D HEMA KUMAR Vs. BHARAT HEAVY ELECTRICALS LIMITED

JUDGEMENT

(1.) WRIT Petition in WP No.3343 of 2008 is filed to call for the records relating to the impugned letter dated 31.12.2007 issued by the first respondent in his office Ref. BAP:HR:LLXI 25096/07, quash the same and direct the first respondent to provide employment to the petitioner as unskilled labour or any other employment considering the petitioners' age and qualification within the time fixed. 2. The relief sought for in all the writ petitions are almost one and the same seeking employment in the first respondent company according to the age and qualification of the petitioners. Hence all the writ petitions are taken up together and disposed of by this common order. 3. The relief sought for by the petitioners as above was raised by similarly placed petitioners in W.P.Nos.14616 and 14617 of 2008 and the Hon'ble Division Bench of this Court while disposing a batch of WRIT Appeals and WRIT Petitions, namely W.A.Nos. 1275 to 1277 of 2008 and W.P.Nos.25480 of 2008, 14616 and 14617 of 2008 by order dated 29.09.2010, ordered as follows: "30. The issue regarding employment under the displaced land owners category was pending since 1981. It is in the interest of both the land owners as well as BHEL to put an end to this issue at the earliest point of time. Some how or the other the matter has been dragged for years together. Therefore, it is high time that the entire issue be resolved by examining individual cases by the Screening Committee appointed by the learned Single Judge. While issuing the notification calling for applications from the displaced land owners, the Screening Committee should make it clear that no more applications would be received in respect of acquisition made for BHEL as per G.O.Ms.No.87 dated 27.01.1981. It should be the endeavor of the Screening Committee to conclude the matter as expeditiously as possible and in any case, within a period of six months from date of receipt of a copy of this judgment. It is made clear that in case there are no immediate vacancies to accommodate these people, it would be open to the Screening Committee to prepare a list of the candidates and depending upon the vacancies they could be given employment by BHEL, of course, with reference to the qualification required for the particular post. 31... 32. The WRIT Petitions filed by the displaced land owners in W.P.Nos.25480, 17981 to 17984 of 2008, 21875, 26150, 26451 to 26453, 29404, 14616 to 14617 of 2008 also raises the very same issue. Therefore, such claims could be decided by the Screening Committee to be constituted as per the order passed by the learned Single Judge. Accordingly, we direct the Screening Committee to issue notice to the writ petitioners and consider their claims on merits and as per law." 4. In view of the order passed by the Division Bench of this Court as above the present WRIT Petitions, which are similar in nature are also ordered in terms of the Division Bench order as above. Consequently, connected miscellaneous petitions are closed. No costs.