PARSHOTAM LAL Vs. STATE

JUDGEMENT

(1.) PETITION is admitted to be heard and taken up for final disposal with the consent of the learned counsel for the parties.

(2.) PETITIONER has preferred this petition seeking issuance of a writ in the nature of mandamus commanding the respondents to appoint the petitioner to the post of class -IV employee in the Animal Husbandry Department. It is stated that a piece of land aggregating ten marlas was taken by the Animal Husbandry Department from the father of the petitioner for the construction of building for Dairy Development Society, on the promise that the petitioner would be employed as class -IV employee. The sole grievance of the petitioner is that neither compensation has been paid nor the job has been offered to the petitioner in lieu of the land taken by the respondents. According to petitioner, his case was recommended by the Department and on the directions of the Minister, was also processed, but no appointment order was issued in his favour till date.

(3.) THE case of the petitioner is that the respondents wanted a land for constructing a building for Dairy Development Society in village Mangnar, and no one was coming forward to offer the land for this public purpose. Officers in the Animal Husbandry Department approached the father of the petitioner and offered him to employ his son as class -IV Government servant, in case the petitioner's father is willing to give ten marlas of land for the said purpose. The sole grievance of the petitioner is that the respondents have backed out from their promise and assurance and, thus, occasioned injustice to him, which compelled him to approach the Court for the grant of relief.