PUSHPENDRA SINGH BHATI,J. - (1.) The present special appeal has been preferred by the appellant/writ petitioner-Hindustan Zinc Limited (hereinafter referred to as 'the appellant/management') against the order dated 03.04.2019 of a learned Single Judge in S.B. Civil Writ Petition No.202/2019 (Hindustan Zinc Ltd. and Anr. Vs. Industrial Tribunal -cum- Labour Court, Udaipur and Anr.). The learned Single Judge dismissed the appellant's writ petition and upheld the award dated 14.12.2018 passed by the Industrial Tribunal cum Labour Court, Udaipur in Case No.01/2011 (L.C.R.).
(2.) The present controversy pertains to the superannuation age of the respondent-workman engaged with the present appellant/management.
(3.) Brief facts of this case, as noticed by this Court, are that the appellant/management and the registered trade unions entered into various Long Term Settlements, in relation to various demands, including the issues pertaining to service conditions of the workmen.;