WORKMEN OF DDA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present petitioners, i.e., Workmen, DDA (hereinafter referred to as the ,,petitioner -workmen) have preferred the present Writ Petition under Articles 226 and 227 of the Constitution of India for issuance of appropriate Writ, order or direction to set aside the impugned Award dated 01.05.2003 passed by the Presiding Officer, Industrial Tribunal No. III, Delhi (hereinafter referred to as the ,,learned Labour Court/Industrial Adjudicator) in I.D. No. 20/1997.

(2.) The brief facts stated are that the petitioner -workmen, i.e., Shri Ramgopal Singh, Shri Adil Singh, Shri Rajinder Prasad, Shri Kartar Singh, Shri Kamal Kishore, Shri Hoshiar Singh, Shri Nepal Singh, Shri Virender Singh, Shri Anil Kumar, Shri Prem Chand, Shri Amrinder Kumar Singh, Shri Bhim Singh, Shri Yogender Kumar, Shri Ashok Kumar, Shri Rakesh Kushwaha, Shri Babu Ram, Mohd. Sarfarajuddin and Shri Ashok Kumar, whose cause of action has been exposed through the D.D.A Mazdoor Union wherein the petitioner -workmen were claiming the wages at par with the regular employees in the category of pump operator for the duration of their muster roll employment, i.e., pay scale of Rs. 260 -350 revised to Rs. 950 -1400 w.e.f. 01.01.1986.

(3.) Thereafter, the Government vide order No. F.24(4577)/96 - Lab./53334 -38 dated 23.12.1996 sent the dispute of the petitioner - management to the learned Industrial Adjudicator for adjudication, i.e.,