RAMESHWAR PRASAD Vs. BHARAT REFRACTORIES LTD.

JUDGEMENT

(1.) ALL these writ petitions involve common question relating to the grant of compensation in terms of Voluntary Retirement Scheme, 2002 floated by the Respondent No. 1. In view of the common issue involved, all these petitions have been taken up for disposal by a common order.

(2.) IT is not in dispute that petitioners in all these petitions opted for voluntary Retirement Scheme, 2002 and they were entitled to the compensation in terms of the Scheme. Clause (G) of the Scheme provide for payment of compensation. Under this clause an employee is entitled to compensation equal to 35 days of every completed year of service and 25 days in respect to the balance service in the Company, In so far the employees who have completed 30 years of service/ they are entitled to 60 months salary for the past service at the rate of last drawn pay subject to the condition it does not exceed the emoluments payable for the remaining period of service. It further provide for 50 per cent of the compensation amount as above in respect to the balance service in terms of Clause (H)(i). According to the petitioners, respondents have not released the total compensation after petitioners opted for the Voluntary Retirement Scheme in accordance with the stipulations as contained in the Scheme itself and the amount paid is equivalent to 22.5 months salary which is much less than payable under the Scheme.

(3.) WITH a view to explain the stand of the respondents, learned Counsel appearing submits that every employee, who sought voluntary retirement under the Scheme is entitled to be paid compensation in accordance with Clause (g) i.e. equivalent to 35 days salary for the every completed years of service and 25 days salary for the balance service. According to him this clause is applicable irrespective of the period of service completed with the respondent -Company. On specific question asked by the Court to explain the stipulation (g) (ii), learned Counsel submits that the employee was required to give option, whether he claims compensation under Clause (g) or (g) (ii).