KAPILENDRA ROUT Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) This writ petition is under Article 226 and 227 of the Constitution of India, wherein the following prayers have been made:-

(2.) Brief fact as per the pleading made by the petitioner in the writ petition is that he was engaged vide order dated 26.03.1990 as NMR Typist-cum-Stenographer under the opposite party no.4, was doing his duty with utmost satisfaction of the authority and without any complaint from any quarter.

(3.) The Corporation has entered its appearance and filed counter affidavit inter alia therein it has been stated that the State Government has taken decision to dispense with 7341 number of employees of the OLIC, in the process of restructuring of the Corporation, "last come first go" have been made the guiding principle for its dispensation of service in order to facilitate the process of right-sizing the Corporation, the State Government has also approved VRS/VSS package, the above decision of the Government has been communicated to the Corporation vide letter No.38298 dated 26.10.2002, in pursuance of the above decision of the Government the meeting of the Board of Directors was held on 25.11.2002 and the Board of Directors has resolved to implement the said decision of the Government and fixed 15.01.2003 as the last date of submission of the application for VRS/VSS, the said decision of the Board was notified to all concerned, intending employees were directed to make application within the stipulated period failing which they were warned to be removed from service in accordance with law as per the decision of the Government/Cabinet.