CHAMAN LAL Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners were employed at Himalayan Wool Combers Ltd. which is under liquidation since 2001. Vide Government order No. 65-F of 2003 dtd. 20/2/2003, voluntary retirement scheme for the employees of Himalayan Wool Combers Ltd. was introduced which was known as golden handshake scheme with the following benefits:

(2.) Learned counsel for the petitioners states that they are similarly situated and they are also entitled to basic salary plus COLA consisting in terms of Clause (d) of the said scheme. Learned counsel for the petitioners further states that the petitioners would feel satisfied if this petition is disposed of, at this stage, by directing the respondents to take note of judgment dtd. 16/8/2010 passed in SWP No. 996/2006 and consider release of COLA in favour of the petitioners for the year 1999-2002 within a specified time.

(3.) In view of the fact that the similar matter has already been decided by this Court in SWP No. 996/2006 and SWP No. 1958/2018, this petition is disposed of by directing respondent No. 2 to consider and decide the claim of the petitioners as projected in the representation moved by the petitioners through the Union for release of COLA from the year 1999 till 2002 as per the golden handshake scheme in terms of order No. 65-F of 2003 dtd. 20/2/2003 as has been done by this Court taking into consideration the 3 WP (C) No. 2347/2019 judgment dtd. 4/9/2018 in SWP No. 1771/2018 and dtd. 25/9/2018 in SWP No. 1958/2018. Let the consideration order be passed by respondent No. 2 within a period of two weeks from the date certified copy of this order along with complete set of writ petition as well as judgments passed in similarly situated case is supplied to the respondents.