Rajesh Shankar, J. - (1.) Heard learned counsel for the parties.
(2.) The present writ petition has been filed for quashing the order dated 02.07.2015 contained in Ref. No. BCCL/EJA/PO/AMBD/2015/600-07 ( Annexure-7 to the writ petition) passed by the Project Officer, Amlabad Colliery, BCCL whereby the representation of the petitioner for employment of his two sons and one daughter in lieu of the acquisition of his land of 7.63 acres, has been rejected. The petitioner has further prayed for a direction upon the respondents to rehabilitate his family in lieu of his acquired land.
(3.) The factual background of the case as stated in the writ petition is that the land under Khata No.75, Plot Nos.51, 62 to 72, 74, 76, 78 to 83 and 90 area 7.63 acres in Mouza-Amlabad ( hereinafter called the said land) belonging to the father of the petitioner were acquired in the year 1989-90 and utilized by Bharat Coking Coal Limited for its Amlabad Project, District-Bokaro. At the time of acquisition, Pucca and Kachha houses were standing upon the said land and, as such, the same were also acquired by the respondents. In lieu of the acquisition of land, the respondents paid compensation of Rs.13,379.98 to the father of the petitioner and Rs. 34,302.79 for one house but failed to pay Rs.27,959.95 for the second house. At the time of acquisition of the land, a policy was floated by the respondent-BCCL, according to which, the benefit of one employment for every 2 acres of land acquired was assured to the land owners. It is claimed by the petitioner that despite the acquisition of 7.63 acres of his land, no employment was provided to petitioner's family, though his family was entitled to at least three employments. The petitioner unsuccessfully approached the respondent-BCCL for employment of his wife several times, lastly in the year 2012. Thereafter, the petitioner filed a writ petition being W.P.(C) No. 2181 of 2013 which was disposed of by this Court vide order dated 27.01.2015 giving liberty to the petitioner to approach the respondent-BCCL by filing a representation for grant of benefit under R & R Policy. Pursuant to the order dated 27.01.2015, the petitioner filed representation to the Project Officer, Amlabad Project of BCCL which was rejected vide order dated 02.07.2015 as contained in Ref. No. BCCL/EJA/PO/AMBD/2015/600-07, which gives rise to filing of the present writ petition.;