RAJ. AGRI. UNI, BIKANER Vs. JUDGE, IND. TRI.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By the impugned award, the learned Labour Court has answered the reference in favour of the workman, by holding that effecting retirement of a workman by the petitioner, on 01.05.1989, is bad and the workman was liable to be retired on 01.05.1991 only.

(3.) It is contended by learned counsel for the petitioner, that the workman was a work-charge employee, and according to the Work-charge Rules, the superannuation age is 58 years, and accordingly he was retired on 01.05.89. The learned Labour Court has found, that the Work-charge Rules did not govern the workman, as the workman was the employee of the to University, and according to Sec. 30 of the Mohanlal Sukhadia University Act, the retirement age is 60 years, and therefore, the impugned award has been passed.