J MOHAN Vs. N SARAVANAKUMAR

JUDGEMENT

(1.) THESE petitioners have filed five writ petitions, seeking to challenge a common order of the first respondent District Collector, Namakkal, dated 18. 8. 2009, wherein and by which 'priority Certificates' granted for getting employment in the State Government given by the Special Tahsildar (Adi Dravidar Welfare), namakkal in respect of 27 persons including the petitioners were cancelled. It was further ordered that if they had registered in the employment exchange for being sponsored to get employments, they shall be restored to their original seniority. If they had obtained employments on the basis of the cancelled priority certificates, steps must be taken to cancel their appointments also. The District Employment Officer, Namakkal was directed to take appropriate ssteps.

(2.) PENDING those writ petitions, this Court granted an order of status quo on 27. 08. 2009. The said order came to be continued until further orders. On notice from this Court, counter affidavits have been filed by the first respondent, justifying the impugned order.

(3.) IT is the case of the writ petitioners that the petitioners were unemployed graduates. They purchased lands in Survey Nos. 264/a1 and 263/1d in N. Pudupatti village, Namakkal Taluk to an extent of 3 acres in favour of 16 persons and in vittamanayakkanpatti village in survey No. 48/1a to an extent of 1. 68 acres in the name of 13 persons on consideration. Most of them purchased 20 cents, 15 cents and 12 cents as the case may be.