QUTAB HOTEL EMPLOYEES WELFARE Vs. UOI

JUDGEMENT

(1.) THE petitioner-Association has filed the present writ petition praying for quashing of the Employees Voluntary Retirement Scheme, 2002. It is also prayed that the employees of the petitioner-Association should be provided re-employment.

(2.) QUTAB Hotel originally belonged to and was managed by India Tourism development Corporation Ltd. , a Government of India undertaking.

(3.) ON 20. 3. 2002, Qutab Hotel was disinvested and the management of the said hotel was taken over by a private company named, Eden Park Hotels Pvt. Ltd. , the respondent No. 3 to the present writ petition.