Ramesh Kumar vs Sutlej Jal Vidyut Nigam Limited & Ors.

Sandeep Sharma, Judge(oral): By way of instant petition, petitioner has prayed for following main relief:-

Precisely, the grouse of the petitioner as has been highlighted in the petition and further canvassed by Mr. Maan Singh, learned counsel for the petitioners, is that petitioner’s land was acquired for the construction of Luhri Hydro Electric Project Stage -1 ( 210 MW) Compensation was paid to the petitioner. The petitioner and his family were rendered houseless & landless on account of acquisition of land. According to the petitioner, the respondents had framed a Scheme for Resettlement and Rehabilitation of the persons affected on account of construction of Luhri Hydro Electric Project Stage -1(210 MW) and, in terms of Clause-7(4) thereof, one member of each affected family was eligible for employment.

Learned counsel for the petitioner submits that respondent-Department has been repeatedly requested to grant employment to the son of the petitioner, but in vain.

Be that as it may, in the interest of justice, since respondent No.4-Deputy Commissioner, Shimla is the authorized officer under the Scheme in question, therefore, without examining the merits of the matter, this writ petition is disposed of with direction to respondent No.4 to consider and decide the case of the petitioner within a period of eight weeks from today after associating all stakeholders including respondent No.1 to 3. Needless to clarify that all rights and contentions of the parties on both sides are left open, as also the eligibility of the petitioner to claim the benefits under the Resettlement & Rehabilitation Scheme. The orders so passed shall also be communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.