BINOD KUMAR MAHTO, S/O LATE DHANESHWAR MAHTO, R/O VILLAGE Vs. UNION OF INDIA THROUGH THE CHIEF GENERAL MANAGER, EASTERN COALFIELDS LTD, RAJMAHAL PROJECT, LALMATIA, DIST. GODDA

JUDGEMENT

(1.) Rejoinder affidavit dated 25.10.2016 filed by the petitioners is taken on record, copy thereof has been supplied to the learned counsel appearing for the respondents.

(2.) Claiming a suitable employment in lieu of compensation which was granted for acquisition of the land comprised under plot nos. 349, 350 and 354, the petitioners seek a direction upon the respondents.

(3.) Ms. Bandana Sinha, the learned counsel for the petitioners referring to supplementary affidavit dated 25.10.2016 submits that the guidelines for examining the eligibility of land losers for employment vide Annexure-1 to the affidavit would disclose that a person having more than 1 acre, but less than 3 acres land was entitled for one employment, however, the petitioners who have lost their landed properties including the house property have been denied employment.