D S I D C Vs. CHANDER PARKASH

JUDGEMENT

(1.) This is one of those cases where a scheme of the State for the benefit of young entrepreneurs has resulted, according to the State, in endless litigation and losses to the petitioner.

(2.) 26 acres of land in Delhi was placed at the disposal of the petitioner, which is a Government Corporation, for purposes of constructing sheds. These sheds were constructed during the year 1973-74 under a scheme which had been formulated for the benefit of educated engineers who were unemployed. The sheds were constructed partially from the loans which were taken by the petitioner from the banks.

(3.) The scheme, which envisaged the allotment of sheds, was given wide publicity in the year 1973 and it invited applications from unemployed degree holder or diploma holder technicians who were bona fide residents of the Union Territory of Delhi and were interested in getting gainful and productive self employment by setting up a small scale industry to apply to the petitioner Corporation. The scheme envisaged a training programme during which period stipend was to be paid and, on successful completion of the training the applicants were to be considered for allotment of built up industrial sheds at the Okhla Industrial Area. Assistance was also envisaged for getting machinery and plant under hire purchase scheme.