ASIA BROWN BOWERY LTD. Vs. PRESIDING OFFICER

JUDGEMENT

(1.) AS in all the matters, common questions and common issues are involved, they are being considered simultaneously. All the petitions are directed against the order passed by the Labour Court below application for recovery of the amount under section 33(C)(2) of Industrial Disputes Act (hereinafter referred to as the "Act"), whereby the petitioner is directed to pay the amount with interest at the rate of 6% p.a.

(2.) THE short facts of the case are that the respondent No. 2 in each of the petition, were working with the petitioner company. In the year 1990, scheme of voluntary retirement (VRS) was introduced by the petitioner for its employees. Thereafter, in the year 1992, another modified scheme of voluntary retirement was introduced. The respondent concerned of the respective petitions applied for VRS in the prescribed form. The said proposal of the respondent No. 2 was accepted by the petitioner and thereafter, the agreement was entered into between the petitioner and the respondent No. 2 concerned and the aforesaid agreement came to be executed and as per the agreement, the amount was paid. On 26.04.1992, another modified scheme for VRS was floated by the petitioner company which provided for additional benefit.

(3.) I have heard Mr. Pranav Trivedi, learned counsel appearing for M/s. Trivedi and Gupta for the petitioner and Mr. Mayank Desai for the concerned respondent workman in all the matters.