2011 LAB. I. C. 1224 ::2011 (1) AIR Kant HCR 721 ::(2011) 131 FacLR 664 ::(2011) 5 Lab LN 298 ::2011 (3) KCCR SN 330 (KAR) ::(2011) 5 Kant LJ 316

Karnataka High Court

Hon'ble Judge(s): V. Jagannathan , J

( A ) Industrial Disputes Act (14 of 1947) S. 18 , Sch. 2, Item 2 — Age of retirement — Extension of, from 58 to 60 years — Within discretion of management in view of Standing Orders — However, settlement between management and workmen fixing age of retirement at 58 years — Workmen association agreed not to raise any demand involving financial burden on management during operation of settlement — They are bound by terms of settlement entered into between parties. (Paras1314)