NARENDRA KUMAR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE appellant was appointed to the post of Conductor by the respondent/dtc w. e. f. 8. 1. 1979 as per an appointment letter dated 25. 1. 1979. The appellant was employed with the respondent when an Office Order dated 27. 11. 1992 was issued by the respondent introducing a Pension Scheme in the DTC as applicable to Central government employees. The Scheme was to be operated by the LIC and was to be effective from 3. 8. 1981. Insofar as the existing employees were concerned the option was given to them in terms of Clause 3 read with Clause 9 of the Scheme and the same read as under:

(2.) IT is not in dispute that the appellant was, thus, covered under the aforesaid Scheme.

(3.) THE respondent Corporation framed a Voluntary Retirement Scheme (for short "vrs") for its employees vide Office Order dated 3. 3. 1993. Para 4 of the Office order stipulated the entitlement of an employee opting for voluntary retirement and one of the benefits was of pension as per the Officer Order No. 18 dated 27. 11. 1992. The relevant portion reads as under: