ULTRATECH CEMENT LTD Vs. SIYA SHARAN PANDEY

JUDGEMENT

(1.) Since this batch of petitions is involving same question, therefore, it is analogously heard.

(2.) The reference was answered by the Labour Court after framing as many as three issues holding that the order of superannuation of the applicant (respondent herein) dated 26.10.2015 retiring him w.e.f. 31.01.2016 was illegal and unjustified and as such, the same was set aside and direction was issued to the employer (present petitioner) to allow the respondent to be continued in service till the age of 60 years and further directed that he be also paid back wages at the rate of 50% from the date when he superannuated from service till the date of order.

(3.) The factual matrix of the case relevant for considering the question raised may be thus;