RASHTRIYA VIJ KAMGAR SAHAKARI PATSANSTHA LIMITED, THROUGH ITS CHAIRMAN, PLOT NO.24, KOHINOOR GARDEN, MALIWADA, AHMEDNAGAR Vs. ASHOK RAMBHAU KHILLARE, R/O SUVARNNAGAR, KEDGAON, TQ. AND DIST. AHMEDNAGAR

JUDGEMENT

(1.) (Oral) - Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner is aggrieved by the judgment and order dated 31.03.2016 by which Complaint (ULP) No.113/2012 has been allowed by the Industrial Court, Ahmednagar and the Petitioner is directed to give the pay scale to the Respondent/original Complainant, admissible to the post of a Peon during the period from 01.04.2008 to 02.12.2013 as per the recommendations of the Fifth Pay Commission on parity with the employees of the Maharashtra State Electricity Distribution Company Limited.

(3.) Shri Sarvadnya, learned Advocate for the Petitioner, has strenuously criticized the impugned judgment. The contention is that the Petitioner Society is a small scale establishment. It has only two employees on it's roll. It has a limited business. The members of the Petitioner Society are the employees of the Maharashtra State Electricity Distribution Company Limited, who are working in the areas falling under Ahmednagar district.