Chandra Dhari Singh, J. - (1.) The instant writ petition has been filed for quashing of the letter No.Pra/136/11/R/94/25 dated 3/5.01.1994 issued by HAL.
(2.) Brief facts of the case are that land of the petitioner no.1 was acquired for use of Hindustan Aeronautics Ltd. (hereinafter referred to as H.A.L.), Korwa Division, District Sultanpur. As per policy dated 29.12.1973 laid down by the State Government in Revenue Department and adopted by the Board of Revenue and other concerned department, at least one person of the family was to be given employment in lieu of the land acquired. Another G.O. No.2246-496/10-Bhu-Adh dated 28.02.1974 was issued by Board of Revenue in regard to employment of one person of the family whose land was acquired for the use of H.A.L.
(3.) As per G.Os. as stated above, the petitioners were called by Personal Manager, H.A.L., opposite party no.4 for test and interview on 31.05.1986. The petitioners were declared successful and were found suitable for appointment as Trainees under the Training Scheme specially designed to explore the avenues of employment to the land losers on certain terms and conditions. The petitioners' name were shown in the list issued by the Training Manager vide letter No.T/664/13/26 dated 10.07.1986.;