M C D Vs. MAM BAKSH

JUDGEMENT

(1.) All these writ petitions are taken up for final hearing and disposal by passing a common order, as learned counsel for the petitioner stated that the issues involved are common. For the sake of convenience, facts of WP(C) No.166/2000 are noted.

(2.) The present writ petition has been filed by the petitioner MCD praying inter alia for setting aside the award dated 31st May, 1999 passed by the Presiding Officer, Industrial Tribunal (for short `the Tribunal') in ID No.183/1994, whereunder it has been ordered to place the respondent workman (hereinafter referred to as `the workman') in the pay scale of Rs.260-400/- with effect from 1st April, 1979, revised from time to time, within a period of three months and make the payment of arrears within a period of three months thereafter, whereafter the workman was entitled to claim interest @ 12% p.a. on the amount found due and payable, till the date of payment.

(3.) Vide order dated 19th January, 2000, the operation of the impugned award was stayed.