(1.) Gujarat Rajya Dairy Karmachari Sabha - petitioner has filed this petition under Articles 226 and 227 of the Constitution of India, and has challenged the Circular dated 8.7.1999 passed by Gujarat Dairy Development Corporation Limited (hereinafter referred to as `Corporation') in which Corporation has framed the changed/modified policy regarding voluntary retirement of their employees. The petitioner has challenged the said Circular as being illegal, arbitrary and violative of Articles 14 and 16 of the Constitution of India.
(2.) The facts giving rise to this petition are as under:
(3.) Shri P.M.Thakkar, learned Senior Counsel alongwith Mrs.Sangeeta Pahwa, learned advocate are appearing on behalf of the petitioner. 3.1 Learned Counsels for the petitioner submitted that Circular dated 27.11.1997 is applicable in the present case for following reasons: