Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has inter alia prayed for direction upon the respondents to appoint the petitioner on a suitable post in lieu of acquisition of his land in parity with the similarly situated persons.
(2.) Heard Mr. Ashutosh Anand, learned counsel for the petitioner and Mr. Amit Kumar Sinha, learned counsel for the respondents-BCCL.
(3.) Learned counsel for the petitioner submitted that the respondents-authorities in order to construct a Township acquired lands of village Karmatand and Dhokra. It has been submitted that the land of the petitioner was acquired not under any R &R policy/land loser policy rather as a special case. It has further been averred that several rounds of discussions were made between the officials and land-losers and in meeting dated 04.01.2008, the Deputy General Manager, Land Acquisition, BCCL duly acknowledged the fact that as an exceptional case, 26 additional employments have been sanctioned by the Ministry of Coal and Coal India. In the said meeting it was duly acknowledged that previously there was no formula for providing employment and the same was done even in case of 4 decimals of acquisition of land. It has further been submitted that vide Award No. 38, respondents-authorities have acquired 1.47 acres of land, out of which 49 decimal of land belongs to the family of the petitioner. Learned counsel for the petitioner submitted that land-losers having lesser area of land have been provided employment but the petitioner has been subjected to hostile discrimination.;