BHARAT REFRACTORIES LTD Vs. BASIRUDDIN ANSARI

JUDGEMENT

(1.) This appeal has been preferred by the appellant, M/s. Bharat Refractories Ltd., against the order dated 4.8.2009 passed by the learned Single J udge in a batch of review petitions, which were directed against the judgment and order passed by the learned Single Judge in W. P (S) No. 4125/2004 on 9.5.2006 along with a batch of several other writ petitions, directing the respondent/appellant herein to determine the compensation payable to the petitioners/respondents herein in terms of Clause (G)(ii) read with (H)(i) of the 2002 Scheme and pay the compensation within a period of three months from the date of the order. The compensation was ordered to be paid in view of the Voluntary Retirement Scheme 2002.

(2.) The appellant company filed review petitions against the impugned judgment and order and raised the question that the word, "maximum" given out in the Hindi version has not been taken care of by the learned Single Judge in the impugned judgment and order. The learned Single Judge was pleased to dismiss the writ petition recording therein that the compensation will be subject to the amount not exceeding the salary/wage on balance period of service left. The learned Single Judge finally was pleased to hold that there was no ground for review of the impugned judgment and order.

(3.) This appeal has been preferred b y the appellant-company against the order of the learned Single Judge dated 4.8.2009 by which the review referred to hereinbefore was dismissed.