B LAKSHMI SAMPOORNAM Vs. BHARAT

JUDGEMENT

(1.) The petitioner joined the service of the Bharat Dynamics Limited (BDL), the respondent herein, in the year 1984, and she earned promotions, from time to time. As of now, she is working as Senior Officer Superintendent, in the Pay and Accounts Department. On 09-05-2009, she addressed a letter to the Senior Manager of the department, stating that she is falling sick frequently, on account of various ailments, and that she has decided to seek voluntary retirement on medical grounds. She sought permission to take VRS.

(2.) The Senior Manager, in turn referred the case of the petitioner to Medical Board (for short 'the Board'), through proceedings dated 02-07-2009. The petitioner appeared before the Board on 30-06-2009. Stating that the Board found her unfit to continue the service, the petitioner made representation dated 04-12-2009 to the Chairman and Managing Director of the respondent, to permit her to retire on VRS, on medical grounds. Through letter dated 12-05-2011,the Senior Manager informed the petitioner that the competent authority has not acceded to the request of the petitioner and she was required to report to duty immediately.

(3.) The petitioner feels aggrieved by the said communication.