MOHAN GORAIN Vs. STEEL AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the petitioner has sought for direction upon the respondents to provide him appointment on the category of displaced persons in lieu of acquisition of land.

(2.) It is the case of the petitioner that the land pertaining to the petitioner has been acquired in the year 1961-62 in a proceeding initiated under Land Acquisition Case No.12 of 1961-62, in pursuance thereof the award was prepared.

(3.) The petitioner has been provided appointment under the scheme but the same has been provided in favour of one third person who by impersonating him as the petitioner has got the appointment under the displaced category quota, on being inquired into a charge sheet was submitted upon him and the said person has been terminated in the year 1991 and thereafter the petitioner has approached to the authority for filing a representation in the year 2014 (08.07.2014) and when no decision has been taken, the present writ petition has been filed.