LAWS(GJH)-1997-7-64

AMC Vs. VINABEN DESAI

Decided On July 17, 1997
AHMEDABAD MUNICIPAL CORPORATION Appellant
V/S
VINABEN DESAI Respondents

JUDGEMENT

(1.) The Ahmedabad Municipal Corporation, Ahmedabad, challenges, by this Special Civil Application, the Award of the Industrial Tribunal, Ahmedabad, made in Reference (IT) No. 99 of 1983 on 5.11.1988.

(2.) An industrial dispute has been raised by the respondent-workman regarding grant of pay scale of Rs. 1400-2700 with effect from 1.1.1980 instead of grade of Rs. 700-1300.

(3.) During the course of proceedings in Reference, it has been given out that the demand be restricted for the pay scale of Rs. 1100-1600, and under the Award impugned, the Industrial Tribunal has awarded the pay scale of Rs. 1100-1600 to the workman with effect from 1.1.1980.