PEERAM AMARANATH Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard, Sri V.V. Satish, learned counsel appearing for the appellants and Sri M. Vidya Sagar, learned Counsel appearing for the respondents 3 to 5.

(2.) The land admeasuring Ac. 1.12 cents in Sy. No. 246 of Kalamalla Village, Yerraguntla Mandal, Kadapa District belonging to the 1st appellant, was acquired by the Government and an award to that effect was also passed on 29/2/2012. This land was acquired for the purpose of establishing a thermal plant known as the Rayalaseema Thermal Power Plant, Stage IV (1 x 600 MW). Apart from the compensation under the award, the land losers, affected by the acquisition of their land for the above purposes, were also promised certain additional benefits including the application of G.O.Ms.No.98, Irrigation (Project Wing) Department. G.O.Ms.No.98 provided for land losers, whose lands were acquired for Irrigation Projects, or their dependents to be granted employment to the extent of 50% vacancies of the categories equivalent to Junior Assistant/Typist and cadres below the said posts. This said G.O. also provided that reservation for various reserved categories would also be applicable.

(3.) In pursuance of aforesaid assurances, the Andhra Pradesh GENCO issued a notification for recruitment of 177 Junior Plant Attendant posts and earmarked 88 posts, which would amount to 50% of the posts notified, for land losers. Subsequently, 88 of these posts were filled up by land losers. This recruitment process was undertaken in the year 2011.