A.K. Mitra, J. - (1.) Challenge in this writ petition is the judgment of learned Eighth Industrial Tribunal declaring the decision of M/s. Hooghly Printing Company Ltd. (hereinafter referred to as said Company) to roll back the age of the workmen of the Company from 60 to 58 years as illegal and grant of relief to the workmen consequently. The fact remains -
(2.) The Hooghly Printing Company Ltd. is engaged in the business of printing and other allied jobs.
(3.) Andrew Yule & Company is a Government Company and said Hooghly Printing Company Ltd. is the wholly owned subsidiary of Andrew Yule. According to the said Company i.e. Hooghly Printing Company, there are two trade Unions representing the entire sector of workmen of the Company viz., Hooghly Printing Employees' Association and Hooghly Printing Company's Staff Union. According to the Company the conditions of service of the workmen are governed by standing orders certified under the Industrial Employment (Standing Order) Act, 1946. The certified standing order originally provided for retirement of workmen at 45 (55) years with the provision for extension of the retirement age for a period not exceeding 3 years, an application towards that end having been made by a workman. The standing order is still in force.;