M C D Vs. RISHPAL SINGH

JUDGEMENT

(1.) The Petitioner is aggrieved by an Award dated 4th March, 1999 passed by the learned Industrial Tribunal in I.D.No. 49/1991.

(2.) The question before the learned Tribunal was whether the Respondent workman is entitled to be promoted as a Sanitary Guide and if so from which date and what directions are necessary in this respect.

(3.) The Respondent workman was assigned the job of a Sanitary Guide some time in 1980 and he continued as such till he was placed under suspension on 13th October, 1988. He was later reinstated on 6th December, 1988. He continued to work as a Sanitary Guide thereafter till 4th October, 1989 when he was reverted to the post of Safai Karamchari without any apparent reason. It is on this basis that an industrial dispute was raised.