AMARESHWAR SAHAY, J. - (1.) HEARD the parties and with their consent, this writ petition is being disposed of at this stage itself.
(2.) IN the instant writ petition, the petitioner has prayed for issuance of writ of mandamus commanding upon the respondents to pay the retiral dues as follows: a. The exgratia amount from date of joining i.e. 11.07.1975 to 01.04.1980 - the date of confirmation which is equivalent to 9 months salary as per Clause 4(g) of V.R. Scheme 2002 to the petitioner; b. Leave Encashment Amount on the basis of the aforesaid period i.e. 11.07.1975 to 01.04.1980; c. L.T.C. of the aforesaid period be paid to the petitioner. The case of the petitioner as set out in the writ petition is that the petitioner was appointed as a Security Guard on 11.07.1975 in the Bokaro Steel Limited, a Government of India Undertaking under the Ministry of Steel. Subsequently, the Ministry of Steel was separated in different Units and a new Unit namely M/s. Bharat Refractories Ltd. was created in the year 1977. Two Units of Bharat Refractories were created - one at Ranchi road, Ramgarh and another at Bhandaridih, Bokaro. Further case of the petitioner is that his service was regularized on 01.04.1980 of permanent roll.
(3.) THE Board of Directors of the Company introduced a revised Voluntary Retirement Scheme, 2002. The petitioner also opted for voluntary retirement under the aforesaid Voluntary Retirement Scheme by submitting an application, which was accepted on 03.10.2002 and he superannuated on that day.;