- (1.) The petitioner has prayed for payment of benefit of voluntary retirement scheme including, ex-gratia payment, pension, gratuity, leave salary, arrears falling under the provisions of National Coal Wage Agreement-VIII and other benefits legally payable to the petitioner with statutory and penal interest @ 18% per annum. Heard the parties and perused the documents on record.
(2.) The case of the petitioner is that the petitioner was initially appointed on 31st January, 1973 as Security Guard. He was promoted to the post of Armed Guard in the year 1981 and thereafter as Havildar in the year 1983. The petitioner, thereafter, was promoted to the post of Assistant Security Sub-Inspector in the year 2003 and was also promoted to the post of Security Sub-Inspector in the year 2006.
(3.) The respondents came with one scheme known as Voluntary Retirement Scheme. The petitioner, in terms of the said Scheme, had made an application for retirement under Voluntary Retirement Scheme and accordingly the authorities have issued an order duly been signed on 16.9.2009 stating therein that the petitioner will retire from service of the company under voluntary retirement scheme w.e.f. 30.9.2009. His service particulars and details such as pending disciplinary case, outstanding due/advance etc. were to be meticulously checked/verified before he was relieved from the company.;