S RAMDOSS Vs. CENTRAL WAREHOUSING CORPORATION

JUDGEMENT

(1.) THE writ appeal is directed against the order dismissing the writ petition which relates to the entitlement of the appellant for monetary benefits as per Special voluntary retirement scheme introduced by the respondent " Central Warehousing Corporation.

(2.) AS per the Circular of the respondent Corporation dated 24.02.1998, voluntary retirement scheme was available to those officials who have completed ten years of service or 40 years of age on the date of introduction of the scheme. By application dated 02.03.1998, the appellant applied for voluntary retirement. The said application was accepted by the Competent Authority on 03.04.1998 and the appellant was relieved from duty on 01.06.1998. It appears that in the meantime, the age of retirement was enhanced from 58 years to 60 years. It was notified in official gazette on 28.05.1998.

(3.) IN this context, we may refer to the unreported Judgment of the Bombay High Court which arose under similar circumstances and in fact, the present respondent was a party in that case also, made in W.P.No.1385 of 2001 dated 01.10.2009 [Padma T.Motihar vs. Central Warehousing Corporation & Anr.], taking a similar view.