SHAHA NANJI NAGSHI Vs. KAMALKISHOR GURUDAYAL BANODE

JUDGEMENT

(1.) Admit. Heard finally by consent of the parties.

(2.) An important question that arises in this Letters Patent Appeal, is whether the Industrial Court was justified in granting interim relief, thereby directing the appellant-employer to continue services of the respondent-employee till attaining the age of sixty years.

(3.) The appellant is a partnership firm dealing in grains. The respondent is serving as Diwanji/Accountant in the said firm. On 07.05.2007 the appellant issued a notice to the respondent informing him that the age of superannuation is 58 years, which the respondent will be completing in June, 2007 and that on 13.06.2007 the respondent would stand retired.