Pramath Patnaik, J. - (1.) In the captioned writ application, prayer has been made for direction to the respondents to appoint the petitioner on suitable Group D post reserved in the respondent Corporation for land loser/displaced person appertaining to Khata No.47, Plot no.288/1 and 288/4 belonging to the ancestors of the petitioner.
(2.) The brief facts, as has been delineated in the writ application is that land measuring an area of 59 decimils, appertaining to Khata No.47, Plot no.288/1 and 288/4 was recorded in the name of the ancestral grandfather of the petitioner. The Damodar Valley Corporation (hereinafter in short 'DVC') for establishment of Chandrapura Thermal Power Station acquired the lands including the name of the ancestor of the petitioner. It has been averred in the writ application that despite acquisition of land neither rehabilitation nor compensation was offered to the petitioner against the acquisition of land. As per the guidelines of the respondents-Corporation, 30% of the available vacancies for unskilled categories was fixed for displaced persons. Accordingly, a panel was prepared for displaced person for their appointment on rehabilitation ground. It has been averred in the writ application that though the name of the ancestor found place in the list of the displaced persons neither the petitioner got appointment nor he got compensation in the respondent corporation. Similarly situated person approached this Court in CWJC No.1828 of 1998 (R) for appointment against the vacancies reserved for displaced persons. Accordingly the said writ petition was disposed of on 24.09.1999 with direction to the DVC authorities for verification of the records by the district administration in respect of claims of the land losers. In the list prepared by the respondents, the name of ancestor of the petitioner found place but for the reasons best known to them the petitioner has not been offered for appointment. Being aggrieved by inaction of the respondents, the petitioner submitted representation vide Annexure-6 to the writ petition but the said representation fell on the deaf ears. Being aggrieved by inaction of the respondents, the petitioner has been constrained to approach this Court for redressal of his grievances under Article 226 of the Constitution of the India.
(3.) Learned counsel for the petitioner has strenuously urged that the respondents-corporation has appointed several displaced persons whose lands have been acquired for the purpose of establishment of Chandrapura Thermal Power Station but petitioner has been subjected to hostile discrimination in breach of Article 14 and 16 of the Constitution of India. Learned counsel for the petitioner submits that in the empaneled list of displaced persons though the name of the petitioner found place as evident from Annexure-5 to the writ petition, but the respondents by adopting a pick and choose method has failed to consider the genuine case of the petitioner.;