MANGALA KHATTAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This common judgment shall dispose of the petitions filed by the petitioners as the issues raised in these writ petitions are common. For the sake of convenience, facts of W.P.(C) 4055/2013 are taken note of.

(2.) The present petition has been filed by 10 petitioners who are employees of the respondent No.1/FPAI praying inter alia for quashing/setting aside communications dated 12.6.2013 and 17.6.2013 issued by the respondent No.1, terminating their services. The petitioners also seek directions to the respondent No.1 to absorb them in any of its units spread across Delhi. In the alternative, the petitioners seek directions to the respondent No.1/FPAI to extend the Voluntary Retirement Scheme to them, as per its practice.

(3.) In the order dated 3rd July, 2013, it was observed that since it could not be disputed on behalf of the respondents that the petitioners had put in work over the last few months, and they were not paid their salaries, the respondents were directed that the petitioners who have worked, should be paid their arrears of salary before the next date of hearing, i.e., before 14th August, 2013.