(1.) By this writ petition, the petitioner has challenged an order dated February 5, 1988 passed by Labour Court on an application under Section 33-C(2) of I.D. Act of the respondent directing the petitioner to pay halting allowance to the three employees.
(2.) Brief facts are that the petitioner was having its branch at Shahdra, Delhi. The petitioner set up an extension counter of its branch at Central Electronic Ltd. Complex, Shahibabad, U.P. which is about 9 kms. from Shahdra. All the three respondents were deputed to extension counter for different periods to work there. The three respondents claimed that they were entitled for halting allowance in accordance with the Bipartite Agreement for the following periods:
(3.) The above three respondents claimed that as per Bipartite Agreement dated November 8, 1973 between Bank and All India Bank Employees Association, an amount of Rs. 15 per day as halting allowance was payable to non-subordinate staff and an amount of Rs. 12 per day as halting allowance was payable to subordinate staff. The claim was made by the three respondents for halting allowance shown before their names above. The Labour Court allowed the claim of the employees holding that the management had not been able to produce any document to show that these persons were sent to extension counter on regular transfer order or that they were posted there on regular basis.