BALRAM VISHWAKARMA Vs. ACTING GENERAL MANAGER

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) AS these three writ applications raise common question of law and fact and have been argued, together, these are disposed of by this common order.

(3.) THE petitioners submit that the respondents while issuing these clarifications are trying to change the VSS (Voluntary Separation Scheme) itself and this can not be allowed. According to them the persons who have completed not less than 30 years of service would be eligible for a maximum of 60. months saiary as compensation and if the letter as contained in Annexure -3 is applied to the persons who have completed 30 years service then their entitlement would fall down to 45 months only. Because on the strength of the calculation of 45 days for one completed year, for the total period of 30 years the entitlement would be 45 months. It is submitted by the petitioners that the respondents are not entitled to change the scheme after alluring their employees to opt for the VSS.