- (1.) Leave granted.
(2.) Interpretation of a Voluntary Retirement Scheme (VRS) floated by the appellant Corporation is in question in this appeal which arises out of a judgment and order dated 10.01.2006 passed by the High Court of Madhya Pradesh at Indore in Writ Petition No. 2623 of 2001.
(3.) Respondent at all material times was working as an Assistant Spinning Master. A Voluntary Retirement Scheme was floated by the appellant.;