JIVRAJ MEHTA SMARAK HEALTH FOUNDATION BAKERI RESEARCH Vs. AKHIL GUJARAT GENERAL MAZDOOR SANGH THRO GENERAL SECRETARY AND ORS

JUDGEMENT

(1.) BY this application under Article 227 of the Constitution of India, the petitioner has prayed for setting aside order dated July 19, 2012, passed by the Industrial Tribunal, Ahmedabad, below Exh.7 in Reference (I.T) No. 29 of 2012. By the said order, the Tribunal has granted interim relief of wage rise of Rs. 700 and Rs. 500 respectively from the date of application to those Class IV workers working with the Center, whose tenure of service is more than ten years and less than ten years respectively. The Tribunal further ordered the petitioner to pay costs of Rs. 2500 to the Union. The Tribunal also observed that the amount ordered would be adjusted against the amount that may be ordered in the final order while disposing of Reference I.T No. 29 of 2012 filed by the Union.

(2.) BEING dissatisfied, the petitioner has come up with the present application under Article 227 of the Constitution of India.

(3.) THE facts giving rise to the filing of the present writapplication may be summed up thus: