CHITTI BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Writ petitions involve common question of Law and as such disposed of by a common judgment.

(2.) The Writ petitions are filed for the issue of Writ of Mandamus directing the respondents to forbear from giving effect to the proceedings (numbers of the proceedings not printedEditor) and the consequential G.O. Ms. No. 36, dated 8-2-1983 of the Government as abinitio, void, illegal and in-operative and further directing the respondents to forbear from retiring the petitioners from a date anterior to a date the petitioners herein attain the age of 60 years.

(3.) The petitioner in W.P. No. 13093/84 is a workman working in the Work charged Industrial Establishment of the P.W.D. Workshops, Regional Workshops and Machinery Division, Hyderabad. The petitioners in W.P. No. 13268/84 are workmen in P.W. Workshops Sub-Division, Dhavaleswaram, East Godavari District. The petitioner in W.P. No. 15957/ 84 is working in Nagarjuna Sagar Left Canal Circle at Miryalguda. The petitioner in W.P. No. 11951/84 is a Gate Sargent in P.W: Workshops Division, Sitanagaram, Guntur District. The petitioners in W.P. No. 13267/ 84 are working in Industrial Establishment of P.W. Workshops Division, Sithanagaram, Guntur as a Workman and Gate Sargent, who are last grade employees respectively. The petitioners in the other Writ petitions are Workmen working in the P.W. Workshops Division, Sithanagaram, Guntur, which is an Industrial Establishment run by the Government and the provisions of the Industrial Disputes Act, 1947 and the Factories Act, 1946, govern the said Industrial Establishment. All the petitioners come under the definition of "Workman" defined in Fundamental Rule, 56, the Hyderabad Civil Services Rules, 281 Explanation and also under the definition of the Industrial Disputes Act, 1947. The age of superannuation of the petitioners workmen has always been 60 years. The petitioners, who are employees working in the Work charged establishments are highly skilled, semiskilled, skilled and unskilled employees and who come under the definition of 'workmen'. The age of retirement of the petitioners, who are workmen whether skilled or unskilled has always been 60 years.