G S RAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are working in the State Trading Corporation of India Limited hereinafter referred to as the Corporation in various capacities in the officers grade. The age of superannuation of the petitioners, we are informed, is 58 years.

(2.) The respondent Corporation in 1989 came out with a voluntary retirement scheme which could be availed of by employees who had put in ten years of service or had reached 40 years. Under the said scheme such eligible employees who seek voluntary retirement send an application in writing through proper channel to the Competent Authority. The scheme so formulated gave a right to the Corporation to accept or reject the application. Clause 4.2 of the scheme which is relevant in 9this regard is as follows :-

(3.) Alongwith the scheme was a proforma of letter of retirement which could be sent. Paragraph 2 of this letter (proforma) is as follows :