LAWS(APH)-1996-4-98

M G MURTHAZA Vs. BHARAT HEAVY ELECTRICALS LTD

Decided On April 09, 1996
M.G.MURTHAZA Appellant
V/S
BHARAT HEAVY ELECTRICALS LTD., HYDERABAD Respondents

JUDGEMENT

(1.) Appellant's application under Article 226 of the Constitution of India seeking a direction to the respondent for giving to him appointment as one of the land oustees has failed before the learned single Judge on the ground that in view of acquisition of the land, money compensation has been paid but in so far as the appointment is concerned there is no scheme framed.

(2.) It is not in dispute that the appellant has a claim in the land which has been acquired for the purposes of the respondent, a public limited company and a State for the purposes of Article 12 of the Constitution of India. In a proceeding for a similar claim by nine persons against one of the units of the respondent- company this Court had the occasion to consider whether such land oustees were entitled to any compassionate appointment. The Court took notice of the fact that the management had prepared a provisional list of selected candidates on 31-12-1983 for appointment of unskilled workers and observed,

(3.) After taking notice of the contentions of the parties the Court disposed of the appeal (W.A.No.415/92) with the observations as follows: