TATA INTERNATIONAL LTD. Vs. PRAKASH RAO TIWANE

JUDGEMENT

(1.) Heard.

(2.) Learned counsel appearing for the petitioner has made a limited submission that the identical controversy has been decided by the coordinate Bench vide order dated 21/03/2018 passed in Writ Petition No. 5136/2017 in the matter of Tata International Ltd. v. Virendra Singh and other connected writ petitions, whereby the award of the Labour Court has been upheld with the only modification of reduction of back wages to 50%.

(3.) Having examined the record it is noticed that the respondent workman had approached the Labour Court under the Industrial Disputes Act with a grievance that he was wrongly retired from service on attaining the age of 58 years whereas he was entitled to continue up to the age of 60 years. The other similarly situated workmen of the petitioner establishment had also approached to the Labour Court.