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 though employment to land-losers of village Karmatand was offered but no employment was offered for the inhabitants of village Dhokra, whose lands were acquired for the self same purpose. However, after due deliberations the respondentsauthorities principally agreed to give 50 employments to the landlosers of village Dhokra and even 13 persons were given employment. It has further been submitted that 53 decimals of land was also belonging to petitioner's father, hence after due discussions, the father of the petitioner nominated the petitioner for employment, but, when no action was taken he contacted the respondents whereupon, he was advised to submit fresh application along with relevant affidavit. 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.;