R.D.GANESAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct respondents 1 to 3 to recommend the 4th respondent to appoint the petitioner's son namely Thiru.G.Bharanidharan in preference to other land losers and subsequently direct the 4th respondent to issue appointment order to the petitioners son Thiru.G.Bharanidharan either as unskilled or for any other suitable post in BHEL following the policy of one job for one family of whose lands were acquired by the Government for the benefit of BHEL pursuant to the proceedings in Na.Ka.A3/2037/08 dated 20.03.2008 passed by the 2nd respondent.

(2.) Admittedly, the land belonged to the writ petitioner was acquired during the year 1983.

(3.) The learned counsel for the writ petitioner states that the writ petitioner made a representation on earlier occasions seeking appointment. However, the said application was not considered. The writ petitioner is now aged about 60 years and therefore, he seeks appointment to his son, who is eligible for such appointment in the BHEL organization.