RATTHO BAI Vs. SOUTH COALFIELD LIMITED

JUDGEMENT

(1.) ORDER ON BOARD 1. Heard.

(2.) The petitioners are land oustees as their entire land has been acquired by the SECL. Petitioner No.1 is the daughter of petitioner No.2; they have preferred this writ petition seeking quashment of the communication dated 19.01.2010, whereby, her claim for employment in lieu of acquisition of land has been rejected by the respondent -SECL.

(3.) Pertinent facts of the case, briefly stated, are that the land admeasuring 0.200 hectare bearing Khasra No.586 was acquired by the competent government for the benefit of South Eastern Coal Fields Limited (SECL) for carrying out mining activity, as the land was coal bearing area. For the subject acquisition, notification under Section 4 of the Coal Bearing Areas (Acquisition and Development) Act, 1957 was issued on 24.09.2004 and the award was passed on 02.06.2005. In absence of any male member in the family, petitioner No.1 applied for employment under the extant Rehabilitation Policy of the State Government. The claim has been refused on the ground that the petitioner being a woman is not eligible for employment in terms of Clause (VIII) K (b) of the Uniform Guideline for employment to Land Looser, issued by the SECL on 8/13-8-2002.