K.VELAVAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The orders passed by the Labour Court dated 15.12.2017, in C.P.Nos.345, 349, 348, 350, 346, 351 of 2015, are under challenge in these present writ petitions.

(2.) The writ petitioners were employed with the Tamil Nadu Zari Limited, which is a Government of Tamil Nadu undertaking.

(3.) The grievance of the writ petitioners is that the claim petitions filed by the petitioners under Section 33C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act"?) for seeking computation of the money value of the arrears of pension payable to the writ petitioners were rejected on the ground that the petitioners had accepted the Voluntary Retirement Scheme and accordingly, received the settlement in entirety. The Labour Court found that once an employee accepted the Voluntary Retirement Scheme and received the settlement in full, then the employee of the respondent got sewered and thereafter, there cannot be any employer - employee relationship and no petition can be filed under Section 33C(2) of the Act.