C.YADAVAN Vs. BHARAT GOLD MINES LTD.

JUDGEMENT

(1.) Sri.Sreenivasa.T., learned counsel for petitioner has appeared in person.

(2.) The brief facts of the case are stated as under:

(3.) It is stated that the petitioner was appointed on 11/11/1970 as Trainee Foreman and was subsequently promoted as General Foreman Officer, Metallurgist and Assistant Manager (Mill). The first respondent Company was closed by Government of India w.e.f. 1/3/2001 as per BIFR recommendation. The petitioner was covered by Service Conditions applicable to Officers and hence was treated as terminated from permanent service w.e.f. 21/3/2001 (after expiry of 3 months termination notice). Subsequently the Company offered Special Terminal Benefit Package on 10/10/2002 (S.T.B.P/VRS) and the Petitioner opted for the same.