VIJAY KUMAR SETHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dated March 14, 2002 passed in Civil Writ Petition No. 3917/2000. The facts leading to the filing of the appeal are as under:- "The appellants, who were the employees of M/s. Hindustan Vegetable Oil Corporation Ltd. and had secured voluntary retirement, approached this Court by filing a writ petition seeking the following reliefs:-

(2.) Similar reliefs, as are being claimed in the instant appeal, were claimed by an employee of the company in Civil Writ Petition No. 275/2001. That writ petition was rejected by the learned Single Judge on February 26, 2002 against which Letters Patent Appeal No. 345/2002 was filed by the aggrieved employee. That Letters Patent Appeal came to be rejected by us on April 23, 2002. While rejecting the appeal we noticed the arguments advanced before us and observed as follows :

(3.) Respondent No. 2 was declared to be a sick company and did not have the financial resources to give higher pay scale to its employees in accordance with the notification of the Government of India. In this regard, a reference to Clause (iv) of the VSS will be useful. This stipulates as under: -