PARAS NATH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS order shall dispose of CWP No.7917 of 1992 and CWP No.5766 of 1992 as common question of law and facts involved in both these cases.

(2.) THIS is an application filed by respondent No.4 with a prayer for early disposal of the writ petition as the parties reached at a consensus so that petition stands rendered infructuous. Accordingly with the consent of the learned counsel for the parties, both the application and writ petitions have been taken up for final disposal.

(3.) MR.B.R.Mahajan, Advocate appearing on behalf of the nonapplicant- petitioner has put in appearance and has stated that factory in fact stands closed and has further amalgamated with M/s Hindustan Unilever Limited. However, he further states that the factum of granting benefits under the Voluntary Retirement Scheme (VRS) to the non-applicant-petitioner could not be verified as the workman-respondents are not accessible.