VINDHYACHAL MANI Vs. P O LABOUR COURT GORAKHPUR

JUDGEMENT

(1.) The workman/petitioner has invoked the writ jurisdiction of this Court assailing the award of the Labour Court, U.P., Gorakhpur dated 03.03.2003.

(2.) The State government on 14 September 1990 made the following reference to the Labour Court:-

(3.) The case of the petitioner was that he was employed as a labour with the second respondent U.P. State Sugar Corporation Ltd.Unit Baitalpur, Deoria in 1976-77, thereafter, was declared a seasonal employee on 1 January 1978. In 1982-83, the petitioner was appointed P.H. (Power of Hydrogen) Recorder. Since 1985-86, the petitioner was given the work of P.H. Recorder for three days and as a clerk Grade-V for the remaining three days. Upon the dispute being referred to the labour court regarding the claim of the petitioner/workman for the post and pay-scale of clerical grade-V and 50% retaining allowance, the labour court answered the reference holding that the petitioner was not entitled to either the post or pay-scale of clerical Grade-V and neither was entitled to retaining allowance.