As per case facts, petitioners' land was acquired by NTPC for an Ash Dyke. Petitioners sought permanent employment under the Chhattisgarh Rehabilitation and Resettlement Policy, 2007. An earlier Writ Petition ... directed NTPC to consider employment for one displaced family member or provide an alternative rehabilitation package. NTPC subsequently issued certificates indicating surplus manpower and offered alternative rehabilitation benefits, including monetary compensation, shops, plots, and contracts, which petitioners accepted and signed an undertaking not to raise further claims. The petitioners filed the present Writ Petition, seeking permanent employment, arguing the alternative package was not a substitute and their right was not waived. The question arose whether petitioners, having accepted compensation and rehabilitation benefits and earlier adjudication, could still seek permanent employment. Finally, the Court ruled that the employment issue was already adjudicated, directions complied with, the alternative package accepted, and no enforceable legal right survived. The Writ Petition was dismissed.