GSIC KARMACHARI UNION Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) By this application, the applicants have prayed for the following reliefs:

(2.) 1. Learned advocate Mr. Prabhakar Upadhyay appearing for the applicants submitted that the applicants are Registered Trade union, registered under the provisions of the Trade Union Act, 1926 representing the ex-employees of the Gujarat Small Industries Corporation Limited (in liquidation).

(3.) It appears that the respondent Nos. 2 and 3-State Government by order dtd. 9/6/1999 sanctioned the voluntary retirement scheme for the ex-employees of the company (in liquidation) and one of the conditions for implementation of voluntary retirement scheme was stipulated to the effect that for the purpose of calculating the salary of the Ex-Officers/Employees of the company (in liquidation), the pay would be notional as per the 5th pay commission as on 1/1/1996 and no arrears would be payable for the period from 1/1/1996 till granting of voluntary retirement.