SURINDER SINGH Vs. DOABA WORSTED SPINNERS LIMITED

JUDGEMENT

(1.) IN this writ petition the petitioner is challenging the order of the Labour Court dated 26. 5. 1993.

(2.) ACCORDING to the petitioner he was appointed in the 1st respondent-Company as Accounts Assistant on 6. 12. 1988 for a period of 89 days initially and his services were extended from time to time and he remained in service upto September 13, 1990. Thereafter his services were retrenched. Subsequently, he filed an application in the Labour Court under section 33-C (2) of the Industrial Disputes Act and the said application was dismissed by the Labour Court on the ground that he was not entitled to the revised pay scales of PUNTEX. According to the petitioner, he worked in the Doaba Worsted Spinners Limited, respondent No. 1. In the said Company, the pay scales and the service conditions of the employees are governed by bye-laws of the Punjab Handlooms and Textile Development Corporation Limited (for short the 'puntex')as the said Company was Holding Company of the 1st Respondent-company. It is further the case of the petitioner that the Punjab Government revised the pay-scales of its employees with effect from 1st January, 1986 and PUNTEX also adopted the revised pay scales of the Punjab Government for the employees of the PUNTEX. As the 1st respondent was governed by the bye-laws of PUNTEX, the petitioner is entitled to the same scale of pay as was given to the employees of the PUNTEX which stood revised w. e. f. 1. 1. 1986. According to the petitioner during the period he worked, he was given the salary in the pay-scale of Rs. 510-800 and it was revised to Rs. 1200-2100. Therefore, the petitioner claims the pay-scale on par with the employees of the PUNTEX.

(3.) IN the light of the above discussion, I do not find any illegality or infirmity in the order passed by the Labour Court. The writ petition, therefore, deserves to be dismissed and it is, accordingly, dismissed. There will be no order as to costs. .