YOG RAJ GUPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners by way of the present writ petition have prayed for the following substantive relief: -

(2.) ADMITTEDLY , the land/house of the petitioners has been acquired for the construction of Kol Dam Hydro Electric Project in District Bilaspur. It is also not in dispute that a tripartite agreement had been executed between the Government of Himachal Pradesh, National Thermal Power Corporation (for short 'NTPC') and the Himachal Pradesh State Electricity Board (for short 'HPSEB') for the execution of Kol Dam Hydro Project on 26.02.2000 where under a scheme for rehabilitation was framed, wherein in addition to the compensation benefits under the provisions of the Land Acquisition Act, the persons, who had become landless/houseless were entitled to certain other benefits. The salient features of the scheme as are relevant for the purpose of deciding the case are as under: -

(3.) IN light of the aforesaid submission, the present petition is disposed of with the directions that as and when respondent No. 4 decides to fill -up the posts of unskilled and skilled workmen in terms of Clause 3.0, the cases of the petitioners shall also be considered in case they are eligible in accordance with the scheme.