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