BALDEO PRASAD JAISWAL Vs. BHARAT REFRACTORIES LIMITED

JUDGEMENT

(1.) In the accompanied writ application, the petitioners have inter alia prayed for quashing order dated 23.06.2008 whereby respondent no. 5 has rejected the representation of the petitioners dated 14.05.2008 in view of order passed in W.P. (S) No. 6009 of 2003.

(2.) The factual matrix, in a nutshell, is that the petitioners, who were executives and non-executives of Bharat Refractories Ltd, now merged with SAIL, superannuated from services after opting Voluntary Retirement Scheme floated by the company, vide memo no. 2125 dated 04.09.1989 in year 2001, 2000 and 1999 respectively. It has been averred in the writ application that Ministry of Heavy Industries and Public Enterprises, Govt. of India issued memorandum dated 05.05.2000 in respect of implementation of revised Voluntary Retirement Scheme modifying the calculation of benefits. Consequent thereupon, the respondent no. 1 circulated that modified scheme vide office order dated 18.09.2002 stating to be effective w.e.f 31.10.200 Thereafter, the petitioners along with other similarly situated employees made a joint representation before respondent no. 2 for grant of 50 % ex-gratia payment in lieu of revised scale of pay in terms of modification made in the scheme, but, when it did not evoke any response, the petitioners approached this Court by filing W.P. (S) No. 6009 of 2003, which was disposed of vide order dated 30.04.2008 with a direction to the respondents to pass reasoned order in accordance with law. In compliance thereof, the petitioners again represented before the respondents-authorities, but the respondents rejected the claim of the petitioners vide order dated 23.06.2008, which is impugned in this writ application.

(3.) Learned counsel appearing for the petitioners submitted that the impugned order passed by respondent no. 5 is wholly illegal and arbitrary as it did not consider the scheme, regulations and notifications of Ministry. Learned counsel for the petitioners submitted that taking into consideration the equality, the Govt. of India, Ministry of Heave Industry and Public Enterprises issued office memorandum dated 8th December, 2000 and Clause 3 of the said office memorandum (OM) clearly stipulated that ex-gratia will be re-calculated on the basis of revised pay-scale and the difference be paid to the employee who have already retired under VRS.