WORKMEN OF LOKTAK HYDRO ELECTRIC POWER CORPORATION Vs. MANAGEMENT OF LOKTAK HYDRO ELECTRIC POWER CORPORATION

JUDGEMENT

(1.) EVEN after more than 25 years of retrenchment, the workers of the Loktak Hydroelectric Project of Manipur, N.H.P.C. are pursuing their legal remedy to get re-employment. Having been unsuccessful in the conciliatory proceeding, Reference under Section 10 of the Industrial Disputes Act before the Industrial Tribunal, Guwahati and in the writ proceeding, the workers association have filed this appeal challenging the judgment of the learned Single Judge dated 22.6.2010 passed in WP ( C) No. 1834 of 2007.

(2.) WE have heard Mr. N. Choudhury, learned counsel for the appellant. None appeared for the respondents.

(3.) AS noted earlier, the respondents had floated two scheme. The first scheme was circulated on 3.2.1982 and the second scheme was circulated on 12.7.1984. In the first scheme, there is no whisper of re-employment. Contrary to that, under Clause 6.2 in the first scheme, the N.H.P.C. made it clear that an employee released on voluntary retrenchment will not be eligible to seek re-employment in the same project. In the second scheme dated 12.7.1984, there was an indication that efforts will be made for re-employment in the following language.