HINDUSTAN STEELWORKS CONSTRUCTION LTD Vs. KIRAN SAHU

JUDGEMENT

(1.) W.A.Nos.185/2007, 86/2014, 87/2014, 574/2013, 5/2014, 15/2014, 16/2014, 17/2014, 18/2014, 64/2014, 6/2014, 2/2014, 36/2014 & 35/2014 filed on behalf of the employer against the employees and W.A.Nos.74/2014, 75/2014, 76/2014, 79/2014 & 575/2013 filed by the retired employees against the employer are being disposed of by this common judgment.

(2.) By filing aforesaid writ appeals, the appellants have challenged legality and propriety of the order dated 28-4-2005 passed by the learned Single Judge in W.P.No.2/2001 whereby the learned Single Judge has directed the employer for grant of benefits to its employees who have adopted the Voluntary Retirement Scheme (VRS) and retired voluntarily. The writ Court has also denied certain benefits to retired employees. Substantially, the writ Court after considering the rival claim of the parties has denied the claim of LTC, but allowed the claim of revised DA and benefits of 5th Pay Commission applicable to the employees. Operative part of the order dated 28-4-2005 reads thus,

(3.) We have heard learned counsel for the parties, perused the order impugned records of the writ appeals.