BHARAT PRASAD SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE main question involved in these cases is whether an officer of Steel Authority of India Limited (SAIL) can be appointed as Estate Officer under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (the Act).

(2.) THE Bhilai Steel Plant, Bhilai (the Plant) is a unit of SAIL. The Central Government issued a notice dated 26.02.1997 appointing the Estate Officer of the Plant as the Estate Officer under the Act.

(3.) HINDUSTAN Steel Works Construction Limited (HSCL) is a construction company. It constructed the Plant. The SAIL also permitted the HSCL to construct its quarters for the residents of its employees, as they were constructing the plant.