MINING AND ALLIED MACHINERY CORPORATION WORKERS UNION Vs. MINING AND ALLIED MACHINERY CORPORATION LIMITED

JUDGEMENT

(1.) BY this petition, the petitioners a Trade Union seeks a writ of mandamus directing the Mining and Allied Machinery Corporation Ltd. to pay wages to its workmen at the regional workshop at Nagpur on par with the wages paid to the workers of the Durgapur establishment of the Corporation by applying the principle of "equal pay for equal work" as the workmen at both places perform identical duties and functions.

(2.) THE Mining and Allied Corporation Ltd. (hereinafter referred to as the company) carries on the business of production and maintenance of machineries principally required in the business of mining. The said company has a factory at Durgapur and several service centres in different States. The said company has a Regional Workshop at Hingna Industrial Estate, Nagpur, and also a service centre at 19, New Verma Layout, Nagpur. The company for the purposes of its factory has classified its employees into four categories, namely--- (i) unskilled workman, (ii) semi-skilled workman, (iii) skilled workman, and (iv) highly skilled workman. The workman employed at Nagpur factory are transferable to Durgapur plant of Corporation or any other Government of India undertaking.

(3.) IN the Regional Workshop at Hingna, components are manufactured which are used in the production of machinery at Durgapur factory. It is the case of the petitioners that the services of the employees of the company are governed by the Standing Orders certified under the Industrial Employment (Standing Orders) Act, 1946.