MUKHTAR ANSARI Vs. TENUGHAT VIDUT NIGAM LIMITED

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that the land of the present petitioner has been acquired by respondent No.1. As per the scheme floated by the respondent No. 1, member of the displaced family ought to have been appointed or given employment by respondent No. 1. As no employment has been given, the present petition has been preferred.

(2.) I have heard learned counsel for the respondents, who has submitted that, in fact, they have already given employment to 458 displaced persons, only four persons have been left out. Petitioner should prefer an application before respondent No. 2 and in turn, respondent No. 2, will give his application to the Committee constituted, as per Annexure-D to the counter-affidavit, filed by the respondents. Thereafter, the said Committee will scrutinize the claim of the present petitioners and the same will be forwarded to the District Administration for necessary verification and after verification, if recommendation is made in favour of the petitioners, the same will be forwarded to respondent No. 1 for appointment. The application or the claim of the petitioner shall be forwarded in the aforesaid manner, before the various authorities.

(3.) In view of these submissions and looking to the aforesaid procedure, as stated in the counter-affidavit, I hereby, direct the respondent No. 2 to treat this writ petition as a representation or an application for getting employment by the petitioners, with the respondent No. 1, as their land has been acquired, as per the claim made by the learned counsel for the petitioners. Respondent No. 2 shall forward the application of the petitioners to the Committee constituted, as per Annexure-D to the counter-affidavit and the said Committee shall scrutinize the claim of the present petitioners, on the basis of his own eligibility and if the recommendation is made in favour of the petitioners by the District Administration, they shall verify and may recommend to the respondent No.1, and if decision is taken in favour of the petitioners, they shall be given employment by the respondent No.1. Thus, the Committee constituted as per Annexure-D to the counter-affidavit, shall decide the case of the present petitioners, in accordance with law, within a period of sixteen weeks, from the date of receipt of an application/ form, from respondent No. 2, and respondent No. 2 is, hereby, directed to forward the memo of the present petition or such other applications preferred by the petitioners within a period of ten days, from today, to the Committee, constituted as per Annexure-D to the counter-affidavit.