PRAKASH CHANDRA SETHI Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) THE petitioner has filed this writ petition under Article 227 of the Constitution of India for the under-noted reliefs.

(2.) BRIEFLY stated, the facts of the case are that the petitioner claims that being a workman, he is entitled to continue in service till attaining the age of 60 years. The employer, however, removed him from service before attaining the age of 60 years. This resulted in dispute. The petitioner desired the appropriate authority to make a reference to the appropriate Tribunal. The Respondents No. 2 and 3 have filed the return in oppugnation.

(3.) EARLIER, the petitioner had filed M. P. No. 928/90 which was decided by the Division Bench of this Court on February 19, 1990 thereby quashing the earlier order (Annexure P/10) and directing the Respondent No. 1 to reconsider the matter and pass a speaking order. In compliance with this direction, the Government of India, Ministry of Labour communicated the order dated March 25, 1992 (Annexure P/25) whereby the fortune did not fluctuate. This order is challenged as without jurisdiction.