Madras High Court
K.Jayaseelan vs Union Of India on 9 February, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 3313 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-02-2026
CORAM
THE HONOURABLE MR JUSTICE M.DHANDAPANI
WP Nos. 2773, 2783, 2785, 2788, 2844, 3313,
3155, 3170, 3328 and 3569 of 2026
AND WMP.Nos.3753, 3035, 4003, 3555, 3583, 3761,
3059, 3066, 3070 and 3157 of 2026
K.Jayaseelan Petitioner in WP.No.2773 of 2026
Govindharaj Petitioner in WP.No.2783 of 2026
Ezhilarasi Petitioner in WP.No.2785 of 2026
Parameswari Petitioner in WP.No.2788 of 2026
L.Padmini Petitioner in WP.No.2844 of 2026
M.Anandhan Petitioner in WP.No.3313 of 2026
Mourougane Petitioner in WP.No.3155 of 2026
K.Valli Petitioner in WP.No.3170 of 2026
Punitha Petitioner in WP.No.3328 of 2026
R.Muniappan @ R.Mouniappane Petitioner in WP.No.3569 of 2026
Vs
1. Union of India
Rep. by the Secretary to the Government,
Ministry of Human Resource Development,
New Delhi.
2.The Secretary to Government
Department of Revenue And Disaster
Management, Government of Pondicherry,
Pondicherry.
3.The Vice Chancellor
Pondicherry University (Central University),
Kalapet, Pondicherry 605 014
4.The Registrar
Pondicherry University (Central University),
Kalapet, Pondicherry 605 014.
5.The Registrar
Pondicherry Engineering College, Kalapet,
Pondicherry 605 014.
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WP No. 3313 of 2026
6.The Registrar
Govt. Law College, Kalapet,
Pondicherry 605 014.
Respondent(s)
PRAYER in WP No. 2773 of 2026; This writ petition has been filed under
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
calling for the records relating to the impugned proceedings
No.8212(Jayaseelan)/Rev. Estt/A1/2025/7523 dated 28.08.2025 issued by the
2nd Respondent /Secretary (Revenue) Department of Revenue and Disaster
Management, Government of Puducherry and quash the same as illegal
arbitrary and unsustainable and consequently direct the Respondents to appoint
the petitioner to a suitable post in Group C or Group D in any of the institutions
namely Pondicherry University (Central University)/Pondicherry Engineering
College/Government Law College , Kalapet, Puducherry against existing or
future vacancies in terms of the policy decisions dated 18.05.1989 and
12.12.2017 issued by the Government of Puducherry.
PRAYER in WP No. 2783 of 2026; This writ petition has been filed under
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
calling for the records relating to the impugned proceedings
No.8212(Govindaraj)/Rev. Estt/A1/2025/7523 dated 28.08.2025 issued by the
2nd Respondent /Secretary (Revenue) Department of Revenue and Disaster
Management, Government of Puducherry and quash the same as illegal
arbitrary and unsustainable and consequently direct the Respondents to appoint
the petitioner to a suitable post in Group C or Group D in any of the institutions
namely Pondicherry University (Central University)/Pondicherry Engineering
College/Government Law College , Kalapet, Puducherry against existing or
future vacancies in terms of the policy decisions dated 18.05.1989 and
12.12.2017 issued by the Government of Puducherry.
PRAYER in WP No. 2785 of 2026; This writ petition has been filed under
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
calling for the records relating to the impugned proceedings
No.8212(Ezhilarasi)/Rev. Estt/A1/2025/7525 dated 28.08.2025 issued by the
2nd Respondent /Secretary (Revenue) Department of Revenue and Disaster
Management, Government of Puducherry and quash the same as illegal
arbitrary and unsustainable and consequently direct the Respondents to appoint
the petitioner to a suitable post in Group C or Group D in any of the institutions
namely Pondicherry University (Central University)/Pondicherry Engineering
College/Government Law College , Kalapet, Puducherry against existing or
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WP No. 3313 of 2026
future vacancies in terms of the policy decisions dated 18.05.1989 and
12.12.2017 issued by the Government of Puducherry.
PRAYER in WP No. 2788 of 2026; This writ petition has been filed under
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
calling for the records relating to the impugned proceedings
No.8212(Parameswari)/Rev. Estt/A1/2025/7524 dated 28.08.2025 issued by the
2nd Respondent /Secretary (Revenue) Department of Revenue and Disaster
Management, Government of Puducherry and quash the same as illegal
arbitrary and unsustainable and consequently direct the Respondents to appoint
the petitioner to a suitable post in Group C or Group D in any of the institutions
namely Pondicherry University (Central University)/Pondicherry Engineering
College/Government Law College , Kalapet, Puducherry against existing or
future vacancies in terms of the policy decisions dated 18.05.1989 and
12.12.2017 issued by the Government of Puducherry.
