M G PANSE Vs. S K SANYAL

JUDGEMENT

(1.) L . This order shall also dispose of Mise. Petition No.122 of 1977.

(2.) THE Management of Bhilai Steel Plant owns captive Rajhara and Nandini, Certain employees of the Plant were the common cadre. The petitioners in Misc. Petition No.1076 of 1976 who are employees in Design and Drawing Establishment of ore, Mines and Quarries Department and are working at the Mines Headquarters at Bhilai, belonged to this cadre. By order dated 3rd March 1962 passed by the General Manager there was a bifurcation and the personnel working in Drawing and Design office was allocated to the Mines organisation. In the year 1963 the Management introduced the incentive bonus scheme for the persons employed in Rajhara and Nandini mines. The benefit of the scheme was denied to the persons working in Design and Drawing office at the plant. By an agreement dated 19th August 1975 entered into between the Management and the Samyukta Khadan Mazdoor Sangh, a registered Union, a reference was made under section 10 -A of the Industrial Disputes Act, 1947, for arbitration to Shri S.K. Sanyal Resident Engineer, Bhilai, for deciding, the following specific matters in dispute: -

(3.) DRAFTSMAN Rs.1,500/ -