THE MANAGEMENT OF THE NATIONAL TEXTILE CORPORATION (WBABO), MARKETING DIVISION, S.P. VERMA ROAD, PATNA Vs. THE PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, BAILEY ROAD, PATNA

JUDGEMENT

(1.) Delay of 28 days is condoned for the reasons indicated in I. A. No. 8802 of 2015.

(2.) The dispute arose, because discrimination was being practised by the management of the appellant in matter of extending pay-scale to the workmen, working at the sale centre or show-room at Patna viz-a-viz similarly and identically placed employee at Calcutta Division, Bhubaneswar Division and Assam Division.

(3.) The Learned Single Judge in a very detailed hearing and consideration has very significant observation to make after discussing all the aspects in following terms, which is extracted from the order: