KENNAMETAL INDIA LTD Vs. KENNAMETAL INDIA EMPLOYEES

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed for a writ in the nature of certiorari to quash the order dated August 26, 2011 , Annexure -M passed by the Certifying Officer and the order dated October 29, 2011, Annexure -Q passed by the Appellate Authority.

(2.) PETITIONER is a company engaged in the manufacture of cutting tools and other allied products. Respondent is the trade union representing the workmen in the petitioner's company. The relationship between the petitioner's company and the respondent workmen is governed by Certified Standing Orders as required under Industrial Employment (Standing Orders) Act, 1946. Clause - 22 of the Certified Standing Orders deals with the retirement age of workmen and the same reads as under:

(3.) AFTER the disposal of W.A. No. 400/2011 the Certifying Officer passed the impugned order at Annexure -M allowing the amendment of Clause -22 of Certified Standing Orders enhancing the retirement age to 60 years by his order dated August 26, 2011. Aggrieved by this order of Certifying Officer petitioner filed an appeal and the same came to be dismissed as per Annexure -Q dated October 29, 2011. Hence, this writ petition.