NATIONAL COOP. UNION OF INDIA Vs. ITS WORKMEN

JUDGEMENT

(1.) The case at hand is a Writ Petition preferred under Article 226/227 of The Constitution of India. Petitioner No. 1/The National Cooperative Union of India and Petitioner No. 2/The management of National Cooperative Printing Press in the present case are aggrieved by the Award dtd. 3/9/2001 as corrected on 31/7/2003 passed by the Industrial Tribunal No. III, Delhi in I.D. No. 274/87 titled as The Management of M/s National Cooperative Printing Press, 4/2 Kirti Nagar Industrial Area, New Delhi and M/s National Cooperative Union of India, 3 Siri Institutional Area, Panchsheel Marg (behind Haus Khas), New Delhi-16 and Its Workmen as represented by Delhi General Udyog Karamchari Sangh (Regd.) G-119, Karampura, Najafgarh Road, New Delhi-15 ("impugned award").

(2.) In the impugned award, learned Labour Court has held that the workmen were entitled to the same grades and pay scales and other facilities, i.e. HRA, CCA, DA, LTC, etc. which were given to their counterparts in Government Printing Press, w.e.f. 1/4/1982. Being aggrieved by the said decision, the Petitioners have prayed for issuance of a writ in the nature of Certiorari or any other appropriate writ thereby setting aside the impugned award.

(3.) The case at hand centres around the dispute pertaining to disparity between the grades and pay scales awarded to the workmen of the management of Petitioner Nos. 1 and 2 and that of the employees of the Government Press.