AJIT SINGH Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This order shall dispose of nine civil writ petitions bearing Nos.632 of 2001, 638 of 2001, 2610 of 2001, 7031 of 2001, 9768 of 2001, 9835 of 2001, 11768 of 2001, 14836 of 2001 and 16791 of 2001 in which the workmen have prayed for quashing of the common award passed by the Industrial Tribunal, Punjab, Chandigarh and issuing direction to the respondents to grant them consequential benefits of increments from the date of demand notice.

(2.) For facility of reference, the facts are extracted from C.W.P. No.632 of 2001.

(3.) In the present case, all the petitioners are/were working as Conductors in Punjab Roadways on permanent basis. Their service conditions are/were governed by Punjab Civil Services Rules and for the purpose of disciplinary action, by the Punjab Civil Services (Punishment & Appeal) Rules, 1970. During the tenure of their services, a few orders were passed against them withholding their increments by the respondentManagement under the aforesaid Rules. The petitioners on coming to know about those orders, raised the industrial dispute through their Union under Section 2-K of the Industrial Disputes Act, 1947 and the said dispute was referred by the Government for its adjudication before the Industrial Tribunal.