S SWAMYNATHA REDDY Vs. HINDUSTAN SHIPYARD LIMITED

JUDGEMENT

(1.) This writ petition has been filed to declare the impugned letter No.PD/ EC/0114/38/2001 dated 30-6-2001 of the second respondent withholding VRS Compensation, gratuity and other benefits of the petitioner as illegal, improper, unjust, arbitrary.

(2.) The brief facts of the case are as follows:

(3.) The petitioner joined as Probationary Officer in the respondents- Shipyard in 1968 and he worked in various cadres and departments. Later, he was transferred to Ship Repairs Department in November, 1988 as Manager. Thereafter, he worked in the same department in various capacities as Manager (Officer on Special Duty), Chief Manager, Deputy General Manager and General Manager from November, 1998 to December 2000. Later, he was transferred to production department in November, 2000 as General Manager. While working as such, he took voluntary retirement scheme on 31-3-2001.