RAM KUMAR Vs. DELHI JAL BOARD

JUDGEMENT

(1.) The present writ petition has been filed challenging the award dtd. 10/4/2013 wherein the learned Labour Court rejected the prayer of the petitioners for'equal pay for equal work' as well as for the regularization of the workmen in the proper pay scale from the date of their appointment.

(2.) Learned counsel for the petitioners submits that in fact earlier the petitioners were terminated against which an industrial dispute was raised and the industrial adjudicator vide order dtd. 31/5/2001 in I.D. No. 41/1993 had directed the respondent-management to reinstate the petitioners-workmen with immediate effect along with 50% back wages.

(3.) Learned counsel for the petitioner submits that though the petitioners were reinstated but were not regularized in contravention of the law and the policy of the MCD. Aggrieved by the same, petitioners-workmen approached the Conciliation Officer but the conciliation proceedings did not fructified in any settlement and the dispute was referred to the Industrial Tribunal for adjudication. The learned Industrial Tribunal passed the impugned order dtd. 10/4/2013.