NILAMADHAB SAHU Vs. CHIEF ENGINEER, MINOR IRRIGATION

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Petitioner in this writ petition prays to set aside the order dtd. 16/10/2014 (Annexure-1) passed in ID Misc. Case No.56 of 2012, wherein, learned Presiding Officer, Labour Court, Bhubaneswar rejected an application filed by the Petitioner under Sec. 33-C(2) of the Industrial Disputes Act, 1947 (for brevity 'ID Act').

(3.) Mr. Acharya, learned counsel submits that the Petitioner was initially appointed as a work-charged employee. He was subsequently promoted as work-charged Concrete Mixture Driver in the scale of pay of Rs.625.0012-709-EB-12-745-15-790- EB-15-940/- vide order dtd. 29/12/1991 under Annexure-7 issued by the Superintending Engineer, Southern Minor Irrigation Circle, Berhampur, Ganjam. The scale of pay of Concrete Mixture Driver was subsequently revised and fixed at Rs.3050.004590 vide order dtd. 12/11/1999 (Annexure-5) issued by the Chief Engineer, Minor Irrigation, Odisha, Bhubaneswar. Hence, the Petitioner submitted representations to revise his scale of pay accordingly. However, his repeated representations were not considered. Finding no other alternative, the Petitioner filed an application under Sec. 33-C(2) of the ID Act before the Labour Court, Bhubaneswar, which was dismissed vide order under Annexure-1.