- (1.) THIS writ petition is for quashing the award of the second respondent in I. D. No. 84 of 1984 dated March 19, 1986.
(2.) THE case of the petitioner is that he was employed in the first respondent - company as an Accountant. Originally under the Byelaws, the superannuation age was 55 years. He had to retire on June 23, 1982. But on July 23, 1979 the Registrar of Co- operative Societies issued a direction to increase the age of superannuation from 53 to 58. The petitioner was not given the benefit of extension. He was superannuated on June 23, 1982. Hence he raised an industrial dispute. The Labour Court has dismissed the claim of the petitioner. The petitioner has stated that there was an original proposal to extend the age with reference to 7 persons. The other persons were given extension, but the petitioner was not. Hence, there was discrimination. This aspect has not been properly considered by the Labour Court. Therefore, he has filed this writ petition for the above relief.
(3.) NO counter affidavit has been filed.;