SUNIL KUMAR NEGI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner has approached this court for grant of the following relief: -

(2.) ACCORDING to the petitioner he belongs to an area which was affected by setting up of Hydro Project by Jaiprakash Power Ventures Limited (earlier known as Jaypee Karcham Hydro Corporation Ltd.). He applied for job under the policy of "Project Affected Area", as many of the similarly situated persons have been granted job by the company. The company did not offer him job despite his repeated requests, which constrained him to approach this court by way of CWP No. 6274 of 2011, which was disposed of on 9.8.2011 with a direction to the Deputy Commissioner to look into the representation already made by the petitioner.

(3.) THE respondent -company filed its reply wherein it was averred that petitioner had not applied for a job under the policy of "Project Affected Area", but in fact had applied for the post of supervisor vide application dated 6.8.2007. It is further alleged that as the petitioner belonged to the project affected area/village, he was immediately offered employment as a supervisor on daily wage basis with effect from 7.9.2007 as a special case. The petitioner reported for duty on 7.9.2007, but then absented himself till 18.9.2007. He again reported for duty on 19.9.2007 and worked for a very short duration and thereafter again absented himself and never came back. Respondents in support of this submission have annexed the copy of attendance register.