TATA INTERNATIONAL LIMITED Vs. SALIM KHAN

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of the Miscellaneous Petition No.1942/2018 are narrated hereunder.

(2.) The petitioner before this Court has filed the present petition being aggrieved by the award dated 05.02.2018 pronounced on 26.02.2018 passed by the Presiding Officer, labour Court, Dewas, in Reference Case No.44/ID Ref/2015.

(3.) The facts of the case reveal that the workman in question is an employee of Tata International Limited and was superannuated on attaining the age of 58 years. The respondent No.3/workman has raised a dispute under the provisions of Industrial Disputes Act, 1947 and a reference was made to the labour Court. It was pleaded before the labour Court that the workman is entitled for continuance up to the age of 60 years.