LALJI YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Office of the Additional Solicitor General of India has accepted notice on behalf of respondent no.1 and Shri Anand Tiwari, learned counsel has accepted notice on behalf of respondents no.2 to 4.

(2.) The petitioner has preferred present writ petition inter-alia with the following prayers :-

(3.) The facts in brief as contained in the writ petition are that the land of the petitioner was acquired by the respondent-Indian Oil Corporation in the year 1985. Thereafter, an application was submitted by the petitioner seeking his appointment with the respondent-Corporation on the ground that his land has been acquired hence apart from compensation, which was paid in lieu of the land an appointment should also be given by the corporation. The claim for appointment of the petitioner was rejected by the respondent-Corporation because he was over age. Subsequently a meeting was held in the area office of the respondent-Indian Oil Corporation at Allahabad on 18/1/1989.Thereafter a letter dated February 06, 1989 was written by the Deputy General Manager (Personal), Indian Oil Corporation Ltd. New Delhi to the Employment Officer, Employment Exchange, Varanasi, U.P. In the said letter name of the petitioner was at item number-1. The letter reads as follows :-