PRASHANT KUMAR, J. - (1.) FACTS and questions involved in the aforesaid writ applications are similar, therefore, they are heard together and disposed of by this order.
(2.) IN these writ applications, petitioners prayed for issuance of appropriate writ/direction commanding the respondents to consider their cases for appointment in Class -IV post/ on the post of Khalasi as displaced person according to the policy decision contained in Memo No. 552 dated 21.6.1963, Memo No. 1737 dated 12.10.1979 and orders passed in LPA No. 161, 162 of 1996 ( R) and MJC No. 139 of 1999( R). 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.
(3.) IT is stated that the lands and house of petitioners and/or their ancestors acquired for establishment of Bokaro Steel Plant, thus petitioners are Category -1 displaced person. It is stated that though petitioners are Category -1 displaced person and their names registered in the Employment Exchange but they were not appointed by the management of Bokaro Steel Plant. It is stated that being aggrieved with the aforesaid attitude of management of Bokaro Steel Plant, 382 persons, belonging to Category -1 displaced person, had filed a writ application in the High Court of Judicature at Patna, Ranchi Bench vide CWJC No. 2459 of 1995(R). Aforesaid writ application allowed vide Annexure -1 and after setting aside the order dated 11.5.1995 directed the management to fill up the post of Khalasi after considering the cases of persons, who were called for interview in April 1992.;