UCO BANK Vs. DARSHNA DEVI AND ORS.

JUDGEMENT

(1.) The Petitioner has challenged the award dated 27th May, 2005 passed by the Central Government, Industrial Tribunal cum Labour Court -II in LCA No. 1/2002 titled as Smt. Darshana Devi W/o Sh. Des Raj v/s. The Manager, UCO Bank.

(2.) By virtue of the aforesaid award, the learned Tribunal has allowed the application of the Respondent /workman filed under Sec. 33(C)(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as Act) and directed the Petitioner/Management to make the payment of Rs. 64,473.45.

(3.) Briefly stated the facts of the case are that the Respondent /workman was that she was working as a part time Sweeper with the Petitioner/Bank from March, 1994 till the filing of the application under Sec. 33(C)(2) of the Act in place of one Smt. Krishna. It is stated by her that though she was a part time Sweeperess and used to sweep all the floors however, she was not given the benefit of a Head Office Circular No. HOCL: PAS:1/90 dated 1.1.1990, by virtue of which the part time Sweeper in addition to the consolidated remuneration of Rs. 200/ - per month entitled to the additional amount on the following scales: