orders were passed, the petitioner has filed a writ petition No,22243 of 2005 before this Court seeking for a writ of mandamus. This Court by an order dated 11.7.2005 directed the respondents to pass orders on the representation dated 5.7.2004 in accordance with law within a period of twelve weeks from the date of receipt of a copy of the said order.

(3.) THE first respondent by a letter dated 5.11.2007 informed the petitioner that the name of the petitioner would be sponsored as and when the list of eligible candidates is required for a suitable post according to his qualification. However, till date, the petitioner's name has not been sponsored for any other post taking into consideration his priority list. According to the petitioner, he has been waiting for the past 22 years right from 1986 onwards and atleast from the Land Acquisition Priority endorsement made in the employment card in the year 2002 onwards.