BUBANESWAR CHOUDHURY Vs. MD. SAHEB ALI

JUDGEMENT

(1.) HEARD Mr. Sheeladitya, learned counsel for the petitioners in all the writ petitions and Ms. Usha Barua, learned Standing Counsel, ASTC, representing the respondents.

(2.) ALL these four petitions have been filed for setting aside the order dated 10.11.2005 passed by the Respondent No.2, i.e. the Managing Director, Assam State Transport Corporation, for short, Corporation, whereby it has been held that the petitioners had been granted voluntary retirement dues under the Voluntary Retirement Scheme (VRS) and the letter dated 07.02.2002. It was also held that no further amount was due to the petitioners. In view of the above, since the writ petitions raise common questions of law and fact, as agreed to by the learned counsel for the parties, the Writ Petitions have been heard together and are being disposed of by this common judgment.

(3.) TO facilitate convenience, for the purpose of disposal of the writ petitions, reference would be made from the pleadings in WP(C) No. 391 of 2006.