Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2054 OF 2010
(Arising out of SLP(Crl.)No.6545 of 2008)
NATIONAL AVIATION CO.OF INDIA LTD.& ORS Appellant(s)
VERSUS
STATE OF ASSAM & ANR. Respondent(s)
O R D E R
Leave granted.
We have heard learned counsel for the parties.
Mr.Lalit Bhasin, learned counsel appearing for the
appellants submitted that the services of the 27 employees will not
be dispensed with and they would be regularised in a phased manner
within three years from today. In view of the statement of Mr.Lalit
Bhasin, in our considered view, the Criminal Prosecution cannot be
permitted to go on and we, accordingly, quash the Criminal
Proceedings pending against the National Aviation Co.of India Ltd. &
Ors. before the Court of Chief Judicial Magistrate, Guwahati. The
respondents would be at liberty to revive this appeal in case the
employees are not regularised within a period of three years.
Mr.Lalit Bhasin, learned counsel appearing for the
appellants submitted that he would not press the petition before the
High Court. The application for intervention is also disposed of.
This Criminal Appeal is disposed of with afore-mentioned
observation.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
25TH OCTOBER, 2010