D.G.R. Patnaik, J. - (1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.
(2.) The petitioner in this writ petition has prayed for direction upon the respondents to reinstate them in service on the ground of being displaced from their land and they are land losers.
(3.) From the rival submissions, it appears that after acknowledging the petitioners of being owners of the land which was acquired by CCL and in pursuance of the scheme for payment of compensation, petitioners were given employment under the respondents, but later, a dispute arose regarding their claim of their being owners of the land and they were terminated from service by the respondent CCL. Against the order of terminations, the petitioners had filed writ petition before this Court in CWJC No. 1980 of 1999R which was disposed of by order dated 8.2.2000 with direction to the respondents to consider the petitioners' claim and pass a reasoned order. Upon consideration, when the respondents rejected petitioner's claim, another writ petition No. 1814 of 2000 was filed by the petitioners.;