Krishna Singh And Ors vs State Of Chhattisgarh And Ors

With the consent of parties, the writ petition on behalf of petitioners No.10, 15, 16, 20, 22, 24 and 27 is dismissed as withdrawn, as they have sought withdrawal of the petition because they have been granted employment.

Case of petitioner No.14 has been decided and his application for employment has been rejected. Petitioner No.14 is at liberty to question that order in accordance with law.

Mr. Vaibhav A. Goverdhan, learned counsel appearing for the petitioners, would submit that the land of the petitioners has been subjected to acquisition for SECL, but employment has not been granted to them and therefore their case deserves to be considered in accordance with the rules and regulations and the rehabilitation policy.

Mr. Abhishek Sinha, learned counsel appearing for SECL, would submit that some of the petitioners namely, petitioners No.10, 15, 16, 20, 22, 24 and 27 have already been granted employment, however, case of the remaining petitioners will be considered in accordance with law and the applicable rules and regulations and as per the rehabilitation policy applicable.

Be that as it may, since SECL has already considered the case of some of the petitioners (petitioners No.10, 15, 16, 20, 22, 24 and 27) and they have been granted employment and application of petitioner No.14 has already been rejected, it is directed that the application of rest of the petitioners for employment will be considered by the Chairman-cum-Managing Director, SECL / an officer not below the rank of Director in accordance with the rules and regulations as per the applicable rehabilitation policy within 45 days from the date of receipt of a copy of this order. The petitioners will be allowed to make representation before that authority.

It is made clear that this Court has not expressed any opinion on the merits of the matter.

With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).