- (1.) Heard counsel for the parties.
(2.) The petitioners in this writ application had initially prayed for a direction upon the respondents to accept their joining on the post of Draftsman Grade-II and Dresser respectively and pay them all the consequential monetary benefits within a specified period.
(3.) From the rival submissions the facts which emerge are that the petitioners and their family members happen to be persons who were displaced consequent upon the acquisition of their lands. Such acquisition was made way back in the year 1985-86. After recognizing the petitioners' fathers as the displaced persons, Vikas Pustika was opened in their names and was issued to them and in addition, they were provided employment on 30.06.1990. Subsequently, in 1994 not only was the Vikas Pustika withdrawn but their services were also terminated.;