Jayanta Kumar Biswas, J. - (1.) The petitioner is aggrieved by the award of the Ninth Industrial Tribunal, Durgapur, West Bengal dated March 27, 1998 holding that there was nothing wrong with the steps taken by the management for superannuating him with effect from May 31, 1987.
(2.) In 1960 the petitioner joined the Durgapur Steel Plant. In his pre- employment application dated June 06, 1960, duly signed by him, it was stated that his date of birth was December 18, 1928. He further stated that in the year 1945 he had passed the class VIII examination from a school in the then Pakistan. It was also stated that during the periods from 1951 to 1957 and 1957 to 1960 he had worked in B.E.S. Company Limited and Texmaco Limited respectively.
(3.) On the basis of the recorded date of birth (i.e. December 18, 1928) the management superannuated him with effect from May 31, 1987. He was superannuated on the ground that he reached the age of superannuation. Feeling aggrieved he raised an industrial dispute, and by order dated August 05, 1989 the appropriate Government referred the dispute to the tribunal. The issue referred was whether the superannuation of the petitioner on May 31, 1987 effected by the management was justified.;