GOVARDHAN DAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE decision rendered in this writ shall govern the disposal of other connected writs eingw. PNos. 2072, 2073, 2074, 2075, 2076 and 2077 of 2001, as these petitions involve common questions of law ana facts.

(2.) PETITIONERS were at all relevent time working in one factory belonging to respondent No. 2, a State Government undertaking. One such factory is situated at Mhow near Indore and one at Gwalior. These persons (petitioners) applied for V. R. S. (Voluntary Retirement Scheme ). It was acceded to and thus, granted. The complaint of the petitioners in these petitions is that they were paid less amount than what they are legally entitled to. In other words, the complaint is, they were paid very much less amount by way of their retiral dues than what they are actually entitled for. It is for claiming their legitimate retiral dues, the petitioners have filed these writs and claimed difference of amount, i. e. the amount which they have been paid and the amount which the petitioners are actually claiming as their real entitlement. The respondents deny the claim of the petitioners ana join issue.

(3.) HEARD Shri T. S. Bhatia, learned counsel for petitioners, Ms. M. Chafekar, learned Government advocate for respondent No. 1 - State and Shri M. M. Asudani, learned counsel for respondents No. 2 and 3.