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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 4603 OF 2016 (Arising out of SLP (C) No.11060 of 2016)

RAIJIBHAI BHIKHABHAI PARMAR AND ORS              APPELLANTS                                 VERSUS

RELIANCE INDUSTRIES LTD. (FORMERLY KNOWN AS  INDIAN PETROCHEMICALS CORPORATION LTD.) AND ANR.  RESPONDENTS

   J U D G M E N T KURIAN, J.

1. Leave granted. 2. The  limited  grievance  of  the  appellants  is  on  the direction to deposit the amounts already received by them at the time of the alleged cessation of employment with the respondents   as  a  pre-condition  for  the  Labour  Court  to enter adjudication on the grievance raised by the employees.

3. Having  heard  Mr.  R.P.Bhatt,  learned  senior  counsel appearing  for  the  appellants  and  Mr.  C.U.Singh,  learned senior Counsel appearing for the respondents, in the peculiar facts and circumstances of the case, we are of the view that the interest of justice would be advanced if the direction of the High Court  to deposit  the amounts  already received by

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appellants at the time of cessation, is partly modified. 4. Accordingly, we dispose of the appeal permitting the appellants to deposit 50% of the gross VRS amount (which does not include P.F. Gratuity, etc.) within a period of three months from today.

5. The  Labour  Court,  Vadodara  will  decide  the Reference within a period of three months from the date of deposit as above.

6. The appeal is disposed of as above. No costs.

 ................J.      [KURIAN JOSEPH]

   ....................J.             [ROHINTON FALI NARIMAN]

NEW DELHI;  APRIL 29, 2016

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