PRAYER in WP No. 2844 of 2026; This writ petition has been filed under
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
calling for the records relating to the impugned proceedings
No.8212(Padmini)/Rev. Estt/A1/2025/7518 dated 28.08.2025 issued by the 2nd
Respondent /Secretary (Revenue) Department of Revenue and Disaster
Management, Government of Puducherry and quash the same as illegal
arbitrary and unsustainable and consequently direct the Respondents to appoint
the petitioner to a suitable post in Group C or Group D in any of the institutions
namely Pondicherry University (Central University)/Pondicherry Engineering
College/Government Law College , Kalapet, Puducherry against existing or
future vacancies in terms of the policy decisions dated 18.05.1989 and
12.12.2017 issued by the Government of Puducherry.
PRAYER in WP.No.3313 of 2026: This writ petition has been filed under
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
calling for the records relating to the impugned proceedings No. 8212
(Anandhan )/ Rev. Estt/ A1/ 2025/ 7527 dated 28.08.2025 issued by the 2nd
respondent ./ Secretary (Revenue ) Department of Revenue and Disaster
Management , Government of Puducherry and quash the same as illegal,
arbitrary and unsustainable and consequently direct the respondents to appoint
the petitioner to a suitable post in Group C or Group D in any of the institutions
namely Pondicherry University (Central University)/ Pondicherry Engineering
College, Government Law college, Kalapet, Puducherry against existing or
future vacancies in terms of the policy decisions dated 18.05.1989 and
12.12.2017 issued by the Government of Puducherry.
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WP No. 3313 of 2026
PRAYER in WP No. 3155 of 2026; This writ petition has been filed under
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
calling for the records relating to the impugned proceedings No.8212
(Mourugane) /Rev.Estt/A1/2025/7522 dated 28.08.2025 issued by the 2nd
Respondent /Secretary (Revenue Department of Revenue and Disaster
Management, Government of Puducherry and quash the same as illegal,
arbitrary and unsustainable and consequently direct the Respondents to appoint
the Petitioner to a suitable post in Group C or Group D in any of the Institutions
namely Pondicherry University (Central University) or Pondicherry
Engineering College or Government Law College Kalapet, Puducherry against
existing or future vacancies in terms of the policy decisions dated 18.05.1989
and 12.12.2017 issued by the Government of Puducherry.
PRAYER in WP No. 3170 of 2026; This writ petition has been filed under
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
Calling for the records relating to the impugned proceedings No.8212
(Valli) /Rev. Estt/A1/ 2025/ 7519 dated 28.08.2025 issued by the 2nd
Respondent / Secretary (Revenue), Department of Revenue and Disaster
Management, Government of Puducherry and quash the same as illegal,
arbitrary and unsustainable, and consequently direct the respondents to appoint
the petitioner to a suitable post in Group C or Group D, in any of the
institutions namely Pondicherry University (Central University)/ Pondicherry
Engineering College, Government Law College, Kalapet, Puducherry, against
existing or future vacancies, in terms of the Policy decisions dated
18.05.1989 and 12.12.2017 issued by the Government of Puducherry.
PRAYER in WP No. 3328 of 2026; This writ petition has been filed under
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
calling for the records relating to the impugned proceedings No.8212
(Punitha) /Rev.Estt/A1/2025/7522 dated 28.08.2025 issued by the 2nd
Respondent /Secretary (Revenue Department of Revenue and Disaster
Management, Government of Puducherry and quash the same as illegal,
arbitrary and unsustainable and consequently direct the Respondents to appoint
the Petitioner to a suitable post in Group C or Group D in any of the Institutions
namely Pondicherry University (Central University) or Pondicherry
Engineering College or Government Law College Kalapet, Puducherry against
existing or future vacancies in terms of the policy decisions dated 18.05.1989
and 12.12.2017 issued by the Government of Puducherry.
PRAYER in WP No. 3569 of 2026; This writ petition has been filed under
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WP No. 3313 of 2026
Article 226 of Constitution of India, to issue a writ of certiorarified Mandamus,
calling for the records relating to the impugned proceedings
No.8212(Muniappan)/Rev.Estt/A1/2025/7521 dated 28.8.2025 issued by the
2nd respondent/Secretary (Revenue) Department of Revenue and Disaster
Management, Government, Government of Puducherry and quash the same as
illegal, arbitrary and unsustainable, and consequently direct the respondents to
appoint the petitioner to a suitable post in Group C or Group D in any of the
institutions namely pondicherry University (Central University)/Pondicherry
Engineering college/Government Law college, Kalapet Puducherry, against
existing or future vacancies in terms of the policy decisions dated 18.5.1989 and
12.12.2017 issued by the Government of Puducherry.
For Petitioner(s): Mrs.Usha Ramman
in all the writ petitions
For Respondent: Ms.Poonam Chobra, CGC
for R1 in WP.Nos.2783, 2785,
2779, 2788, 2844/2026
Mr.A.S.Vijayaraghavan, SPC R1
in WP.Nos.3313, 3155, 3170,
3328, 3256 of 2020
Ms.Sharadha Vivek, AGP (P)
RR2 & 6
In all the writ petitions
COMMON ORDER
These writ petitions have been filed seeking to quash the the impugned proceedings No.8212/Rev.Estt/A1/2025/7521 dated 28.8.2025 issued by the 2nd respondent/Secretary (Revenue) Department of Revenue and Disaster Management, Government, Government of Puducherry and consequently direct the respondents to appoint the petitioner to a suitable post in Group C or Group D in any of the institutions namely pondicherry University (Central University)/Pondicherry Engineering college/Government Law college, Kalapet Puducherry, against existing or future vacancies in terms of the policy https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 11:50:37 am ) WP No. 3313 of 2026 decisions dated 18.5.1989 and 12.12.2017 issued by the Government of Puducherry.
