JASWANT SINGH Vs. BHARAT HEAVY ELECTRICALS LTD

JUDGEMENT

(1.) By the present Writ Petition, the Petitioner has prayed for the issue of a writ, order or direction in the nature of mandamus commanding the opposite parties to pay the amount due under the Voluntary Retirement Scheme (VRS) along with 18% per annum w.e.f. 24.7.2001 till the date of actual payment. The Petitioner has also sought a relief regarding the payment of the amount of gratuity and other retrial dues with interest.

(2.) Heard the learned Counsel for the Petitioner as well as the Respondent.

(3.) Both the parties have admitted that so far as the amount of gratuity and other retrial benefits are concerned the same has already been paid to the Petitioner. The controversy remains with regard to the payment of the dos under the Voluntary Retirement Scheme (hereinafter referred as "VRS").