BHABATOSH BATTACHARYYA Vs. FIRST INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) In this Rule the petitioner challenges an Award dated the 29th September, 1975 passed by the First Industrial Tribunal, Calcutta. The facts relating to the making of the Award may be briefly noted.

(2.) In the year 1965. the petitioner joined the respondent No. 4 Alkali and Chemical Corporation of India Limited in its Engineering purchase Supply and Distribution Department as a Grade 'D' Clerk. Thereafter the petitioner was upgraded to Grade 'C' in the year 1967. Be-tween 1967 and 1968 one S. K. Mondal a Supernumerary Staff of Grade 'A' who had been working in the Raw Materials Procurement Unit during this period was sent on deputation to the Central Engineering Department of the respondent No. 4 at its Head Office at Calcutta-During this period of deputation of Shri Mondal, the petitioner admittedly performed the duties and functions which were previously being done by Shri Mondal in the Raw Materials Procurement Unit. Thereafter sometime in 1970 the petitioner No. 1 was promoted from Grade C to Grade B.

(3.) Thereafter both the petitioner No. 1 and the petitioner No. 2 which is the Workers' Union made representations to the Company for promotion or upgrading of the petitioner No. 1 to Grade 'A'. This was not done. Thereafter a dispute was sought to be raised with the Labour Commissioner, West Bengal regarding this question.