SUNIL KUMAR DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Aggrieved by the denial of a job under the Rehabilitation Scheme applicable to land oustees, the Petitioner has filed the present petition seeking directions to the Mahanadi Coalfields Limited (MCL), to rehabilitate him with a suitable appointment within a specific time limit.

(2.) The background facts are that the Petitioner is the grandson of late Shri Balmukund Dash of Brajarajnagar, whose land measuring Ac.0.918 decimal was acquired by the Government of Orissa for MCL in terms of a notice issued on 29/3/1988 by the then Special Land Acquisition Officer (SLAO), Sambalpur.

(3.) A representation was submitted on 25/3/1995 by the Petitioner's grandfather to the SLAO protesting against their not providing a job to his grandson whereas, the grandsons of two other persons i.e. Sribatsa Dash and Manibhusan Dash had been provided jobs although the lands acquired in their cases was of a lesser extent than his own.