MOOLCHAND KHARAITI RAM HOSPITAL Vs. KARAMCHARI UNION

JUDGEMENT

(1.) The factual matrix leading to filing of the above captioned appeals is that on August 21, 1977 a settlement was entered into between the Management of Moolchand Khairati Ram Hospital & Ayurvedic Research Institute (hereinafter referred to as the "Hospital?) and Moolchand Khairati Ram Hospital Karamchari Union (hereinafter referred to as the "Union?) pertaining to the pay of class-III and class-IV employees of the hospital. The relevant terms of the settlement dated August 21, 1977 read as under:-

(2.) Disputes arose between the parties with regard to the implementation of the settlement dated August 21, 1977. The matter was placed before the Conciliation Officer, Delhi Administration. On May 17, 1979 a settlement was entered into between the parties during the conciliation proceedings.

(3.) On January 31, 1994 a fresh settlement was entered into between the parties, the relevant terms whereof read as under:-