DEVI PRASAD Vs. TAJ SATS AIR CATERING LTD.

JUDGEMENT

(1.) THE challenge in this writ petition is to the award dated October 11, 2006, whereby the Industrial Tribunal No. II, Karkardooma Courts, Delhi (Tribunal, in short) decided I.D. No. 137/2004, holding that the retirement of the petitioner at the age of 55 years is justified.

(2.) BEFORE I come to the facts, suffice to state that the impugned award decides the reference made by the appropriate Government in the following terms:

(3.) IT was the case of the petitioner that since similarly situated employees and drivers of Taj Sats Care Catering Ltd. at Mumbai are being retired at the age of 60 years, he should not be retired at the age of 55 years, that too, without any pensionary benefits etc.