SANTOSH KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the impugned order Annexure P-1 whereby the claim for employment of the petitioner against the land belonging to his family which was acquired by the respondents was denied.

(2.) The facts of the case is that the father of the petitioner namely Santram had a land measuring 0.33 acres at Village Jarahajel, District Korba which was acquired for the purpose of mining activities by the respondents. The acquisition took place in the year 1982-83. The petitioner herein the son of the land owner moved an application for employment in lieu of the land belonging to his family which was acquired for the first time on 26.02.2011. The application was duly entertained and scrutinized as is evident from the correspondences enclosed along with the writ petition wherein there are correspondences made with the petitioner both by the Management of SECL as also from the office of the District Collector, Korba. Both these authorities have called upon the petitioner to furnish the requisite documents by which his claim for employment could be scrutinized and processed. It is said that the petitioner has failed to produce those documents and therefore the impugned order of rejecting his claim for employment was passed vide impunged order Annexure P-1 dated 18-19- 01-2015.

(3.) Contention of the petitioner is specifically is that the petitioner had both before the management of SECL as also before District Collector Korba , furnished all the requisite documents as was sought for and he is still ready to produce these documents to the authorities concerned to establish his claim for employment.