SPONGE IRON INDIA LIMITED Vs. M. RAMANA BABU

JUDGEMENT

(1.) The writ appeals are directed against the order dt. 29-4-2008 passed by the learned single Judge in Writ Petition No.15090/2005 wherein and whereunder a letter dt. 4-2-2005 issued by the respondent in writ petition (M/s. Sponge Iron India Ltd., Hyderabad) was questioned on the ground that it is violative of Arts.14,16,21 and 300-A of the Constitution of India.

(2.) For the sake of convenience the parties herein are referred to as they are arrayed in the writ petition.

(3.) The writ petitioner joined the service of the respondent-company on 14-11-1979 as Assistant Engineer and worked in the said organisation for nearly 22 years. On attaining superannuation, he retired from service of the respondent-company on 29-6-2002 as Senior Executive. On 16-8-2002 revision of wages were introduced in the company with effect from 1-1-1997. Claiming arrears, in view of wage revision, the writ petitioner approached the authorities by way of a representation dt. 18-1-2005. According to him, though he retired from service of the company after revision of wages, still he is entitled to the benefits of wage revision. By a letter dt. 4-2-2005, the respondent company gave a reply which is as under