DHANRAJ NAVNATH BHOYAR Vs. WESTERN COAL FIELDS LTD

JUDGEMENT

(1.) Heard Mr. S.C. Mehadia, learned Counsel appearing for the petitioners and Mr. A.M. Ghare, learned Counsel appearing for the respondents.

(2.) By consent, the petition is taken up for a final hearing. Hence, Rule. Mr. A.M. Ghare learned Counsel waives the rule. Rule is made returnable forthwith.

(3.) The challenge in the petition is to the communication dtd. 3/4/2018 (hereinafter shall be referred to as the "impugned order") whereby the claim of petitioner No.1 for grant of appointment pursuant to Rehabilitation and Resettlement Policy of the respondent as the petitioner No.1's grandfather's land was acquired, came to be rejected. A further declaration is sought by the petitioners that the respondents are bound by the compromise at Annexure-IV entered into between the parties through their respective lawyers and also to declare the policy of respondents to refuse the prayer for grant of employment only on the basis of linear dependent is unconstitutional.