2. It is the case of the petitioners that the Government has acquired petitioner's lands situated in the Revenue Village of Pillaichavady and Kalapet for establishment of Central University and took a policy decision on 18.05.1989 and agreed to provide job opportunity to the land owners/legal heirs who had given their land for establishment of Pondicherry University (Central University) with an intention to rehabilitate the land displaced to provide job in Group C and D posts to any one of the persons in the land affected family.
3. In the policy decision on 18.05.1989 the Vice-Chancellor of University promised that until such time as the University was able to provide employment at least to one member of every such affected family, he would take only person from such affected families in employment in the University particularly in Group C and D posts. He also offered to relax age limit and educational qualification conditions wherever possible so as to facilitate early rehabilitation of these affected persons in Group C and D posts in the Central University. In the information received under RTI Act dated 20.09.2017 it is clear that 88 Group C and 67 Group D posts are vacant as on 01.07.2017. Again the respondent University has notified the vacancy on 27.09.2023 including the posts for Group C and D. The University promised to provide employment to https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 11:50:37 am ) WP No. 3313 of 2026 persons, whose vacant lands was acquired, was an obligation and the same could not be rejected on the ground of latches.
4. The petitioners have filed a writ petition seeking employment. The said writ petitions were disposed on 15.11.2023 directing the respondents to consider the representation of the petitioner. But no action has been taken at their end. Hence, the petitioners have filed contempt petitions and the same has been disposed directing the respondents to pass appropriate orders. The second respondent passed an impugned order dated 28.08.2025 without considering the policy decision and rejected the representations made by the petitioners on the ground of delay. The Government of Puducherry and Central University took a policy decision on 18.05.1989 and agreed to provide job opportunity to the land owners/legal heirs who had given their land for establishment of Pondicherry University with an intention to rehabilitate the land displaced to provide job in Group C and D posts to any one of the persons in the land affected family. Challenging the said impugned order dated 28.08.2025, the petitioners have filed the writ petitions.
5. The learned counsel for the petitioners submitted that as per the scheme, the petitioners' families are land looser. However, no employment was offered to the petitioner or their family members. Therefore, the petitioners have made representations and the same was rejected merely on the ground of delay. https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 11:50:37 am ) WP No. 3313 of 2026
6. Per contra, the learned counsel for the respondents submitted that the land was acquired in the year 1986 and the scheme was announced in the year 1999. The petitioners have made representation after lapse of 16 years. The reason for delay is not properly explained. Hence, the second respondent has rightly rejected the petitioners' request and the same needs no interference.
7. Heard both sides and perused the materials available on record.
8. Admittedly, the land was acquired for establishment of Central University in the year 1986 and compensation has been paid to the land loosers at the relevant point of time. Aggrieved over the same, the land looser filed an appeal before the concerned Court for enhancement of compensation. The Government of Puducherry and Central University took a policy decision in the year 1989 agreed to provide job opportunity to the land owners/legal heirs who had given their land for establishment of Pondicherry University. However, the petitioners have approached this Court only in the year 2020 after lapse of two decades.
9. This Court perused the scheme. On perusal of the same, it is seen that the Government has given priority for employment based on the qualification and not given assurance for employment. Further, the petitioners have not stated https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 11:50:37 am ) WP No. 3313 of 2026 proper explanation for the said huge delay. After lapse of more than two decades, the petitioner have approached this Court, which is not sustainable. Further the LAOP cases are pending before the concerned Court. The respondent has rightly rejected the petitioners representation, which does not warrant any interference and therefore, the writ petitions are liable to be dismissed.
10. Accordingly, all the writ petitions are dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
09-02-2026 rli Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To
1.Union of India Rep. by the Secretary to the Government, Ministry of Human Resource Development, New Delhi
2.The Secretary To Government Department Of Revenue And Disaster Management, , Government Of Pondicherry, Pondicherry
3.The Vice Chancellor Pondicherry University (central University), Kalapet, Pondicherry 605 014 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 11:50:37 am ) WP No. 3313 of 2026
4.The Registrar Pondicherry University (central University), Kalapet, Pondicherry 605 014
5.The Registrar Pondicherry Engineering College, Kalapet, Pondicherry 605 014
6.The Registrar Govt. Law College, Kalapet, Pondicherry 605 014 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 11:50:37 am ) WP No. 3313 of 2026 M.DHANDAPANI J.
rli WP Nos. 2773, 2783, 2785, 2788, 2844, 3313, 3155, 3170, 3328 and 3569 of 2026 09-02-2026 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 11:50:37 am )