KANCHAN KAPOOR Vs. FAMILY PLANNING ASSOCIATION OF INDIA

JUDGEMENT

(1.) Petitioners in this case are the ex-employees of Family Planning Association of India - Respondent No. 1. They voluntarily retired from service vide separate orders each dated 29th December, 1997 which became effective from 1st January, 1998.These orders were passed by respondent No. 1 pursuant to their applications seeking voluntary retirement which application they submitted in response to respondent No. 1 issuing Voluntary Retirement Scheme (hereinafter referred to as VRS, for short) vide circular dated 1st December, 1997. Petitioners state that their retirement order be quashed and they may be reinstated in service with all consequential reliefs.

(2.) To understand the background of the case which has given rise to the filing of this petition by the petitioners, it would be appropriate to know the facts on the basis of which present petition is filed.

(3.) Respondent No. 1 issued Circular No. HQ/97/FPAI/ dated 1st December, 1997 introducing voluntary retirement scheme which reads as under:-