UNION OF INDIA Vs. REGISTRAR

JUDGEMENT

(1.) The Union of India and other Officials have filed this writ petition against the order dt.03.02.99 in O.A. No.291 of 1997 directing that the application of the present respondent No.2 for appointment as per the guideline of Railway Board dt.31.12.1982/01.01.1983 should be considered.

(2.) The following facts are not disputed:-

(3.) Learned counsel for the petitioners submitted that since compensation payable under the Land Acquisition Act has already been paid to the person affected, the benefit of scheme regarding employment cannot be extended to the person or the family member of such person. To appreciate the submission of the learned counsel for the petitioners, it is necessary to refer to the scheme prepared by the Railway Authorities. The scheme is extracted as follows:-