(1.) THE order passed in this petition would govern the disposal of connected W. P. (s) No. 3086/2004 ( Lallan Singh v. Madhya Pradesh State Road Transport Corporation ).
(2.) BY this petition under Articles 226 and 227 of the Constitution of India the petitioner is assailing the order dated 28. 9. 1989 (Annexure P/1) passed by Labour Court as well as the order dated 28. 2. 2004 passed by Industrial Court Bench at Jabalpur.
(3.) THE respondent No. 3 (hereinafter referred to as 'the employee') filed an application before the Labour Court under Section 31 (3) of the M. P. Industrial Relations Act (hereinafter referred to as 'the Act') for his classification to the post of Booking Agent. The contention of the employee before the Labour Court was that since from the initial date of his appointment he is serving on the post of Booking Agent. Earlier, he was discharging the duty of Junior Booking Agent by order of the then Depot Manager.