TRAVANCORE TITANIUM PRODUCTS LTD. Vs. THE GENERAL SECRETARY, TITANIUM GENERAL LABOUR UNION (CITU) AND ORS.

JUDGEMENT

(1.) The issue agitated in the aforesaid cases is the retirement age of workmen in the Travancore Titanium Products Ltd.

(2.) W.P.(C).2923 of 2009 impugn the order of the Certifying Officer (Ext. P5) under the Industrial Employees (Standing Orders) Act, 1946, (for short "Standing Orders Act") which rejected the modification sought for by the Management to fix the retirement age of workmen at 58 and remove the discretion to extend it to 60 years. The appeal too (Ext. P7) went against the Management.

(3.) W.P.(C).10779 of 2011 is the writ petition filed by the Management wherein the decision of the Certifying Officer (Ext. P4) as confirmed in appeal (Ext. P6) before the Appellate Authority, are challenged. The application was for enhancement of retirement age, by workmen, which was allowed.