MCD Vs. KRISHNA SHARMA

JUDGEMENT

(1.) Rule.

(2.) With the consent of the counsel for the parties, the writ petition is taken up today for final hearing.

(3.) This writ petition challenges the Order dated 1st September, 2001, passed by the Labour Court in LCA. No.556 of 1993 which upheld the entitlement of the respondent No.1/workman to emoluments of Rs.27,577.83 for the period starting from 20th February, 1984 to December, 1988 payable as per an earlier award dated 13th May, 1988 which entitled her such payment claimed in this application to be made to such of the B-Grade Staff Nurses, who had put in requisite period of three years of service and worked on the post of A-Grade Staff Nurse.