C R DAMODAR REDDY Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard Sri Sudershan Reddy, Sri Parameshwar Reddy and Sri Chandra Sekhar Reddy, the learned Counsel representing the respective parties.

(2.) Certain Specialist Officers of Central Bank of India had filed the present writ petition wherein the validity of the voluntary retirement scheme initiated by the Central bank of India 3rd respondent herein, as well as proper interpretation of salient features of the specified scheme fall for consideration.

(3.) The facts in brief are as follows: