SURAJ SINGH Vs. NORTHERN COALFIELDS LIMITED & ANOTHER

JUDGEMENT

(1.) The petitioner has filed the present petition praying for direction to the respondents to permit him to join duty in the establishment of respondent No.1 despite the appointment order issued in his favour on 19.08.2015.

(2.) The petitioner has passed 10th class examination. Respondent No.1 is one of the Subsidiaries of Coal India Limited which is a public sector companies and extended Arm of the Government of India. Respondent No.1 is therefore, amenable to writ jurisdiction. The Central Government in exercise of its power under Section 4(1) of the Coal Bearing Areas (Acquisition and Development) Act, 1957 permitted the acquisition of land for the purpose of exercising the rights to mine, quarry, bore, dig and search for minerals in the land situated in various villages of Tehsil Waidhan, District Singrauli. The land of belonging to Late Shri Indramani Singh has been acquired for the said purpose. The compensation in lieu of the acquisition of land was prepared.

(3.) The Coal India Limited in addition to the Madhya Pradesh Rehabilitation and Resettlement Policy has framed a policy which is known as Rehabilitation and Resettlement Policy of Coal India Limited, 2012. The policy is meant to provide the Resettlement and Rehabilitation to the persons whose land has been acquired under the provisions of Act of 1957.