UNION OF INDIA Vs. BABU LAL

JUDGEMENT

(1.) In these writ petitions, the Union of India has challenged the orders passed by the Presiding Officers, Labour Courts awarding the workmen the difference of pay w.e.f. date they acquired temporary status till they were paid regular pay scale.

(2.) The workmen in these writ petitions had filed applications under Section 33-C(2) of the Industrial Disputes Act before the Labour Courts claiming difference of wages from the date they acquired temporary status till they were appointed on regular pay scale.

(3.) The petitioners herein contested the claims of the workmen and filed written statements against the claims of the workmen contending that the workmen were "not entitled to the wages of regular pay scale. According to the petitioners the workmen herein were casually employed and were only entitled to statutory daily wages.