Arijit Pasayat, J. - (1.) Leave granted.
(2.) Appellant questions correctness of the order passed by a Division Bench of the Andhra Pradesh High Court disposing of the writ appeal filed questioning correctness of the orders passed by a learned Single Judge. The factual position in a nutshell is as follows :- Respondents claimed to be the owner of certain extent of lands which was acquired by the appellant for the purpose of establishing a sub-station. Respondents filed a writ petition seeking a direction to the appellant to consider their cases for appointment to a suitable post because they answered the description of displaced persons. They placed reliance on letter dated 3.1.2005 issued by the appellant. Learned Single Judge disposed of the writ petition directing the respondents to consider the cases of the appellant within a period of four weeks as per the Schemes or Rules framed therein.
(3.) Appellant questioned the correctness of the order passed by learned Single Judge stating that the lands in question were acquired in 1982 and neither at that point of time of acquisition or subsequently there was any scheme to provide any employment to the displaced persons, whose lands were acquired for the purpose of establishing a sub-station. It was pointed out that the letter, on which reliance was placed, was issued in response to the request of one of such alleged displaced persons. The letter clarified the position that no scheme was prevalent in the appellant-corporation. The stand of the writ petitioners was to the effect that in almost every organization controlled by the State, oustees of the lands or their dependants are provided with employment and the appellant, being a State-owned Corporation, cannot take a different stand.;