SAMARENDRA SINGH Vs. EMPLOYEES IN RELATION TO MANAGEMENT OF JAMADOBA COLLIERY OF M/S TATA IRON AND STEEL COMPANY LTD.

JUDGEMENT

(1.) We have heard both parties.

(2.) The appellant was an employee of the respondent. He applied for voluntary retirement under a Scheme (VRS) by making an application on 12.01.1994, which was accepted by the Management on 24.01.1994.

(3.) According to the Management the application was accepted on 22.01.1994 and the acceptance was communicated by letter dated 24.01.1994. But this difference in the two dates need not detain us as the controversy relates to another dimension.