MD. RAFIQUE Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The instant writ application has been filed, inter alia, challenging the award passed by the Learned Central Government Industrial Tribunal, Kolkata, West Bengal in Reference No. 24 of 2016. It is the petitioner's case that previously he was engaged as a personal driver of the respondent authorities. The respondents having found the petitioner to have satisfactorily discharged his duties and having found him to be eligible for absorption in the service of the respondent no.1, as sub-staff cum driver, the General Manager, HRD by letter dtd. 27/10/2011 recommended for his absorption. Thereafter he was appointed in the post of sub-staff cum driver on 21/12/2011 and on successful completion of the probationary period his service had been confirmed.

(2.) The petitioner regularly receives his monthly salary through his bank account as per pay slip issued by the respondent no.1. In the pay slip his job description from the beginning was mentioned as driver cum peon. Such description continued till February 2012. Suddenly, thereafter, without any intimation the petitioner's job code, in the pay slip was changed to peon on and from March, 2013. The petitioner was also not paid additional allowance payable to drivers, in terms of bipartite settlements between the respondent no.1 and the unions.

(3.) Being aggrieved with the unilateral change in service conditions and for non-payment of the allowance payable to drivers, the petitioner through the union, moved before the conciliation officer for redressal of his grievances.