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Judgment
The present Writ Petition is filed questioning the inaction of the Respondents in not providing employment to the Petitioners in terms of G.O.Ms.No.98, Irrigation (PROJ. WING) Department, dated 15.04.1986, as illegal and arbitrary.
The lands of the parents of the Petitioners were acquired in submerged villages, for the purpose of the Somasila Project in the years 1979-1980. As per G.O.Ms.No.98, Irrigation (PROJ. WING) Department, dated 15.04.1986, employment was to be offered to the members of the displaced families or their dependents. The Petitioners, being the dependents of the original landowners, applied for employment. However, though their names were reflected in the shortlisted eligible persons, their cases were not considered for employment. Hence, this Writ Petition is filed.
Learned counsel for the Petitioners relies on the judgment of this Court in W.P.No.33813 and 33814 of 2025, wherein employment was directed to be offered to the dependents of the landowners therein, and seeks similar relief in the present case. Learned counsel further submits that the land acquisition took place in 1979-1980 and, despite the lapse of more than 45 years, employment has still not been provided.
Learned Assistant Government Pleader submits that cases of Petitioners will be considered and necessary action will be initiated for providing employment in terms of G.O.Ms.No.98 dated 15.04.1986, as per the rules in force.
Considering the fact that the lands of the Petitioners were acquired way back in 1979-1980, the delay in providing employment cannot be justified; more so, as the employment was to be treated as part of the promised compensation.
Accordingly, this Writ Petition is disposed of, directing the Respondents to consider the cases of the Petitioners for employment on par with similarly placed persons, as expeditiously as possible. There shall be no order as to costs.
As a sequel, the miscellaneous petitions if any shall stand dismissed.