PRASHANT KUMAR,J - (1.) In this application, petitioner prays for issuance of appropriate writ/direction ommanding the respondents to consider the case of petitioner for appointment as Category -2 displaced person, according to direction given in LPA No. 161, 162 of 1996 ( R) and Contempt Case No. 624 of 2004.
(2.) IT appears that for establishing Bokaro Steel Plant,a large chunk of land acquired, resulting in displacement of huge number of families. It further appears that as a result of meeting between the management of Bokaro Steel Plant and Government, a decision was taken for giving employment to at least one member of each displaced family. It further appears that for giving such employment, displaced persons were divided into two categories. Category -1 consist of such persons whose entire lands and buildings acquired, whereas Category -2 consist of those persons whose only land acquired. It is decided that the persons belonging to category -1 shall be given appointment at the first instance, whereas the persons belonging to category -2 shall be considered for employment. It is stated that the lands of petitioner had been acquired for the establishment of Bokaro Steel Plant. Accordingly, his name included in the family register of displaced person being family no. 153. It is also stated that Director Project, Land and Rehabilitation (hereinafter referred to as 'D.P.L.R.') had issued a displaced certificate (Annexure -1) in favour of petitioner, indicating that the petitioner is a member of the displaced family. It is further stated that D.P.L.R. sent a list of 33 persons, vide his letter no. 385 dated 29.9.1999, whose lands acquired for the establishment of Bokaro Steel Plant and non of the members of their family employed by the company as displaced person. It is stated that in the said list, the name of petitioner figured at serial no. 33. It is stated that in L.P.A. No.161 &162 of 1996(R), a Division Bench directed that after exhaust of list of Category -1 displaced persons cases of candidates named in the list of Category -2 displaced person be considered for appointment. Accordingly, it is stated that since the name of petitioner finds place in the list of Category -2 displaced person at serial no. 33, it is mandatory for management of Bokaro Steel Plant to consider the case of petitioner.
(3.) SRI Rajiv Ranjan appearing for the respondent, Bokaro Steel Plant submits that some of the Category -2 displaced person has field Contempt Case (Civil) No. 20 of 2006, 34of 2006, 39 of 2007 and 178 of 2006 in which a Division Bench of this Court issued notice for non compliance of order passed in aforesaid LPA No. 161 &162 of 1996(R). Against that order, Steel Authority of India moved in the Hon'ble Supreme Court vide Special Appeal No. 1774 of 2008. Aforesaid Civil Appeal disposed of by order dated 5.3.2002 and their Lordships of Hon'ble Supreme Court directed that Category -2 displaced person will be considered for appointment and preference will be given to them if other things being equal.;