- (1.) Heard the learned counsel for the parties.
(2.) This special appeal is directed against the impugned judgment dated 03.11.1998 passed by the learned Single Judge allowing the writ petition of the writ petitioner (respondent herein) and directing the present appellant to treat the writ petitioner as retired under the RSRTC Employees Voluntary Retirement Scheme of 1989 (hereinafter referred as 'Scheme of 1989) and further to make the payment of benefits under the Scheme of 1989.
(3.) The respondent preferred a writ petition under Article 226 of the Constitution before the Single Bench of this court with a prayer that respondent (appellant herein) be directed to give all retiral benefits to him which are admissible under the Scheme of 1989.;