STEEL AUTHORITY OF INDIA Vs. VISL EMPLOYEES ASSOCIATION

JUDGEMENT

(1.) THESE writ appeals filed by the management of Vishveswaraiah Iron and Steel Limited (for short, 'vsil'), Bhadravathi and VTSL Employees' association and its member-employees are directed against the same judgment and order of a learned Single Judge of this Court dated 17-8-1999 passed in W. P. Nos. 30142 to 30158 of 1992 and W. P. Nos. 4716 to 4725 of 1997. W. A. Nos. 7617 to 7638 and 7643 of 1999 are by the management of VISL whereas W. A. Nos. 7948 to 7969 of 1999 are by the employees. Hence, all these appeals were clubbed, heard together and they are being disposed of by this common judgment.

(2.) DURING the pendency of these writ appeals, respondents 6, 7, 8 and 9 in W. A. Nos. 7617 to 7643 of 1999 who are the petitioners in W. P. Nos. 4721 to 4724 of 1997 filed a joint memo dated 12-9-2000 signed by them as well as their Counsel seeking permission of the Court to withdraw those writ petitions filed by them on the ground that the posts held by them were admitted to grant-in-aid and, therefore, they are entitled to pension. This Court by its order dated 1-7-2003 ordered that memo and set aside the order of the learned Single Judge dated 17-8-1999 made in w. P. Nos. 4721 to 4724 of 1997 and dismissed those writ petitions as withdrawn with no order as to costs. Consequently, the Court also dismissed the corresponding W. A. Nos. 7639 to 7642 of 1999 as infructuous with no order as to costs.

(3.) RESPONDENTS 6, 7, 8 and 9 in W. A, Nos. 7617 to 7643 of 1999 are appellants in W. A. Nos. 7965 to 7968 of 1999 respectively. Since we have dismissed the writ petitions, filed by respondents 6, 7, 8 and 9 as withdrawn and W. A. Nos. 7639 to 7642 of 1999 as infructuous by our order dated 1-7-2003, W. A. Nos. 7965 to 7968 of 1999 filed by them would also stand dismissed as withdrawn by necessary implication, and we accordingly dispose off W. A. Nos. 7965 to 7968 of 1999, however, with no order as to costs. As a consequence, only W. A. Nos. 7617 to 7638 and 7643 of 1999 filed by the management of VISL and W. A. Nos. 7948 to 7964 and 7969 of 1999 filed by the employees and their Association remain for adjudication and decision.