Voluntary retirement may be termed as retrenchment without tears because the employee agrees to put up his resignation in response to promise as made in the employer’s scheme for voluntary retirement in offering certain extra benefits. It is brought about by an agreement between the employer and the employees. The employer has not to undergo the hassels of retrenchment particularly adhering the principle of ‘last come first go’ as prescribed by Section 25-G of the Industrial Disputes Act, 1947. In view of the large scale modernization and the swift breeze of liberalization, most of the existing workforce has become redundant in large number of organisations. Therefore, the million dollar question before them is how to downsize or more accurately rightsize the work-force. In the absence of radical labour laws, pruning of the work-force has become all the more difficult. Most of the establishment, easy with the availability of the funds, have started the proc ....