HINDUSTAN INSECTICIDES EMPLOYEES' UNION Vs. HINDUSTAN INSECTICIDES LTD

JUDGEMENT

(1.) BY this writ petition, the petitioner which is a union of employees of the respondent company -M/s Hindustan Insecticides Ltd., impugns the order dated 5.3.2013 whereby the retirement age of employees below to board level has been increased from 58 to 60 years albeit only w.e.f 27.2.2013.

(2.) IT is argued that this date of 27.2.2013 is arbitrarily fixed i.e it is argued that employees must get benefit of increased age of retirement even from a date prior to this date.

(3.) A similar issue was dealt with by the Supreme Court in its judgment reported as Indian Drugs and Pharmaceuticals Ltd. vs. Workmen, Indian Drugs and Pharmaceuticals Ltd. (2007) 1 SCC 408 wherein the Supreme Court has held that Courts cannot sit in the arm -chair of the administrative authority and decide what should be the terms and conditions of service of employees, including regularization or a particular scale of pay or any other aspects pertaining to monetary emoluments for employment. The relevant observations of Supreme Court in the case of I.D.P.L (supra) read as under: -