SHASHI BALA KULSHRESHTA Vs. INDIA TELEPHONE INDUSTRIES LTD

JUDGEMENT

(1.) HERE is the petitioner who is a widow lady and was declined the benefit of VRS pursuant to a scheme for VRS promulgated by Indian Telephone industries Limited (respondent No. 1 herein) permitting its employees to take voluntary Retirement from service by making applications during the period from 10. 10. 2005 to 25. 10. 2005.

(2.) THE petitioner was employed as Junior Clerk-cum-Typist with respondent No. 1 on 10. 10. 1984 and she had applied for the benefits under the VRS on 22. 05. 2006. By that time she had completed about 24 years of service with respondent No. 1. It is not the case of respondent No. 1 that the petitioner was late in applying under VRS because time for making application for VRS was extended by respondent No. 1 from time to time. 415 employees of respondent No. 1 had opted for VRS pursuant to VRS scheme of respondent No. 1 (Annexure P-3 at page 17 of the paper book ). Out of 415 persons, the respondent No. 1 has allowed VRS to 414 persons as per information supplied to the petitioner under right to Information Act vide Annexure P-8 to the rejoinder at page 82 of the paper book. It is the petitioner alone who has been left out whose request for vrs was declined by respondent No. 1 vide impugned order dated 17. 08. 2006 (Annexure P-1 at page 14 of the paper book ).

(3.) THE petitioner has filed this writ petition seeking quashing of the impugned order dated 17. 08. 2006 and for directions to the respondents to allow her request for VRS in terms of its scheme for VRS as per Annexure P-3 at page 17 of the paper book.