- (1.) Heard learned counsel for the parties.
(2.) The petitioners have approached this Court seeking a direction to the respondents to appoint the petitioners on the post of Artisan Trainees (Fitter and Electrician) on the basis of policy on facilities to be given to the land oustees in pursuance to Corporate Personnel Circular No. 534/1980 dated 19 June 1980, further, a direction is being sought to direct the respondents to consider the representation of the petitioners.
(3.) The second respondent, National Thermal Power Corporation Limited( N.T.P.C), a Government of India Enterprise, established for generating power and energy acquired certain lands in various States of India which includes U.P. In 1982, N.T.P.C started a project, namely Rihand Super Thermal Power Project in District Sonebhadra. As a consequence of acquisition, more than 1500 families were evicted as their land was acquired, in order to facilitate the families, N.T.P.C formulated a policy in 1980 for compensation and preference in appointment to one of the family members of the land oustees.;