TTK HEALTHCARE LIMITED Vs. PRESIDENT

JUDGEMENT

(1.) Sri.S.N.Murthy., learned Senior Counsel on behalf of Sri.Somashekar., for petitioner and Sri.Subba Rao., learned Senior Counsel on behalf of Sri.L.Muralidhar Peshwa., for respondent No.1 have appeared through video conferencing.

(2.) The facts can be stated quite shortly as under: TTK Healthcare - the petitioner has Certified Standing Orders on 24/7/2013 under the provisions of Industrial Employment (Standing Orders) Act , 1946. Clause 15 pertains to retirement of workers at the age of 58 years.

(3.) Learned counsel for petitioner and respondents have urged several contentions.