CHANDRAWANSHI K P Vs. NATIONAL THERMAL POWER CORPORATION LTD

JUDGEMENT

(1.) These three writ petitions relate to the same issue. Therefore, they are being disposed of by this common order.

(2.) Writ Petition No. 2072 of 2001 has been filed by ten individual non-executive officials working at BALCO Captive Power Plant. Similarly, Writ Petition No. 557 of 2004 has been filed by 27 non-executive officials 1 working at BALCO Captive Power Plant, whereas Writ Petition No. 2087 of 2001 has been filed by BALCO Captive Power Plant Mazdoor Sangh and BALCO Tap Vidyut Karmachari Sangh on behalf of the non-executive officials working at BALCO Captive Power Plant.

(3.) By these writ petitions the petitioners have raised grievance against the action of respondent No. 1 i. e. National Thermal Power Corporation Limited (for short 'NTPC'), whereby the services of non-executive officials numbering in round about 236, is being permanently placed at the disposal of Bharat Aluminium Company Limited (for short 'BALCO'). BALCO was a public undertaking Company under the Government of India. But in the year 2001, the Government of India decided to disinvest the said project and further decided to transfer 51% shares to Sterlite as a result of which the entire management of BALCO as well as BALCO Captive Power Plant (for short 'BCPP') had vested with Sterlite under agreement dated June 20, 2002, with effect from July 1, 2002.