U P COOPERATIVE UNION LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Matter has been taken up in the revised list.

(2.) Heard Sri Rakesh Kumar, learned counsel appearing for the petitioner for U.P. Cooperative Union Limited.

(3.) This writ petition has been preferred against the order dated 20.09.1999 passed by the respondent no. 1, Presiding Officer, Labour Court, Lucknow in exercise of its power under Section 6(H) of the U.P. Industrial Disputes Act, 1947 which is pari materia to Section 33-C(2) of the Industrial Disputes Act, 1947. The respondent no. 2 i.e. Workman had approached Labour Court making an application under Section 33-C(2) stating therein that though he was a clerk he was working on the post of Assistant Receptionist from 1989 to 1992 and thereafter he was transferred as clerk, therefore, he has claimed arrears of salary amounting to Rs. 65,572.45 paisa for the post of Assistant Receptionist.