STATE OF BIHAR THROUGH CHIEF SECRETARY, GOVT OF BI Vs. SUSHIL KUMAR SRIVASTVA S/O LATE BRIJNANDAN PRASAD

JUDGEMENT

(1.) Challenge in these two intra-court appeals has been made to the order dated 08.01.2013 passed by the learned Writ Court in CWJC No. 10960 of 2010 and the order dated 13.12.2012 passed in CWJC No. 15934 of 2007 respectively.

(2.) By virtue of the impugned order(s) in the Writ Applications preferred by the employees of Lauriya Distillery, a unit of S.K.G. Sugar Ltd., it has been directed by the learned Writ Court that the Writ Application of the employees of the Distillery Unit are also allowed with a direction to the State respondents, especially the Chief Secretary, Govt. of Bihar, that he has a duty to put in place an Exit Policy even for the workers of the Distillery Unit within a period of three months from the date of production / communication of a copy of the order, in favour of the distillery workers, i.e., the petitioners, at par with the Exit Settlement Plan, which was put in place for the Sugar Mill workers and provided benefits accordingly.

(3.) It appears from the records that the first order in respect of the petitioners, who were employees of Lauria Distillery, came to be passed by the Writ Court on 112.2012 in 15934 of 2007 by which the Writ Application was allowed with the aforesaid direction. Subsequently, when CWJC No. 10960 of 2010 came to be heard before another learned Writ Court, the same was also considered and disposed of in terms of the direction issued in CWJC No. 15934 of 2007.