DTC Vs. VED PRAKASH

JUDGEMENT

(1.) This Latter Patent Appeal has been preferred against the judgment dated 8.11.2005 passed by the learned Single Judge partly allowing the writ petition of the respondent and directing the appellant herein to fix petitioner's pension as on the date of his retirement under the Voluntary Retirement Scheme (VRS).

(2.) The appellant DTC has formulated a Voluntary Retirement Scheme on 03.03.1993 and the eligibility criteria is stated to be as follows:

(3.) The petitioner had served in the DTC from 18.8.1982 to 30.4.1993. The respondent had opted for voluntary retirement pursuant to the above clause in the Voluntary Retirement Scheme. On 2.9.1993 this request of the respondent was accepted by the DTC and retirement was made effective from 30.4.1993. The relevant portion of the order accepting the application filed by the respondent, reads as under: