HOTEL CORPORATION OF INDIA Vs. WORKMEN

JUDGEMENT

(1.) The petitioner has filed the present petition under Articles 226 and 227 of the Constitution of India to set aside and quash the Award dated 07.03.2005 passed by the Presiding Officer, Industrial Tribunal-II, Delhi (in short, called "the Tribunal").

(2.) I have heard the learned counsels for the parties and have also gone through the written synopsis filed by them. The claim of the workmen and written statement of the Management as noticed by the Tribunal is as follow:-

(3.) Ms. Kritika, learned counsel for the petitioner submits that the Tribunal went beyond its jurisdiction after having answered in the negative that the workmen be given stagnation increment each year, when it further held that the Management is required to be directed to give three stagnation increments to the workmen alternatively within six years.