JUDGEMENT
AJIT KUMAR SINHA, J. -
(1.) THE petitioner has preferred this writ petition for setting aside the Award dated 27.8.2002 passed by the learned Presiding Officer, Labour Court, Bokaro Steel City in reference case No. 23/1998.
(2.) THE submission as raised by the petitioner is that he was appointed on 13.12.1965 in the respondent organization. According to him, his age was recorded as 25 years in the descriptive roll as 13.12.1965, according to which the petitioner was due to retire in month of December 98/December 2000.
The petitioner further submits that he received a communication from the Management whereby he was informed that he was due to retire on 13.12.1995 and accordingly on 22.6.1995 he made a representation to the authority concerned. The representation of the petitioner was rejected on 28.9.1995.
(3.) THIS led to filing of a Conciliation Proceeding and finally the matter was referred to the Labour Commissioner -cum -Conciliation Officer to adjudicate the dispute with regard to age.;
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