DIWAKAR P. SHIMPI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners were employees of 3rd respondent Company. The 3rd respondent has made them retire from service, upon they reaching the age of 58 years. On the ground that, as per the amended provisions of The Karnataka Industrial Employment (standing orders), the petitioners should have been continued in service till they reached the age of 60 years, the present writ petition is filed.

(2.) During the course of the arguments, all the contesting parties submitted that the question is no more res integra and the same has been decided by a Division Bench of this Court in Writ Appeal No.100250/2021 and it is prayed that the present writ petition also be disposed off on similar terms.

(3.) The operative portion of the order passed in W.A. No.100250/2021 reads as hereunder: