DIVISIONAL MANAGER, CHANDIGARH TRANSPORT UNDERTAKING-CUM- DIRECTOR TRANSPORT, U T CHANDIGARH AND ORS Vs. AMRIK KAUR AND OTHERS

JUDGEMENT

(1.) This order will dispose of six identical writ petitions bearing CWP Nos. 24688, 24707, 24710, 24714, 24718 and 24719 of 2013, directed against the same and common impugned order dated 4.3.2013 (Annexure P-1), passed by the learned Labour Court. However, for the facility of reference, facts are being culled out from CWP No. 24688 of 2013.

(2.) To unravel the controversy involved in this batch of six writ petitions, a brief narration of essential facts would be required. The respondents-employees were working with the petitionermanagement during the relevant period of time. They approached the Central Administrative Tribunal, Chandigarh Bench ('CAT' for short) against orders of termination of their services. Vide order dated 30.1.2002 (Annexure P-2), relief sought was granted in favour of the respondents-workmen. Thereafter, services of the respondents-workmen came to be terminated w.e.f. 30.5.2007 by replacing them with the employees appointed on regular basis. In the interregnum, State of Punjab, on the recommendation of 5th Punjab Pay Commission, revised the pay scales of their employees and also framed rules as the Punjab Civil Services (Revised Pay) Rules 2009 vide notification dated 27.5.2009 thereby revising the pay scales w.e.f. 1.1.2006.

(3.) The respondents-workmen approached the learned Labour Court under Section 33-C(2) of the Industrial Disputes Act, 1947 ('the ID Act' for short), claiming arrears of salary w.e.f. 1.1.2006 to 30.5.2007, as per the revised pay scales. Parties led their respective evidence before the learned Labour Court. After hearing the parties and going through the evidence brought on record, the learned Labour Court came to the conclusion that since the claim of the respondents-workmen was based on the order dated 30.1.2002 (Annexure P-2) passed by the CAT, they were entitled for the same.