RANJIT SINHA Vs. INDIAN RAILWAY CONSTN COMPANY LIMITED

JUDGEMENT

(1.) The petitioner in CW. 2296/95 had prayed for the following reliefs in the amendedwrit petition :-

(2.) CM.3624/98 was filed by the LRs of the deceased petitioner, Dr.Ranjit Singh,to bring themselves on record, and the widow and the minor daughter of thedeceased petitioner were brought on record by order dated 17.8.1998.

(3.) The respondent is a public sector organisation. On the 3rd of March, 1982, theBoard of Directors of the respondent/company had resolved to take up the constructionof 23 kilometres long metre gauge railway line to serve a cement plant near Saida inAlgeria. The petitioner was appointed on ad-hoc basis in the respondent/companyon the 5th of May, 1982. On the 20th of September, 1982, a letter of appointmentwas issued to the petitioner. On the 14th of June, 1983, the petitioner was appointedon temporary basis on the scale if Rs.700-1200 on initial pay of Rs.1,000 p.m. w.e.f.21.9.1982. On the 25th of July, 1983, the petitioner, who was employed asFrench Interpreter, executed the bond on his being given assignment to work inAlgeria. The bond was for a sum ofRs.20,000.00.On the 16th of August, 1983,anagreement was entered into between the petitioner and the respondent withreference to assignment in Algeria. His total emoluments were fixed at 550 US$and 2620 AD per month. The agreement also states that the petitioner would be paidan amount equivalent to 130 US$ p.m. of his service in Algeria, on certification offaithful and satisfactory performance of duty from Managing Director of the Company.On the 11th of September, 1983, the petitioner took up the assignment in Algeria.