CHAIRMAN CUM MANAGING DIRECTOR Vs. BHARAT CHANDRA BEHERA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order of the Division Bench of the High Court of Orissa at Cuttack dated 25.04.2008 in O.J.C. No.369 of 1998. The first appellant before us is the Chairman-cum-Managing Director of National Aluminium Company Limited (in short 'NALCO') along with its Chief Personal Manager (S & P) and Deputy General Manager (P & A).

(3.) The short question for consideration in this appeal is whether the Division Bench was justified in directing the appellants to provide employment to the first respondent herein under the scheme introduced by NALCO for assistance to displaced persons whose lands are acquired for the purpose of setting up NALCO's establishment at Angul.