DELHI MUNICIPAL WORKERS UNION Vs. MANAGEMENT OF MCD

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the validity of award dated 9.10.2002 whereby the Industrial Tribunal-II, Karkardooma Courts, Delhi answered the reference against the petitioners.

(2.) The petitioners alleged that they were working as Masons, Carpenters, Painters, Fitters etc., and they were being considered as semi- skilled workmen while they were entitled for pay-scale of a skilled workman. The following dispute was referred for adjudication to the Industrial Tribunal:

(3.) The Industrial Tribunal after considering the evidence and contentions came to the conclusion that the claim of the workmen was based on revision of pay scale made after Fourth Pay Commission's report. The workmen prior to Fourth Pay Commission were getting pay scale of Rs.210-270 (old) corresponding to the scale of Rs.800-1150 (new). This corresponding scale has already been given to the workmen. The workmen cannot claim a higher scale which corresponds to the scale of Rs.260-400.