REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE CO. Appellant

V/S

N. SRINIVASAN Respondents

Referred Judgements :-

ALLEN V. FLOOD [REFERRED TO]
QUINN V. LEATHEM [REFERRED TO]
K T M T M ABDUL KAYOOM VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
HEC VOLUNTARY RETD EMPS WELFARE SOC VS. HEAVY ENGINEEERING CORPORATION LTD [REFERRED TO]
BANK OF INDIA VS. K MOHANDAS [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. KIRPAL SINGH [REFERRED TO]
MANOJBHAI N. SHAH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This batch of Writ Appeals is preferred by Insurance Companies, aggrieved by the common order passed by the learned single Judge, allowing W.P.Nos.19431 to 19433 and 21110 of 2015.

(2.) First respondent/employees, who have retired voluntarily from service of the appellant insurance companies, have instituted the said writ petitions. Union of India is the second respondent; while National Insurance Special Voluntary Retired/Retired Employees' Association is the third respondent herein.

(3.) The common question that has been raised for consideration in the Writ Petitions centres around the entitlement of additional retirement benefits, in terms of the General Insurance Employees Special Voluntary Retirement Scheme,2004.

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UNITED INDIA INSURANCE CO. Vs. N. SRINIVASAN

Referred Judgements :-

JUDGEMENT

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