VADODARA MUNICIPAL CORPN Vs. ARCHANABEN DESAI

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to quash and set aside the impugned award dated 27.01.1995 passed by the Industrial Tribunal in Reference [IT] No. 48/1984, whereby the Industrial Tribunal has directed the petitioner to notionally fix the grade of Rs.1400-2300/- w.e.f. 01.01.1993 and thereafter pay salary to her in the said grade.

(2.) This Court on 07.09.1995 had passed the following order :- Rule. Ad-interim stay of operation of the impugned award qua the respondent alone. It is clarified that the respondent will be entitled to wages in the scale applicable to Checking Inspectors, as per Annexure-C with effect from the date of the said resolution. Difference, if any, shall be paid to the respondent latest by 31.10.1995.

(3.) Pursuant to the aforesaid order, the respondent was granted some benefit. Thus, the parties will be governed by the aforesaid interlocutory order. It is, however, observed that the petitioner shall pay all the legitimate dues to the respondent.