M. AMRITHAM Vs. THE KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner was working as a Lineman Grade -I in Parassala when he retired on 30.04.2002. The petitioner, four years after his retirement, by a claim petition; C.P. No. 40 of 2006, approached the Labour Court under Section 33C(2) of the Industrial Disputes Act, 1947 [for brevity "the Act"] to get "Incentive Allowance". The claim was made on the basis of the incentive allowance made applicable to Linemen of the Kerala State Electricity Board [for brevity "KSEB"] as per a long term settlement arrived at between the KSEB and the recognized Trade Unions.

(2.) THE terms of the settlement, as is indicated in Exhibit P7 order, was that a Lineman is entitled to incentive allowance at the rate of one day's wage for attending every 180 consumers in excess of 900 consumers. The petitioner contended that in the area allotted to the petitioner, there were 3022 consumers spread over the limit of 7 transformers located at different places. Hence, the petitioner's claim was that he ought to have been paid incentive allowance from 01.07.2000 to 30.04.2002, which comes to an amount of Rs. 97,966/ -.

(3.) I have heard the learned counsel appearing for the petitioner; but did not have the opportunity to hear the KSEB, since none appeared for the KSEB.