- (1.) Facts and questions involved in the aforesaid writ applications are similar, therefore they are heard together and disposed of by this order.
(2.) Petitioners prayed for issuance of an appropriate writ/direction commanding the respondents to appoint them as they are category-1 displaced person and their names included in the list of 207 persons forwarded by Director Project, Land and Re- Rehabilitation ( herein after referred to as D.P.L.R.) to Bokaro Steel Plant in view of direction given in LPA No. 161, 162 of 1996 ( R) and MJC No. 139 of 1999( R).
(3.) 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.;