U.P.STATE ELECTRICITY BOARD Vs. DEEPAK SIKRORIA

JUDGEMENT

(1.) THIS writ petition was initially filed by the Uttar Pradesh State Electricity Board through Kanpur Electricity Supply Administration. However, during pendency of the writ petition, there was reorganisation of the Electricity Board, therefore, with the permission of the Court, Kanpur Electricity Supply Company Limited through its General Manager has been substituted as the writ petitioner.

(2.) THE writ petition is directed against the order and award of the Labour Court (I), U.P., Kanpur dated 15th December, 1997 passed in Misc. Case No. 115 of 1997, in proceedings under Section 33C(2) of the Industrial Disputes Act, 1947, whereby the respondent no. 1 has been awarded an amount of Rs.1,38,251/ - as arrears of difference of pay in the pay scale of Stenographer Selection Grade with effect from 01st April, 1984 to 30th April, 1997.

(3.) THE respondent no. 1, however, was not satisfied with the said order of the Board and he claimed that he was entitled for the grade/ pay scale of Rs.1850 -2930 with effect from 01st April, 1984. It is averred that on 21st September, 1989 the salary of the respondent no. 1 was re -fixed in the revised grade and the pay scale of Rs.1850 -2930 was not admissible to him as it was given to the Stenographers attached to the Chief Engineer, Grade -I.