MURLIDHAR DASANDHI Vs. BHARAT COKING COAL

JUDGEMENT

(1.) This writ petition has been filed by the Petitioner seeking a direction upon the Respondents to consider his case for employment and pass necessary order for giving employment to the Petitioner in the post of Miner/Loader as his land has been acquired by the Respondents.

(2.) In brief, the Petitioner has stated that an advertisement was published for the post of Miner/Loader in the newspaper 'Awaz'. Pursuant to the said advertisement, the Petitioner applied for the same. Thereafter he appeared in the interview and thereafter he made representation that his selection has not taken place and he also relied in the said representation that his land has been acquired for excavation of coal by the BCCL. The said representation was kept in abeyance, so he preferred this writ petition in the year 2007.

(3.) Learned Counsel for the Petitioner contended that the land of the Petitioner was acquired under the Land Acquisition Act for the BCCL and under the scheme, it was obligatory for the Respondents to give employment to one of the family members of the person whose land has been acquired. He further contended that he appeared before the competent authority for the interview pursuant to the advertisement dated 11th June, 1990 with the details of his land acquired by the State for BCCL, but no employment was given to him. He also pointed out that he made several representations to the Respondents which has been annexed as annexure-1 dated 22.6.1990, annexure-2 dated 19.11.1990 and annexure-3 dated 22.2.1999 through the Rashtriya Colliery Mazdoor Sangh. He again made representation on 08.2.2005 (Annexure-6), but all those representations have not been considered by the authorities, hence this writ petition has been filed at a belated stage.