HARIHAR PRASAD Vs. LABOUR COURT VARANASI

JUDGEMENT

(1.) THIS writ petition is directed against the award dated 8 -4 -1988 published on 16 -5 -1988 by the labour Court, Annexure -5 to the writ petition, by which the reference made by State Government was decided against petitioner.

(2.) THE facts come out from the record are that the petitioner was appointed as First Aid Khalasi in Nagar Mahapalika, Varanasi on 18 -12 -1951 and was promoted as Meter Reader with effect from 6 -12 -1954.

(3.) THE Commissioner by order dated 7 -3 -1973 granted exemption of basic qualification as required under U.P. Nagar Mahapalika Services (Designations, Scales of Pay Qualifications, Conveyance, Allowance and Method of Recruitment Order), 1963 under Rule 8 (2) of the Order aforesaid for payment of additional amount for additional work as Pipe Line Inspector. The Commissioner further directed to make permanent appointment.