SATYA PAUL NAKRA Vs. UOI

JUDGEMENT

(1.) RULE.

(2.) With the consent of the parties, the matter has been heard and disposed of by this order.

(3.) Petitioners were the employees of National Fertilizers Ltd./respondent no.3. By an office memorandum dated 5.5.2001 issued by the Department of Public Enterprises, all the Public Sector Enterprises were informed that the Government had announced a Voluntary Retirement Scheme (VRS) vide its O.M. Dated 05.10.1988 and the same was now revised to make it more efficacious having regard to both the interest of the employees and the need to enable the Public Sector Enterprises (PSEs) to rationalise their surplus manpower. Under the scheme, the employees who would have opted for voluntary retirement were entitled to payment of compensation consisting of salary of 35 days for every completed year of service and 25 days for the balance of service left until superannuation. The management of the public sector enterprises were, therefore, required to introduce the Voluntary Retirement Scheme (VRS) with the approval of the Boards and the Administrative Ministries.