SUPERINTENDING ENGINEER Vs. AGRICULTURAL AND RURAL LABOUR ASSOCIATION

JUDGEMENT

(1.) HEARD learned counsels of the parties.

(2.) THE petitioner Superintending Engineer, Gandhinagar Irrigation Circle (Panchayat) has approached this Court under Article 226 / 227 of the Constitution of India, assailing the award passed by the Industrial Tribunal, Nadiad on 1/3/2001 in Reference (ITN) No. 85 of 1999 (Old No. 319/1996) as contrary to the material on record. The Industrial Tribunal directed to extend benefit admissible to work -charge employees, to the present respondent workmen w.e.f. 1/1/2001.

(3.) THIS Court (Coram: M.S. Shah, J) on 27/8/2002 issued rule and granted interim relief recording therein that the members of the respondent association are given the benefits of the Government Resolution dated 17/10/1988, particularly para -3 thereof and members of the respondent association are also being paid the salary and other monetary benefits as per the recommendation of 5th Pay Commission Report. The interim relief in para no. 8(C) was granted on a condition that the petitioner continues to pay the members of the respondent association benefits of the Government Resolution dated 17/10/1988 and the pay scales and other benefits as per 5th Pay Commission Report as stated in para -(vii) of the petition.