RANJIT KUMAR BHUIYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. J.U.N.N. Laskar, learned Counsel for the appellants, Dr. B. Ahmed, learned Counsel represents the respondent Nos. 2 to 5.

(2.) THE five appellants herein were fixed pay employees under the Assam State Minor Irrigation Development Corporation ('the Corporation'). As the Corporation was not found to be viable, a VR Scheme was introduced for the employees of the Corporation. By the notification dated 18.5.2005 issued by the Government, it was declared that only 200 regular employees of the Corporation were to be given the VRS benefits and 22 employees (including the appellants). who were working on fixed pay basis, would not be entitled to get the VRS benefits and would be entitled to only arrear pay, till the date of closure of the Corporation.

(3.) BY the common judgment rendered on 29.11.2007, in both the writ petitions, the learned Single Judge partially quashed the notification dated 18.5.2005, insofar as it excluded the writ petitioners from getting the benefits of the VR Scheme. Consequential directions were also issued to determine the financial benefits payable under the VRS to the writ petitioners and the court directed that the VRS payments be given to the writ petitioners, within 70 days from the date of receipt of the copy of the judgment of the court.