BCH ELECTRICS LIMITED Vs. VIRENDER MAGU

JUDGEMENT

(1.) Cm No.4422-CII-2018

(2.) Employer is in the revision petition against the order passed by the learned Executing Court.

(3.) The point which arises for determination in the present case is what is the retirement age of an official appointed under Punjab Welfare Officer (Recruitment and conditions of services) Rules, 1952 ('Rules 1952' - for short) framed under Factories Act, 1948