MOHIT KR. MAJI Vs. UNION OF INDIA

JUDGEMENT

(1.) Indisputably litigations in perpetuity have been going on not only before this Court but also before other High Courts filed by the land losers or their family members with a prayer for appointment in different steel plants under the administrative control of the Steel Authority of India Limited.

(2.) Let me now briefly narrate the facts of the case.

(3.) For development and expansion of IISCO Steel Plant some land was required. The State Government in acquisition process vide L.A. Case No. LA-11/32R/88-89 acquired considerable portion of land in the mouzas of Nakrasota, Kaliapur, Baradighari, Hirapur, Sarmara and Purushottampur within P.S. Hirapur, undivided Burdwan. The area of the land acquisition was measuring 308 acres. The said land was handed over to IISCO for expansion of the plant. Within the said land there was a temple called by the local people as "Jhoroburi" temple. A dispute cropped up between the Steel Plant Authority and the local villagers on the issue of shifting the said temple. Subsequently, the land losers and the local people started agitation for employment in addition to the compensation granted by the IISCO to the land losers in accordance with law. IISCO prepared a list of 178 candidates being the land losers or their relatives and sent it to the State Government for verification. After getting the verification report the IISCO made arrangement for their training and on receiving training successfully they were absorbed in the establishment of IISCO.