L.VENKATESWARA SASTRY Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ petitions are disposed of through this common order. The petitioner in WP No. 7979 of 2004 is the former Deputy Manager of the 3rd respondent-Company. The petitioner in WP No. 8561 of 2004 is also a former Deputy Manager of the same Company. They shall be referred to as the petitioner in the former case and the petitioner in the latter case. Their grievance is common.

(2.) Whether an employee of a Central Public Sector Undertaking who took VRS is entitled to payment of arrears on account of revision of the salaries which was effected for the period while the employee was in service but was effected after the employee retired from service is the question that needs to be considered in both these writ petitions.

(3.) The petitioner in the former case applied for retirement under VRS (Voluntary Retirement Scheme) on 3.10.1998. The petitioner in the latter case applied for VRS on 15.4.2000. Both the applications were accepted. The petitioner in the former case was relieved from service on 15.10.1998. The petitioner in the latter case was relieved from service on 10.5.2000. Both of them were working in the Executive Cadre at Below Board Level.