HARYANA STATE ELECTRICITY BOARD Vs. MAHASINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave arises from the judgment of the Division Bench of the High Court of Punjab and Haryana, made on January 17, 1987 in CWP No. 1813/96.

(3.) The admitted position is that as per the policy of acquisition, the appellants are required to provide an employment to one of the members of the family whose land is acquired. The cut-off date prescribed was December 13, 1991. One Shamsher Singh, brother of the respondent and son of the owner had applied for appointment. Since he was not being considered, he filed a writ petition before the High Court. The High Court directed the Board-appellant to appoint Shamsher Singh. However, before appointment could be made, he died. Consequently, his wife Smt. Suresh Bala applied for and was appointed. Subsequently, the respondent applied for appointment but he was not given appointment as appointment had already been given to the widow of Shamsher Singh. Consequently, he filed writ petition. The same stand has been taken in the High Court; the Division Bench has held that in view of the policy that em-ployment will be provided to one of the members of the family of the owner, appoint-ment to the first respondent was required to be made and appointment of Suresh Bala is illegal. Thus this appeal by special leave.