NITYANAND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioners by filing this writ petition seek direction commanding the respondent authorities to implement the policy of Railway Department issued vide Letter No.ECR/CAO/W/Land Employment/143/227 dated 09.08.2007 (Annexure 3) whereunder it has been resolved that one person of the family shall be provided appointment in service who has been displaced and whose land and house have been acquired on the southern side for construction of Ganga Rail Bridge Project.

(3.) Learned counsel for the petitioners submits that the land of petitioner no.1 Nityanand Singh was acquired vide L.A. Case No.02/2002-03, 18/2005-06 and final payment was made. The land and house of petitioner no.2 Harendra Singh was also acquired vide different L.A. Case numbers. The land acquisition proceeding was also initiated from the northern side of river Ganga for construction of Rail Bridge. The Principal Chief Engineer, East Central Railway sought instruction from Advisor, Staff and Land Management, Railway Board with regard to policy decision of 1983 for providing appointment to one member of the family displaced due to land acquisition. In response thereto, the Railway Board has resolved to provide appointment to displaced person which has been communicated to G.M., East Central Railway, Hajipur vide letter D.O. No.E(NG) II/2002/RC-5/4 dated 27.01.2006.