AJAY KUMAR JAIN Vs. LT GOVERNOR

JUDGEMENT

(1.) THE petitioner invokes the writ jurisdiction of this Court under articles 226 and 227 of the Constitution of India for quashing of the Award dated 17th July, 1996, in ID No. 100/87 vide which the petitioner (Corporation in short) has been directed to pay the scale of Rs. 1600 - 2660, the scale as prevalent in the Municipal Corporation of Delhi, (MCD in short), to its pump mechanics, from the date of reference i. e. 16th June, 1987.

(2.) THE facts as are relevant for the adjudication of the present writ petition are as follows:-

(3.) RECRUITMENT posts of pump mechanics in NDMC and MCD are different. held that, insofar as, the first objection was concerned, letter dated 1st march, 1988, referred to above, clearly mentioned that pay scales of pump mechanics in the Corporation is at par with those of MCD. Similarly, copies of resolution No. 158 dated 29th December, 1972, Resolution No. 45 dated 2nd January, 1974, Resolution No. 25 dated 8th March, 1977 and Resolution No. 51 dated 19th september, 1980, of the Corporation left no manner of doubt and unequivocally established that the objection of the Corporation in this respect was untenable.