JUDGEMENT
AMARESHWAR SAHAY, J. -
(1.) THE award of the Labour Court, Bokaro Steel City dated 23.09.1999 in Reference Case No. 52 of 1992 is under challenge in this writ application by the Management of Bokaro Steel Plant,
Bokaro.
(2.) THE following, dispute was referred for adjudication before the Labour Court: - -
"Whether to retire Shri Sagar Mahto, Khalasi, Staff No. 386286. Town Administration Deptt. (Electricity) by treating his age as 12 years, by the management of Bokaro Steel Limited is proper? If not, what relief the workman is entitled to -
(3.) The case of the petitioner before the Labour Court was that the workman Sagar Mahato was appointed as Khalasi/Mazdoor and he joined the said post on 23.12.1977. On joining, he
submitted and filled up Personal Data Form and declared his age to be 42 years. Considering the
date of superannuation to be 58 years as per the Standing Order of the Company, the Notice
dated 25.08.1993 was served on the workman communicating that he would superannuate from
the service of the company with effect from 31.12.1993.;
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