PRAMATH PATNAIK, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for quashing office order dated 06.11.2008 whereby respondent no. 7 has refused the claim of the petitioners for employment under 'Land Loser Scheme' and further prayer has been made to direct the respondents to give employment to the petitioners against acquisitions of land, both raiyati and Gair Mazurwa, as mentioned in paragraphs 14 and 15 of the writ application, measuring an area of 20 acres in consonance with guidelines contained in letter dated 21.06.2002.
(2.) The facts, shorn of unnecessary details, are that Government of India vide SO No. 2081 dated 30.06.1981 acquired the land measuring 3070 acres approximately including the lands of petitioners of village Rahawan and Pachmo, but, in lieu thereof when no employment was offered to them, they moved before this Court by filing W.P. (S) No. 2807 of 2007, which was disposed of vide order dated 16.06.2008 giving liberty to the petitioner to file representation before the authority. With the liberty aforesaid, the petitioners approached the concerned authority, who passed the impugned order dated 06.11.2008, on the ground that the petitioners/claimants have failed to produce the required documents under the land loser scheme for employment.
(3.) Heard Mr. S.K. Sharma, learned counsel for the petitioner and Mr. Hardeo Pd. Singh, learned counsel for the respondents - CCL and Mr. Arup Kr. Dey, A.C to learned G.P. I for the respondents - State.;