- (1.) HEARD the parties.
(2.) THE petitioner No. 1 was engaged as Foreman Trainee from January. 1967 to December 1971 (five years), the petitioner No. 2 as Trainee Supervisor for a period of three years, the petitioner No. As Foreman Trainee for a period of five years. the petitioner No. 4 As Converter Foreman Trainee from April, 1967 to 13.4.1972 (5 years) and the petitioner No. 5 As Trainee Supervisor for a period of three years by the respondents. 3 The petitioners were initially engaged As Trainees against the post on which they were appointed and subsequently absorbed by the respondents. Thereafter they worked in the respondents company on different posts and subsequently they obtained for Voluntary Retirement and were releAsed from service of the company.
(3.) THE grievance of the petitioners is that their Voluntary Retirement compensation, Gratuity etc. have been calculated excluding their respective period of training and the payments have been made to them by excluding training their respective period of;