SIDDAIAH Vs. MANAGEMENT OF MANDYA NATIONAL PAPER MILLS LTD

JUDGEMENT

(1.) THESE appeals are filed by the unsuccessful petitioner W.P.No. 17111/ 07 being aggrieved by the order dt. 13.11.2008, wherein the learned single Judge of this Court has declined to interfere with the award passed by the Labour Court, Mysore in Ref. No.93/99 dt. 23.1.2007 and dismissed the Writ Petition.

(2.) THE appellant herein joined the services of the respondent on 15.3.1963 as a Laboratory boy. THE respondent-company introduced voluntary retirement scheme in the year 1988. From time to time it issued Circulars inviting applications from the employees to retire from service. THE appellant herein had made an application seeking for voluntary retirement as per the scheme on dt. 9.8.93. THEreafter, the said application was not withdrawn. THEreafter, another circular was issued on 26.12.1995 calling for applications in respect of the employees who seek voluntary retirement. In response to the same, the appellant again submitted the application for voluntary retirement on 03.01.1996. THEreafter, another circular was issued on 14.10.1996 inviting applications from the employees to retire from service and it was made clear that employees who had already made applications pursuant to the earlier circular, need not make fresh application. THE application for voluntary retirement of the appellant, was accepted 27.03.1997 and he was relieved from the service on 24.03.1997. Being aggrieved by the same a dispute was raised before the Labour Court in Ref. No.93/99.

(3.) WE have heard the learned counsel appearing for the appellant.