- (1.) We have heard Mr.Manoj Bhardwaj, learned counsel for the appellant.
(2.) This Special Appeal arises out of the judgment of learned Single Judge, by which he has dismissed the writ petition praying for a direction to the respondents (National Thermal Power Corporation) to grant employment to the petitioner as per their own policy/guidelines, after extending him relaxation in the age.
(3.) The Central Government acquired the land for a project to be undertaken by the National Thermal Power Corporation (NTPC), for which the proceedings under the Land Acquisition Act, 1894 were drawn an award was prepared and compensation was paid.;