ASSAM STATE TEXTBOOK CORPORATION EMPLOYEES UNION Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Sri BK Sharma, learned Senior Counsel for the petitioners and Sri KP Sarma, learned Senior Counsel for the respondent No. 8 as well as Sri HK Mahanta, learned counsel for the State.

(2.) The present writ petition has been filed by the Employees' Union and the Executives' Association of the Assam State Textbook Production and Publication Corporation Limited for short the 'Corporation' challenging the two orders passed by the Government of Assam on 5.5.2000 and 9.5.2000 directing the Corporation for constituting of Selection Committee and to pay a sum of Rs. 30,000/- to the respondent No. S, who is serving as a Manager production in the Corporation. It is alleged that both the orders are arbitrary and illegal and has been passed to show undue favour to the respondent No. 8. The respondent-state has filed an affidavit in support of their action and the respondent No. 8 has also justified the impugned order. However, the respondent corporation has filed an affidavit supporting the claim of the petitioner. The two impugned orders read as follows : <FRM>JUDGEMENT_708_GAULT2_2002Html1.htm</FRM>

(3.) The grievance of the petitioners and all employees' of the Corporation is that the impugned orders for payment of Rs. 30,000/- to the respondent No.8 has been passed illegally to benefit the respondent No. 8 and so far the constitution of Selection Committee is concerned, a committee has been constituted for consideration of the case of petitioner alone to a post which is non-existent.