MEESALA MURALIDHAR Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) The short but oft vexed question which falls for consideration in this writ petition is whether the arms of the expression "displaced person" can be stretched too far so as to engulf in its fold persons who had lost just a tiny piece of land in the large extent owned by the family not affecting the principal means of livelihood of the family dependent on such agriculture and not having nexus to the said acquisition of land for the purpose of a Project or the like purposes. Quite often both Central and the State Governments have been adopting this mode of consideration of cases in the case of public employment under the category of displaced persons quota which is akin to the reservation quotas affecting the right of equal opportunity to public employment which has been enshrined by our Constitution.

(2.) The writ petitioner filed the present writ petition questioning the order dated 24-11-2000 made in OA No.5531/2000 on the file of A.P. Administrative Tribunal, in short referred to as 'Tribunal" hereinafter. The order impugned in the O.A. in D.Dis. No.3282/2000, dated 9-8-2000 of the 2nd respondent/District Collector, Srikakulam reads as hereunder :

(3.) From the Secretary, A.P.S.C. Lr.No.2718/ K-4/84, dated 28.8.1984.