BALDEV SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The present judgment shall dispose of 31 writ petitions being CWP Nos. 16541, 18254, 18290, 18547, 18731, 22049, 23830, 22608, 25853, 21037, 21460, 21464, 21209, 21158, 22319, 20596, 19356, 21473, 20929 of 2014 and CWP Nos. 227, 270, 693, 1220, 1224, 6131, 17615, 10531, 17455, 17610, 22525, 25607 of 2015 as common questions of facts and law are involved in all the writ petitions. Facts are being taken from CWP No. 16541 of 2014, Baldev Singh vs. State of Punjab and others.

(2.) The challenge by the petitioner is to the order dated 28.07.2014 (Annexure P -8) whereby, the claim of the petitioner for government job against the 13 kanals of land acquired in pursuance of awards dated 15.03.2011 and 24.09.2011 out of 882 acres for establishment of Peona Power Plant at village Gobindpura, District Mansa has been rejected by the Deputy Commissioner. The reasoning given in the impugned order is that the Committee has not recommended the case of the applicant on the ground that it does not fall within the category of exceptional hardship and within the parameters of the guidelines of the Government dated 03.03.2014 (Annexure R -1).

(3.) Unfortunately, the order does not show any further reasons to depict as to how the case of the individual does not fall within the parameters of the guidelines dated 03.03.2014 which were decided and circulated. It is on this account, this Court feels that the Deputy Commissioner will be required to conduct a fresh exercise by taking into account each and every person's case separately and by dealing with it by giving proper reasons. The background has to be taken into account for setting aside the impugned orders.