Patna High Court: The Bench of Prabhat Kumar Jha, J. dismissed a civil writ petition claiming employment in lieu of acquisition of land on the ground that there was no policy of the Indian Railways for the same.
The instant petition sought a writ of mandamus directing the respondent to grant appointment to the petitioner in Group-C or Group-D post in the East Central Railway as per her educational qualification since her land had been acquired for construction of Neura Daniyama rail line.
The Court noted that petitioner was granted a compensation of Rs 5,26,687.92 after acquisition of her land. She never raised any objection or filed any petition before the concerned authority for providing her a job. Also, she had moved this court after long delay of more than ten years from the date of acquisition of her land without any plausible explanation.
Reliance was placed on the judgment of Apex Court in Umesh Kumar Nagpal v. State of Haryana, (1994) 4 SCC 138 where it was held that petitioner has no fundamental right to claim job in lieu of acquisition of his land for the purpose of completion of project, besides compensation for acquisition of the land. Admittedly, there was no policy for providing employment to the landlord whose lands had been acquired for completion of the aforesaid rail line project. In view thereof, it was held that the petitioner could not claim employment in lieu of acquisition of her land as a matter of right.[Neera Devi v. Union of India, 2018 SCC OnLine Pat 2328, decided on 05-12-2018]