C SOUNDARAJAN Vs. HINDUSTAN STEEL WORKS CONSTRUCTION LTD

JUDGEMENT

(1.) THIS writ petition has been filed for the issuance of a writ of Certiorarified Mandamus, to call for the records of the first respondent in circular No.PER/RR/531/2000/3007 DATED 28.08.2000 quash the same as illegal and consequently direct the second respondent to pay the arrears as well as the other retirement benefits as per the VRS Scheme applicable to the petitioners.

(2.) THERE was V.R.S. Scheme framed by the company on various dates, the last of which on 18.11.1993 and thereafter on 28.8.2000. The petitioners No.14 to 16 have filed their application for V.R.S. prior to 28.8.2000. All other petitioners have filed their application only after 28.8.2000. As per the V.R.S Scheme dated 18.11.1993, persons opting for V.R.S. were given number of benefits as specified in the Scheme. Some of the benefits were taken away by circular dated 28.8.2000. The question here is as to whether the persons who opted to go on V.R.S. after 28.8.2000 are also entitled to get the same benefits under the V.R.S. scheme framed on 18.11.1993.

(3.) IN the result, the writ petition is allowed. No costs.