RAMSHANKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These Petitions are filed claiming similar relief, therefore, W.P. No.22433/2022 is taken as a lead case.

(2.) Brief facts of the case are that the Petitioners are challenging the order Annexure P/8, which is a notice issued by the Narmada Hydroelectric Development Corporation Limited (NHDCL) on 24/9/2022 in the form of a circular to fill up the post of Electrician Grade-III (W-4)/Fitter Grade-III (W 4) through internal recruitment by holding a written/trade examination as well as the Advertisement, dtd. 18/8/2021.

(3.) Petitioners are admittedly land oustees and their land was acquired for construction of Hydroelectric Project on River Narmada. As per the rehabilitation policy amended upto November, 2002 contained in Annexure P/3, the Petitioners were to be given preferential treatment in the matter of recruitment but they have been discriminated and are working as contractual/outsourced Employees since 2004. The Respondents are not only required to give preferential treatment to the Petitioners but the policy will override the recruitment rules.