MANAGER PACKART GLASS Vs. D D DIGHE

JUDGEMENT

(1.) The first Special Civil Application, being Special Civil Application No. 128 of 1988 has arisen from the Award dated 23rd March, 1983 passed in Complaint (IT) No. 98 of 1984, therein the dispute was raised by respondent-workmen that the age of superannuation of the employees of the category to which they belonged should be 60 years and not 58 years.

(2.) The second set of Special Civil Applications being Special Civil Applications No. 5771 of 1990 to 5794 of 1990 have arisen from the common order passed in Complaint (IT) No. 73 of 1988 dated 24th April, 1990 by the Industrial Tribunal, Vadodara. Under this award, the complaints filed by respondent-employees have been consolidated and the same have been decided by the common award.

(3.) The last petition, i.e., Special Civil Application 10619 of 1994 has arisen from the common award passed in Complaint (IT) No. 13 of 1990 dated 15.1.1994 by the Industribal Tribunal, Vadodara, under which number of complaints filed by petitioner herein have been decided. In these two sets of petitions also, the dispute pertains as to what should be the retirementary age of the class of employees to which the respondents in the first set and the petitioners in the last belong, i.e., whether the retirementary age of this class of employees should be 60 years or 58 years.