YOGESH SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Two fold prayers have been made by the petitioner in this writ petition : (i) issue a writ, order or direction in the nature of mandamus commanding the respondents to provide Job to the petitioner as per Government Orders issued time to time particularly the G.O. dated 29.6.1988 (Annexure-No. 1 to this writ petition). (ii) issue a writ, order or direction in the nature of mandamus commanding the respondents to consider the petitioner's representations which are already pending for disposal."

(2.) According to the petitioner, the lands recorded in the name of his father Ishwari Prasad Sharma were acquired under the provisions of the Land Acquisition Act by the State of Uttar Pradesh in 1971 for the purposes of making a residential colony by the U. P. Avas Evam Vikas Parishad ; the State of Uttar Pradesh has issued several notifications and Government Orders for providing service to the members of the family of such persons whose lands have been acquired by the U. P. Avas Evam Vikas Parishad appending one of the G.Os. as Annexure-1 ; even though the petitioner is fully entitled to be appointed under the aforementioned Government Orders and had made a representation (as contained in Annexure-5) through the Collector, Agra (respondent No. 1) to the Assistant Commissioner. U. P. Avas Evam Vikas Parishad for providing employment and despite a recommendation made in that regard by Srf Bhagwan Shanker Rawat, Member of Parliament, the respondents are not providing any employment to him and hence this writ petition.

(3.) When this writ petition was placed on 30.4.1996 before a Division Bench comprising R. A. Sharma and S. R. Alam, JJ. following order was passed by the Bench : "Learned counsel for the petitioner prays for and is granted a week's time to file the copies of the notifications under Sections 4 and 6 of the Land Acquisition Act requiring his land as well as notice under Section 9 of the said Act. He will also file the copy of the award along with the supplementary affidavit. List this writ petition thereafter on which date learned counsel may place relevant case laws. Sd./-R- A. Sharma. J. Sd./ S. R. Alam, J."