RADHA ANAND Vs. INDIAN INVESTMENT CENTRE

JUDGEMENT

(1.) THE appellants have preferred these appeals against the common order of the learned Single Judge dated September 2, 1993 made in W. P. Nos. 4960, 4962 and 4965 of 1986.

(2.) RESPONDENT No. 1 was set up by Government of India and it is a Society registered under the Societies Registration Act to render assistance to nonresident Indians to make Investment in India so that opportunities could be improved by encouraging new entrepreneurs. It decided to set up Entrepreneurial Guidance Bureau (for short EGB') in certain important centres in India, of which one was located at Madras. Respondent No. 4 is one such officer. He was to hold charge of EGB at Madras. The appellants, viz. , Ms. Radha Anandan was appointed as Receptionist-cum-Telephone Operator in February, 1981, Mr. N. Ananthakrishnan as Clerk-eum-Typist and Mr. N. Jayakumar as Farash-both in May, 1977 in EGB at Madras.

(3.) ON December 23, 1981 Respondent No. 125 decided to wind up all the branches of EGB located at various centres in India, inclusive of the branch at Madras with effect from December 31, 1981. On such winding up, in order to avoid loss of employment, the staff recruited by 30 EGB at Madras were placed at the disposal of Respondent No. 3 as an interim measure providing them with the basic salary they were drawing earlier for the utilisation of their services either by IDBI or by nominated organisation. Respondent No. 2 agreed to meet the expenditure, subject to condition of all such expenses being reimbursed by IDBI, until they were provided with placements. Despite best of efforts by this organisation, appellants were unable to be provided with any due placement. Consequently, Respondent No. 1 passed orders terminating their services on May 19, 1986, s providing them with salary for three months by means of cheque to individual appellants in lieu of termination notice.