M.KATJU, J. - (1.) THIS special appeal has been filed against the impugned judgment of a learned single Judge of this Court dated 31 - 7 -2003.
(2.) WE have heard learned Counsel for the parties. The learned single Judge has passed the judgment on the basis of the judgment dated 4 -2 -2000 in Writ Petition No. 607 of 1995, Ram Kumar and another v. State of U.P. and others. In that judgment (the judgment dated 4 -2 -2000) reliance has been placed on a Government Order of the State Government, which provides grant of a job to one member of the family of the person whose land has been acquired.
(3.) LEARNED Counsel for the appellant has submitted that the Government Order of the State Government is not binding on the appellant which is a Public Sector Undertaking wholly owned and control by the Central Government, and it had never agreed to comply with the Government Order dated 15 -6 -1985 issued by the State Government vide paragraph 8 of the counter -affidavit in the writ petition. He has also submitted that the writ petitioner has not mentioned either the number of the land nor the area acquired by the Government nor has he mentioned the total holding possessed by him or his parents or other close relatives. It is also submitted in paragraph 13 of the counter - affidavit to the writ petition that there is no vacancy at present in the Gas Authority of India Ltd. The nature of a job in the Gas Authority of India Ltd. is highly technical and requires specialized knowledge and hence employment of an unqualified person would be dangerous.;