MANGILAL Vs. TATA INTERNATIONAL LTD

JUDGEMENT

(1.) This order will govern disposal of WA Nos. 750/18, 751/18, 753/18, 758/18, 762/18, 768/18, 769/18 and 1021/18 as it is jointly submitted by counsel for the parties that all these appeals involve same issue in identical facts situation. These appeals have been filed against the order of learned Single Judge dated 21/3/2018 whereby writ petitions at the instance of respondent challenging the award of labour court have been partly allowed and back wages have been reduced from 100% to 50%.

(2.) For convenience the facts are taken from WA No. 750/18.

(3.) The dispute was about the age of retirement and Labour court had found that the age of retirement was 60 years and workmen were illegally retired before that, hence the order of superannuation was set aside and the workmen were directed to be reinstated with full back wages and consequential benefits.