- (1.) HEARD counsel for the parties.
(2.) HE petitioner in this writ application has prayed for a direction upon the respondents to pay him the difference amount of voluntary retirement of two years to the extent of Rs. 1,24,543/ - and also the difference amount of leave and gratuity to the extent of Rs. 2,25,800/ - on the basis of the petitioner's claim that his retirement age has to be treated as 60 years and not 58 years. The petitioner was an employee of the Hindustan Copper Limited. He obtained voluntary retirement under the scheme floated by his employer in December, 2002 whereafter he was paid his entire retiral and. other monetary benefits to which he was entitled. Subsequently, the petitioner filed the instant writ application in July, 2005 claiming that as per the original terms and conditions of his service, his retirement age was fixed at 60 years and as such, even though the petitioner had opted for voluntary retirement under the scheme floated by the employer, he was entitled to the monetary benefits till he attains the age of retirement of 60 years.
(3.) A counter affidavit has been filed by the respondents denying and disputing the entire claim of the petitioner.;