RAKESH TIWARI, J. - (1.) LIST has been revised. Counsel for the respondents is not present. Heard counsel for the petitioner and perused the record. This writ petition has been filed for quashing the impugned award dated 19.1.2001 (Annexure -2 to the writ petition) passed by the Labour Court (IV), UP. Kanpur in Adjudication Case No. 15 of 1999.
(2.) RESPONDENT No. 1 workman was appointed on the post of driver in the erstwhile U.P. Government Roadways in the year 1967. U.P. State Road Transport Corporation was created in 1972. Thereafter all the employees of the erstwhile U.P. Government Roadways were sent on deputation to the Corporation. It is alleged that the respondent workman was also sent on deputation on 3.5.1972 and thereafter he was absorbed in the services of the Corporation in the year 1982. Regulation 37 of the Service Regulations framed by the Corporation provides the age of retirement of Group -C employees at the age of 58 years. The respondent workman retired from service on attaining the age of 58 years on 31.12.96.
(3.) AGGRIEVED by his retirement the workman raised a dispute before the Conciliation Officer that he has been given premature retirement and is entitled to continue in service till he attains 60 years of age. Conciliation proceedings having failed the following matter of dispute was referred to the Labour Court (IV) U.P. Kanpur, which was registered as Adjudication Case No. 15 of 1999. ...[VERNACULAR TEXT OMITTED]...;