GOPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition under Articles 226 & 227 of the Constitution of India, the petitioner seeks quashing of the order dated 05.02.2014 passed by the respondent no.1 declining to make a reference of the dispute raised by him through the workman's Union for adjudication to the Industrial Tribunal under section 10 of the Industrial Disputes Act, 1947.

(2.) The petitioner, who is an employee of the respondent no.2 since May, 1976 having been placed in the pay scale of Rs.3200-4900/- by way of financial upgradation under the ACP Scheme in accordance with office order dated 26.07.2008 raised an industrial dispute claiming placement in the upgraded pay scale of Rs.4000-6000/- as was allowed to similarly situated employees namely Sh. Ram Prasad S/o Sh. Gulab Singh and Sh. Ram Kumar S/o Sh. Sohan Lal. The conciliation proceedings failed and the petitioner, therefore, requested respondent no.1 to make a reference of the dispute raised by him to the Industrial Tribunal.

(3.) The respondent no.1 has vide the impugned order rejected the petitioner's claim by observing as under:- <FRM>JUDGEMENT_69_LAWS(DLH)9_2019_1.html</FRM>