LAWS(GJH)-2007-10-280

GEB Vs. GEB EMPLOYEES UNION

Decided On October 25, 2007
GEB Appellant
V/S
GEB EMPLOYEES UNION Respondents

JUDGEMENT

(1.) The petitioner, erstwhile Gujarat Electricity Board [hereinafter referred to as, Sthe Board ], has preferred the present petition under Article 226 of the Constitution of India against the judgment and award dated 26th April, 1996 passed by the Industrial Court, Surat in Review Application No. IC-2 of 1995.

(2.) The respondent-Gujarat Electricity Employees' Union [hereinafter referred to as, Sthe Union ] had raised dispute in respect of the pay of one Mr. J.C Dudhwalla, a Tracer in the Urban Division. According to the Union, the said workman though was appointed as a Tracer was entrusted the duties of that of a Junior Draftsman. The said workman, therefore, was entitled to draw pay as a Junior Draftsman. The said dispute was referred to the Industrial Court, Surat and was registered as Reference No. IC-22 of 1988.

(3.) The said claim was accepted by judgment and award dated 14th August, 1995 passed by the Industrial Court, Surat in the above referred Reference No. IC-22 of 1988. The petitioner-Board was directed to fix the pay of the workman in the minimum pay-scale of Draftsman with effect from 23rd July, 1985 and to pay him difference of salary till he was assigned the duties of a Draftsman. In compliance with the said order, under its order dated 1st November, 1995 made by the Board, the workman's pay in the pay-scale of Rs. 1240-3260 was fixed as on 23rd July, 1985 upto 1st October, 1995. Under the said order, the Board further directed that the workman should not carry out the work of Draftsman from the date of the said order.