PANKAJ DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS petition has been preferred under presumption that there is some law under which the petitioner must be appointed because his land is acquired under the provisions of the Land Acquisition Act, 1894, but, the counsel for the petitioner is unable to point out any provision of the Act, 1894 whereby petitioner is entitled for appointment with the respondents Government merely because his land is acquired under the Act, 1894.

(2.) I have heard counsel for the respondents, who have submitted that petitioner has no legal right to get appointed by the Government in the Government services. At the most, if the land is acquired they are entitled for compensation as per the provisions of the Act, 1894.

(3.) IN view of these facts, there is no substance in this writ petition. Hence, the same is hereby dismissed.