ROHTASH Vs. M.D. HPGCL AND ORS.

JUDGEMENT

(1.) AGGRIEVED by order dated 30.4.2012 (Annexure P -7), rejecting the claim of the petitioner for employment in view of the land acquired for setting up Thermal Plant at Panipat as per Policy of the Govt. dated 6.5.1985/7.4.1992, the petitioner has approached this court. Pursuant to the directions of this court in COCP 2367 of 2010 dated 23.1.2012, requiring the respondents to consider the claim of each of the petitioner separately after calling individual information, the Chief Engineer has passed the following order: - -

(2.) IN view of the above circumstances, this petition is dismissed as there is neither any statutory enforceable right vested in the petitioner nor there has been any violation of Article 14 or 16 of the Constitution of India.