Punam Mahato vs State Of Jharkhand And Ors

This writ petition is for issuance of a direction upon the respondent no.5 to provide appointment to the petitioner in lieu of the land acquisition.

Learned counsel for the petitioner contents that the respondents have followed a Rehabilitation and Resettlement Policy, containing therein the

condition of compensating the land losers along with appointment to the dependents of the family, who lost the land. The compensation amount,

although, has been paid, as per the Resettlement and Rehabilitation Policy of the respondent-Corporation, but so far as the decree of appointment, the

same has not yet been given, hence this writ petition.

Mr. M. B. Lal, learned counsel appearing for the respondent nos.4 and 5 has submitted that that matter be remitted before the competent authority for

taking a decision in accordance with law.

In the facts of the case and without entering into the merit of the matter, the writ petition is disposed giving liberty to the petitioner to approach before

the respondent no.5 by giving therein, the details of the land, which has been acquired and showing the eligibility by virtue of Resettlement and

Rehabilitation Policy within a period of two weeks from the date of receipt of a copy of this order. The respondent No. 5 in turn is directed to take

decision strictly in accordance with Resettlement and Rehabilitation Policy, with respect to claim of the appointment of the petitioners by taking a

decision in this regard within a period of eight weeks from the date of receipt of such representation.

With the aforesaid direction, the writ petition stands disposed of.