RAMAN SHARMA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present order shall dispose of two writ petitions i.e. CWP Nos.5221 of 2013 and 7960 of 2014. The facts are being taken from CWP No.5221 of 2013 titled as 'Raman Sharma Vs. State of Punjab and others '.

(2.) The petitioner (s) seek a direction to the respondents to provide the monetary benefits/rehabilitation package in lieu of the employment to be given as a Class-IV employee vide letter dated 22.02.2013 (Annexure P-5). In the alternative the appointment sought as per qualification on account of the fact that the petitioner is nearing 50 years and is M.A. in Hindi (in CWP No.5221 of 2013 and on account of the qualification of the petitioner as he is having diploma in Mechanical Engineering (in CWP No.7960 of 2014) should be offered employment in any other department if not available in Ranjit Sagar Dam.

(3.) The claim of the petitioner is based on the fact that the husband of the petitioner was having 7 Biswas of land situated in village Mohal Bhotan and around 1 Bigha of land in village Kheri, Tehsil Dalhousie, District Chamba, Himachal Pradesh. On account of the acquisition of the land for the Ranjit Sagar Dam and on account of policy dated 13.07.1998 (Annexure P-1) the claim has been made, on account of falling under the definition an oustee family.