DELHI TRANSPORT CORPORATION INDRAPRASTHA ESTATE NEW DELHI Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL CONSTITUTED

JUDGEMENT

(1.) The Petitioner is aggrieved by an Award dated 22nd August 1985 passed by the Industrial Tribunal in ID No. 85 of 1979 (old) and ID No. 305 of 1984 (new).

(2.) The appropriate Government, through the Secretary (Labour) of the Delhi Administration referred the following question for adjudication by the Industrial Tribunal:-

(3.) By the impugned Award, it was held that Respondent No.3 (Workmen) are entitled to the pay scales of their counterparts in the Delhi Police. Consequently, an Assistant Security Inspector (ASI) was held entitled to the pay scale of Rs. 425-700, a Security Havaldar was held entitled to the pay scale of Rs.260-350 and a Security Guard was held entitled to the pay scale of Rs.225-308. All these categories of employees of the Petitioner were held entitled to their respective pay scales with effect from 1st October 1979, with subsequent increases from time to time.