H.P. STATE COOPERATIVE BANK Vs. SUBHADRA BHARDWAJ

JUDGEMENT

(1.) PETITIONER has assailed the award dated 31st December, 2004 passed by H.P. Industrial Tribunal cum Labour Court, Shimla in Reference No.98 of 2004, titled as Subhadra Bhardwaj v. H.P. State Co-operative Bank Ltd., on the ground that petitioner being a Cooperative Society as such any service dispute with its employee would not fall within the purview of the provisions of Industrial Disputes Act, 1947 (hereinafter referred to as the Act).

(2.) RESPONDENT No.1 was appointed as an Apprentice by petitioner. She raised a dispute with regard to claim of wages on the principle of 'equal pay' for 'equal work' as she was performing the duties of Junior Clerk. Reference was made by the State Government in accordance with the provisions of Section 10 of the Act as under:-

(3.) A claim petition was filed setting out her grievance as also giving the details of her entitlement. The Tribunal framed the following issues:-