VIJAY MANIKRAO KUDBE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) In all, 16 petitioners, who are either retired employees of respondent No.3, Maharashtra Oil Seeds Commercial and Industrial Corporation Limited ("Oil Seeds Corporation", for sake of brevity) or their widows, are praying for the following reliefs :-

(2.) Though petitioners have not come up with specific pleadings regarding their date of retirement or death of their husbands, who were employees of respondent No.3 on whose behalf present petition has been filed; from pleadings of the respondents, it appears that those employees have either retired during the period from April 2007 to January, 2010, or died during the years 2001 to 2009.

(3.) We have heard Shri Deshpande, learned counsel appearing for the petitioners at length. By drawing our attention to the Government Resolution dated 31.5.1995 ( Exhibit A) it was pointed out that the respondent No.2 Maharashtra State Cotton Federation Ltd. ("Cotton Federation " for sake of brevity) had taken over the Respondent No.3 - Oil Seeds Corporation in accordance with the provisions of the said Government Resolution. As such, respondent No.3 Oil Seeds Corporation no longer continues to exist. Thereafter, Government Resolution dated 2/3/2010 (Exhibit B) was promulgated by which Voluntary Retirement Scheme was introduced for employees of Respondent No.3 Oil Seeds Corporation.