TATA INTERNATIONAL LIMITED Vs. VIRENDRA SINGH

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 Writ Petition No.5136/2017 are narrated hereunder.

(2.) The petitioners before this Court have filed the present petitions being aggrieved by the award dated 24.02.2017 passed by the labour Court in Case No.02/ID/Ref/16.

(3.) The facts of the case reveal that the workman in question is an employee of Tata International Limited and has approached the labour Court under the provisions of Industrial Dispute Act against the termination of the workman. An application was preferred under Section 2-A of the Industrial Dispute Act, 1947 and it was pleaded before the labour Court that the workman is entitled for continuance up to the age of 60 years.