- (1.) Heard learned counsel for the parties and with their consent, this writ application is disposed of at the stage of admission.
(2.) The petitioner has prayed for a direction upon the respondents for granting employment to two members of her family in lieu of the acquisition of 6.74 acres of land belonging to her, by the respondent BCCL way back in 1982.
(3.) Counsel for the petitioner submits that at the time of acquisition of the lands, a policy was floated by the respondent BCCL and as per the policy, the benefits of one employment for every 02 acres of land acquired, was assured to the land holders. However, despite the fact that the lands were acquired pursuant to the land acquisition proceedings in 1981-82 and till 83-84, a check list of the lands acquired, was prepared by the concerned authorities of the respondent BCCL sometime in 1990. Upon preparation of the check list, and upon the petitioner being informed, she put up her claim for grant of employment to her nephew Vikash Banerjee submitting all the requisite documents including an affidavit (Annexure-3) stating her declaration for giving her consent for grant of employment to her nephew. Thereafter, the petitioner being eligible for employment to two more members of her family, claims to have pursued her demand with the concerned authorities of the respondents and though her claim was considered, but the same was turned down by the impugned letter dated 27.2.2004 (Annexure-8).;