Sri.Vishwaradhya P. S/O Jagadish ... vs The Managing Director
2022 Latest Caselaw 1351 Kant

                            :1:
            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

        DATED THIS THE 31ST DAY OF JANUARY, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE R. NATARAJ

        WRIT PETITION NO.112333 OF 2019 (S-RES)

BETWEEN:

     SRI.VISHWARADHYA P.
     S/O JAGADISH P.
     AGE: 39 YEARS, OCC: UNEMPLOYED,
     R/O: POST: KUDATINI,
     TQ AND DIST: BALLARI-583115.

                                                 ...PETITIONER

(BY SMT.SUNITHA P KALASOOR, ADVOCATE)

AND :

1.   THE MANAGING DIRECTOR
     KARNATAKA POWER CORPORATION LTD.,
     BALLARI THERMAL POWER STATION, KUDATINI,
     TQ AND DIST: BALLARI-583152.

2.   THE EXECUTIVE DIRECTOR
     KARNATAKA POWER CORPORATION LTD.,
     BALLARI THERMAL POWER STATION, KUDATINI,
     TQ AND DIST: BALLARI-583152.

3.   THE DEPUTY GENERAL MANAGER (HRD)
     KARNATAKA POWER CORPORATION LTD.,
     BALLARI THERMAL POWER STATION, KUDATINI,
     TQ AND DIST: BALLARI-583152.

                                                ...RESPONDENTS

(BY SRI MRUTYUNJAYA S. HALLIKERI, ADVOCATE FOR R1 & R3;

R2 - SERVED)
                                   :2:
      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OR
DIRECTION IN THE NATURE OF MANDAMUS TO RESPONDENTS TO
CONSIDER THE CANDIDATURE OF THE PETITIONER AS A LAND
LOOSER FOR PROVIDING HIM THE EMPLOYMENT UNDER THE LAND
LOSER SCHEME AS PER ORDER PASSED IN WRIT APPEAL
NOS.100595-599/2015 ON 11.04.2019 BY THE DIVISION BENCH OF
THIS HON'BLE COURT PRODUCED AS ANNEXURE-B, WITH RESPECT TO
PETITIONER.

    THIS PETITION COMING ON FOR PRELIMINARY HEARING IN 'B'
GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:

                                 ORDER

The petitioner has sought for a writ in the nature of

mandamus to the respondents to consider providing him

employment under the Land Losers Scheme formulated by them.

2. The petitioner claims that the land bearing Sy.

No.779/A of Kudathini village was acquired by the respondents

for a project. The petitioner claims that as per the Scheme

evolved by the respondent No.1 to provide employment to one

member of the family of the land loser, the petitioner was

provided training in the respondent - Corporation. The

petitioner claims that persons similarly situated had filed various

proceedings before this Court and this Court had passed a

judgment in W.A. Nos.100595-100599 of 2015 and connected

matters directing the respondents to consider grant of

employment. The petitioner, therefore, seeks for a similar

direction to the respondents as was granted in the aforesaid writ

appeals.

3. The learned counsel for the respondents, on the

other hand, submitted that the case of the petitioner would be

considered in accordance with law and as per the directions

issued by this Court in W.A. Nos.100595-100599 of 2015 and

connected matters.

4. In view of the aforesaid submission, this writ petition

is allowed on the same terms as are found in judgment dated

11.04.2019 passed by the Division Bench of this Court in W.A.

Nos.100595-100599 of 2015 and connected matters. The

respondents shall comply with this direction within a period of

three months from the date of receipt of a certified copy of this

order.

Sd/-

JUDGE

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