NISHITA MHATRE,J. - (1.) The writ application has been preferred against the decision of the Central Administrative Tribunal, Calcutta Bench, in Original Application no.1094 of 2011.
(2.) By the impugned judgment, the Administrative Tribunal has dismissed the original application by concluding that it does not have jurisdiction to decide the claim of the petitioner. The Tribunal has, further, held that the petitioner ought to approach either the Labour Court or the Industrial Court, created under the Industrial Disputes Act, 1947.
(3.) The petitioner was employed as a Junior Technician with the Steel Authority of India Limited. He was employed as an industrial workman and his service condition was governed by the certified standing orders. It appears that his grievance before the Tribunal was that he was being retired at a date earlier than his actual date of superannuation. According to the petitioner, his date of birth was January 1, 1961 and, therefore, he was entitled to continue in service.;