MAHENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall govern the disposal of Writ Petition Nos.15545/2023, 16142/2023, 16146/2023 and 16251/2023 as identical issue is involved in all the petitions. For the sake of convenience, the facts as narrated in WP No.15545/2023 are being taken for consideration.

(2.) This writ petition has been filed by the petitioners under Article 226 of the Constitution of India seeking the following reliefs:-

(3.) The grievance of the petitioners is that they are the residents of village Sultanpur, Post Moya, Tehsil and District Rajgarh (Biaora) and their land was acquired by the Western Central Raiway in the year 2010. In respect of the said acquisition, a notification was also issued by the Railways on 17/12/2013 providing that one person from the family whose land is acquired shall be provided appointment in the Railways. Pursuant to which, an application was also filed by the petitioners on 28/02/2014, however, no action was taken in respect of the same, and subsequently the compensation was also provided to the petitioners vide order dtd. 01/03/2017, which the petitioners also accepted. Thereafter, as the petitioners did not receive any information from the respondents regarding their application for employment, a fresh application was again filed on 18/04/2023, however, on this application also, no orders were passed and communicated to the petitioners, hence, the present petition has been filed.