- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Bombay High Court dismissing the Letters Patent Appeal filed by the appellants.
(3.) Factual background as presented by the appellants is as follows: An agreement was entered into between the appellants and the Hotel Corporation of India relating to purchase of hotel called Centaur Hotel, Juhu Beach, on 31.3.2003. On 11.3.2002, an agreement was entered into wherein it was stipulated that Voluntary Retirement Scheme (in short VRS ) shall be introduced within one year from the transfer dated 31.5.2002 i.e by 31.5.2003. A Writ Petition was filed on 30.5.2003 with a prayer to enforce the VRS and alternatively it was prayed that the appellant-company be directed to independently float and pay according to VRS. By order dated 8.7.2003, the High Court directed the appellant-company to consider and float the VRS. The said scheme was floated on 1.10.2003. On 27.10.2003 there was a meeting of the recognized Union functionaries with the functionaries of the appellant-company. A request was made to extend the time of VRS upto 30.11.2003 to accept the option. This was confirmed by the Union s Advocate letter dated 29.10.2003. On 29.1.2004, applications of 570 workers for VRS were accepted and payment was to be made by 29.4.2004. The terms were set out in Clause 3.3. On 1.7.2004 notice of motion was taken by officers of the appellant-company and on 2.7.2004 by the workers. The prayer essentially was to do the needful within such time as may be determined by the Court. In the counter affidavit, the resolutions were referred to. One Sada Parab represented the Union of workers. The modalities for implementation of the VRS were fixed for both the officers and the workers. The schedule for payments was also fixed. Subsequently, there appears to be change of mind and after acceptance, because of financial difficulties there was delay in implementation of the VRS. Majority of the workers accepted the cheques without demur. Some of the employees formed a new trade union called "Union of Centaur Tulip Employees". A request was made by the employees for splitting in each case the cheque amount i.e. VRS amount and on 5.5.2005 the writ petition was withdrawn. Separate cheques were issued but the respondents refused to accept the cheques so far as they related to the VRS scheme. The loan amounts were adjusted and no objection was raised.;