Prashant Tigga vs State Of Jharkhand And Others

Deepak Roshan, J

Heard learned counsel for the parties.

The instant writ application has been preferred by the petitioner praying for a direction upon the respondent-Authorities to provide service/employment to the petitioner on the ground that respondent-Authorities have acquired the land of the petitioner for construction of staff quarters of MECON vide L.A. Case No. 22/1976-77.

A counter-affidavit has been filed in this case wherein it has been stated that the petitioner has failed to produce the land document as well as any agreement between the MECON and the petitioner's family with regard to giving employment.

Learned counsel for both the parties submit that interest of justice would be sufficed that the petitioner may approach the concerned respondents by filing a fresh representation along with the copy of the land documents making claim for his employment.

In view of the aforesaid submission and also the fact that R&R Policy is not on record to show the Rules for giving employment in lieu of acquisition of land, as such interest of justice would be sufficed, if the petitioner is given liberty to approach the concerned respondent.

Consequently, the instant writ application is, hereby, disposed of by directing the petitioner to approach the respondent No.3 by filing a fresh representation making his claim for employment along with all necessary land papers etc. within the period of 10 weeks from today.

If any such representation is filed before the respondent No.3 the same shall be verified and necessary order should be passed in accordance with the Policy of the respondent-Company.

Since the matter is very old, as such the fresh order shall be passed within a period of four months from the date of receipt of such representation.

Consequently, the instant writ application stands disposed of.