CHIEF OFFICER Vs. SHOBHANA SURESH SOMAN

JUDGEMENT

(1.) The petitioner - Municipal Council is aggrieved by the judgment and order dated 30/11/1994 rendered by the Industrial Court at Kolhapur thereby allowing Complaint (ULP) Nos.275, 276, 277 and 294 of 1989 filed under Item 9 of Schedule IV read with Section 28 of the M.R.T.U. and P.U.L.P. Act, 1971 (the Act for short). The Industrial Court directed to fix the basic salary of the complainants at Rs.410/- as on 1/4/1976 in Complaint (ULP) Nos.275, 277 and 294 of 1989, whereas in Complaint (ULP) No. 276 of 1989 the basic salary was directed to be fixed at Rs.500.

(2.) The complainants have been in the employment of the Zilla Parishad as staff nurses and prior to 1/4/1976 their basic salary was fixed in the payscale of Rs.135-5-150-6-180-7-215. As on 1/4/1976 the basic salaries of the complainants were as under:-

(3.) The office of the Collector at Kolhapur issued an order on 17/10/1980 in exercise of the Collector s powers under Section 76 of the Maharashtra Municipalities Act, 1965 and revised the payscale on the lines of the recommendations of the Bhole Commission with effect from 1/4/1976. The payscale of the staff nurses was revised to Rs.335-15-500-20-580-EB-20-680. Consequently, in the new payscale the basic salaries of the respective complainants as on 1/4/1976 were as under:-