GRASIM INDUSTRIES LTD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similar controversy involved in above cases, they have been heard analogously together with the consent of the parties and a common order is being passed in the matter. Facts of WP No.855/2016 are narrated as under :-

(2.) The present petition has been filed against the order dated 02-12-2015 passed by the Additional Labour Commissioner, Indore (Annexure-P-5).

(3.) The facts of the case reveal that the petitioner Company is incorporated and registered Company under the provisions of Companies Act, 1956 and is having a factory at Birlagram, Nagda, District Ujjain. It has been further stated that service conditions of the employees are governed by M.P. Employment (Standing Orders) Act, 1961. It has been further sated that the age of superannuation as per standard orders is 58 years with discretion of employer to extend it upto 60 years, as may be necessary. It has been further stated that the dispute arouse between the workman and the employer in respect of continuance of employees upto the age of 60 years. The dispute was raised before the Labour Conciliation Officer, Ujjain and the Conciliation Officer has referred the dispute for adjudication, keeping in view the statutory provisions as contained under section 10 of the Industrial Disputes Act, 1947. The Annexure-P-1 dated 20-02-2015 is on record and the dispute as per the appendix has been referred to Labour Court, Ujjain for adjudication.