LAWS(CAL)-2014-12-95

PUTCHA PARVATHISEM Vs. HINDUSTAN COPPER LIMITED

Decided On December 24, 2014
Putcha Parvathisem Appellant
V/S
HINDUSTAN COPPER LIMITED Respondents

JUDGEMENT

(1.) By this writ petition the petitioners have, inter alia, prayed for a writ in the nature of mandamus commanding the respondents to recall, withdraw and cancel the decision not to pay the residual arrears out of the 1997 pay revision pertaining to the period from January 01, 1997 to November 30, 1999 as communicated by the letters of the respondents, dated November 01, 2010 and February 25, 2011 being Annexures P-1, P-13 and P- 16 respectively, a writ in the nature of mandamus commanding the respondents to take all necessary steps for the immediate release of the arrears arising out of the 1997 pay revision for the said period mentioned above and for other reliefs.

(2.) The petitioners are former executives of Hindustan Copper Limited, i.e., the respondent no. 1 herein (the company, for short). According to the petitioners in or about the year 1997 the company was incurring continuous losses for various reasons.

(3.) Consequently, it had to introduce several austerity measures like Voluntary Retirement Scheme, deferment of salaries of its employees, etc. The company was also not in a position to revise the pay scales of its employees etc.