DINADAYAL RABHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P Bharadwaj, learned counsel for the petitioners. Also heard Ms. A Talukdar, learned counsel for the respondent No. 1 and Mr. R Barpujari, learned counsel for the respondent No. 2. None appears for the Irrigation Department though name has been shown in the cause list.

(2.) The petitioners are erstwhile employees of Assam State Minor Irrigation Development Corporation Limited (in short ASMIDC). The said corporation was incorporated for the purpose of improving, establishing, executing shallow tubewells and low lift project in the State of Assam for advancement of Minor Irrigation.

(3.) Initially by notification dtd. 13/5/2005 issued by the Secretary to the Government of Assam, Irrigation Department offered VRS benefits to 302 numbers of regular employees including the petitioner on the basis of notification dtd. 20/9/2004. Though such VRS was implemented, alleging non release of benefits under such VRS, the petitioners approached this court by filing a writ petition being WP(C) 4954/2006. By order dtd. 2/12/2008, the said writ petition was disposed of by this court directing to complete the payment of VRS benefits to the petitioners.