BINOD BIHARI SINGH (DEAD) & ORS. Vs. THE DISTRICT TRANSPORT MANAGER (ADMN.) ORISSA STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioners in this writ petition assail the award dated 20.11.1991 passed by opposite party No.2- Presiding Officer, Labour Court, Bhubaneswar in I.D. Case No.57 of 1989.

(2.) The petitioners were employees of Odisha State of Road Transport Corporation (for short, 'OSRTC'). They were made to retire prematurely on 20.09.1986 on attaining the age of 50 years. Such decision of premature retirement of the petitioners was taken by the OSRTC in the public interest. The schedule of reference for adjudication before the learned Labour Court was as follows:

(3.) Both the parties (the petitioners as well as the opposite party Nos.1 and 3) filed written statements in support of their stand. Learned Labour Court by its award dated 20.11.1991 (Annexure-11) held the compulsory retirement of the petitioners to be legal and justified. He further held that the petitioners are entitled to the benefits claimed by them. Assailing the same, the petitioners have filed the present writ petition. During pendency of the writ petition, petitioner Nos.1 and 3 died and were substituted by their legal heirs.