P.V. NARAYANAN Vs. KELTRON PROJECTORS LTD.

JUDGEMENT

(1.) This writ appeal is filed aggrieved by the judgment dtd. 2/3/2022 of the learned single Judge in WP(C)No.26786 of 2018 filed by the appellant challenging Ext.P38 order and inter alia claiming compensation under the Voluntary Retirement Scheme (VRS) at the rate of 30 days wages for every completed year of their service.

(2.) The brief facts necessary for the disposal of the writ appeal are as follows:-

(3.) The learned single Judge found that the KPL cannot be considered as a Public Sector undertaking of the Government of Kerala as 50% of the shares are held by the Private Parties, and that the said company cannot be treated at par with other subsidiary companies. The learned single Judge also found that the appellants had already taken the benefit of 15 days and cannot be permitted to approbate and reprobate as they had acquiesced their claim and are barred from raking up again. The learned single Judge found that there was a settlement and therefore they cannot be permitted to seek enlargement of the same by making subsequent representation or claims. In that view of the matter, the writ petition was dismissed.