NAGAR NIGAM KANPUR Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) This writ petition has been filed by the employer and is directed against award dated 29.9.1997 given by Presiding Officer, Labour Court (IV), Uttar Pradesh, Kanpur in Adjudication Case No.4 of 1997.

(3.) The matter which was referred to the Labour court was as to whether date of birth of respondent no.3 who was an employee of the petitioner should be changed from 5.8.1937 to 5.2.1943 on the basis of primary school record and if so to what relief workman was entitled. Age of retirement of the employees like respondent no.3-Ram Asrey Dixit is 60 years hence he retired in August 1997. According to respondent no.3 he would have retired in February 2003. The only reason given by the Labour court was that the petitioner had not given any reason for rejecting the representations which had been made by the workman for change of his date of birth. It is unfortunate that petitioner did not file written statement before the Labour court.